Jagdish Chandra Gupta, J. - (1.) HEARD petitioner's Counsel and perused the petition as well as the Annexure filed in support thereof. By the impugned order the Rent Control and Eviction Officer has declared vacancy treating respondent No. 4 to be an unauthorized occupant. The petitioner has moved a review application under Section 16(5) of U.P. Act No. 13 of 1972 alleging herself to be a tenant on behalf of the landlords. It is alleged that the said application has not been disposed of and no order what -so -ever has been passed thereon. In the circumstances this writ petition is disposed of with the direction that the Rent Control and Eviction Officer, Bilaspur, District Rampur respondent No. 1 shall hear and decide the aforesaid review application expeditiously, if possible, within a period of two months after giving reasonable opportunity of hearing to the petitioner. Until the disposal of the said review application, the order declaring vacancy dated 12.3.97 shall not be given effect to. For the above reasons, the writ petition is finally disposed of. A certified copy of this order be given to the petitioner's Counsel within 48 hours on payment of usual charges.;