R.H.Zaidi, J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel.
(2.) By means of this petition, petitioner prays for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to enhance the rate of rent of the building i question in accordance with the Circular, a copy of which has been filed as Annexure No. 3 to the writ petition and a direction to Director (Training and Services), Directorate (I.T.I.). Lucknow, respondent No. 2, to decide the representation, which has already been made before him
(3.) It has been stated in the petition that the petitioner filed an application for enhancement of rent before respondent No. 2 but till date orders have not been passed on the application.;