Aditya Nath Mittal, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) This petition has been filed with the prayer to issue direction to the opposite party no.1 i.e. First Additional District Judge, Lucknow to decide the Rent Appeal No.11 of 2014 (Abdul Khaliq v. Smt. Kusum Lata Agarwal) under Section 22 of the U.P. Act No. XIII of 1972 expeditiously within stipulated time.
(3.) Learned counsel for the petitioner has submitted that the proceeding under Section 22 of the U.P. Act no. 13 of 1972 is pending, which has not yet been decided and general dates are given without assigning any reason. It has also been submitted that ends of justice would be met if necessary direction is issued to the opposite party no.1 to consider and decide the case of the petitioner, in accordance with law, within stipulated time, to which, learned Standing Counsel has no objection.;