Sunita Agarwal, J. - (1.) Heard Sri Ajay Kumar Patel, learned counsel for the petitioner.
(2.) By means of present writ petition, the petitioner is seeking mandamus commanding respondent No.1 to decide the pending stay application dated 8.1.2013 (paper no.5-C) and dated 7.8.2015 (paper No. 52-C) in the Rent Control Appeal No. 15 of 2013.
(3.) Contention of the petitioner is that the respondent who has filed the release application is infact not the owner of the house in dispute. There is variance in the boundaries in the sale deed executed in favour of respondent No.3 and the actual boundaries of the house in question. This objection has been taken in the written statement but it was not addressed by the Prescribed Authority.;