Narayan Shukla, J. - (1.) Heard Mr. Ajay Shukla holding brief of Mr. Manish Jauhari, learned counsel for the petitioner.
(2.) The petitioner has prayed for issuing a writ of mandamus commanding the Additional District Judge/Special Judge (C.B.I.-2), Lucknow to decide the Rent Appeal No. 72 of 2013 expeditiously.
(3.) Learned counsel for the petitioner has submitted that the petitioner is landlord of House No. 86/66, Kurmi Tola, Maqboolganj (near Risaldar Park), Lucknow and the opposite party no. 1 is tenant. Being in bonafide need of the said house, the petitioner preferred an application under Section 21 of U.P. Act No XII of 1972 before the Prescribed Authority/Additional, JSCC, Court No. 18, Lucknow, which was allowed on 31.10.2013 with the direction to the opposite party no. 1 to vacate the portion under the tenancy within two months.;