S.U.Khan, J. - (1.) In an eviction suit filed by landlord-Respondent No. 2 on the ground of default tenant-petitioner unnecessarily raised the question of disconnection and restoration of electricity under Section 27 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972. Under the said section independent proceedings are envisaged and order thereunder may be passed by Prescribed Authority.
(2.) Property in dispute is a shop rent of which is Rs. 1,100/- per month. Number of the suit is SCC Suit No. 101 of 2000. SCC suits are required to be decided very expeditiously. However, tenant has managed to delay the proceedings of the suit for several years. On 8.9.2003 JSCC, Meerut passed an order and directed the landlord to restore the electricity of the tenant failing which tenant was permitted to get the electricity connection by himself. Against the said order dated 8.9.2003 revision was filed by landlord being SCC Revision No. 12 of 2003. Additional District Judge Court No. IV allowed the revision on 24.9.2007 set aside the order dated 8.9.2003 and directed the trial Court to decide the suit on day today basis within 45 days and the report regarding decision should be sent to the District Judge concerned. Said order of the revisional Court has been challenged through this writ petition.
(3.) In para 4 of the writ petition it has been stated that evidence of landlord-respondent has been adduced however, tenant has not adduced his evidence. This clearly shows that delay is on the part of the tenant.;