Satya Prakash Srivastava, J. - (1.) HEARD the learned counsel for the petitioner. The petitioner feels aggrieved by an order dated 27.9.95, passed by the Prescribed Authority in the proceedings initiated by the landlord seeking release of the accommodation in dispute u/s. 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972. Under the impugned order the Prescribed Authority has postponed the inspection of the accommodation in dispute observing that if necessary, it will be done after hearing the arguments of the parties.
(2.) CONSIDERING that the aforesaid order is of an interlocutory nature and further considering the facts and circumstances brought on record, I am not inclined to interfere at this stage while exercising the extraordinary jurisdiction envisaged under Article 226 of the Constitution of India. The writ petition is accordingly dismissed.;