R.H. Zaidi, J. - (1.) Heard learned Counsel for the petitioners.
(2.) By means of this writ petition the petitioners pray for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to decide the Rent Control Appeal filed by the respondent No. 2 expeditiously. It appears that earlier the petitioners approached this Court and filed Civil Misc. Writ Petition No. 24432 of 2000. The said writ petition was disposed of finally by judgment and order dated 20.5.2000. The grievance of the petitioners in the present petition is that the order passed by this Court in the above writ petition has not been obeyed either by the Court below or by the contesting respondent.
(3.) The petitioners, if they wanted to expedite the hearing of the appeal, must have filed application earlier before respondent No. 1 for expediting the hearing of the appeal. No such application appears to have been filed and the present writ petition has been filed straightway. It is well settled that a writ of mandamus cannot be issued unless the petitioner has got a legal right for the relief claimed and he has made a demand for justice.;