POONAM SRIVASTAVA,J. - (1.) HEARD learned counsel for the landlord/petitioner.
(2.) THE instant petition is filed on behalf of the petitioner with a prayer that Rent Control Appeal No.41 of 2007 Satish Kumar Sahu Vs. Prahlad Kumar Sahu, pending before the District Judge, Jhansi, may be directed to be decided expeditiously. The writ petition is finally disposed of with a direction that Rent Control Appeal No.41 of 2007 Satish Kumar Sahu Vs. Prahlad Kumar Sahu, pending before the District Judge, Jhansi, be decided expeditiously, preferably, within a period of six months from the date a certified copy of this order is produced before him without granting undue adjournment to either parties unless and until compelling circumstances exist to do so that too only after recording reasons in writing.;