Ran Vijai Singh, J. - (1.) Heard Sri Puneet Bhadauria, learned counsel for the petitioner.
(2.) In substance, the petitioner appears to be aggrieved by nondisposal of P.A. Case No. 05 of 2002 (Shyam Sundar v. Meva Lal (deceased) through his legal heirs) pending before the learned Prescribed Authority/Civil Judge (Senior Division), Etawah (respondent no. 1).
(3.) It is submitted that the conduct of the respondent has throughout been non-cooperative as in the case filed in the year 2002, seeking release of the accommodation in dispute, the written statement was filed by the respondent only on 25.7.2011. Prior to that, on number of times, opportunity was given, but no written statement was filed and ultimately, the release application was allowed ex parte vide order dated 27.5.2004. The matter proceeded for execution. It is in the year 2011, recall of the order of 27.5.2004 was sought for and that was allowed on 2.5.2011. The petitioner has already filed his evidence, but the respondent has not filed his evidence as yet. In the submissions of learned counsel for the petitioner, in view of sub-rule (3) of Rule 15 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972, the release application has to be decided within a period of two months from the date of its filing.;