- (1.) Heard learned counsel for the petitioner.
(2.) Petitioner has filed this petition for a direction upon Prescribed Authority, Uttar Pradesh Urban Building (Regulation of Letting Rent & Eviction) Act, 1972 Firozabad to decide P.A. Case No. 15 of 2012, (Yashpal Singh and another Vs. Neeraj Pal Singh) within a stipulated period of time. Rule 15 of the Rules framed under the Act mandates that release application under Section 21(1) (a) of the Act shall be decided by the prescribed authority as far as practicable within a period of two months which equally applies to appeals arising therefrom.
(3.) In view of the above mandate of law there is no necessity to issue any further direction for time bound disposal of the case/appeal.;