Anjani Kumar, J. - (1.) By means of the present writ petition, the petitioner has challenged the order dated 17th January, 2002 passed on application (paper No. 71-Ga) for spot inspection, filed by the petitioner. Since this application has been filed during the pendency of Rent Revision No. 24 of 1999, the rejection of the application by the Revisional Court amounts to interlocutory order.
(2.) Without entering into the merits of the case, this Court, at this stage, declines to interfere with any order as the petitioner has right to challenge this order also, in case ultimately the proceedings culminate into rejection.
(3.) With the aforesaid observations, this writ petition is .disposed of finally. Petition disposed of.;