Rakesh Tiwari - (1.) -Heard learned counsel for the parties.
(2.) P. A. Case No. 19 of 1988 was filed by the landlord-petitioner before the Prescribed Authority for release of the accommodation in dispute which was allowed by the Prescribed Authority vide order dated 26.3.2002. Aggrieved by the aforesaid order, the respondent Nos. 2 to 8 filed Rent Control Appeal No. 59 of 2002 which is said to be still pending. The contention of the learned counsel for the petitioner is in respect of the provision of Rule 7 (7) of U. P. Act No. 13 of 1972 which provides as under : "As far as possible, a revision under Section 18 shall be decided within one month, an appeal or revision under Section 10 shall be decided within two months, and an appeal under Section 22 shall be decided within six months from the date of its presentation."
(3.) THUS, outer limit provided by the aforesaid rules framed under the Act for deciding the appeal filed under Section 22 of the Act is six months. This Court has given several judicial pronouncements wherein this lethargy for taking the matter in ease by the appellate authorities has been deprecated and held that delay denies justice where the officer has failed in his statutory duty in deciding the appeal within the time prescribed by the statute and has allowed the matter to linger on for years together.;