Jagdish Chandra Gupta, J. - (1.) HEARD petitioner's Counsel. The only grievance of the petitioners is that though the release application was filed in the year 1994 and the same was decided in favour of the petitioners by the Prescribed Authority by the order dated 21.6.97, Rent Control Appeal No. 57/97 filed by the tenant is not being disposed of and unnecessary adjournments are being allowed. Learned Counsel for the petitioners invited the attention of the Court to sub -rule (7) of Rule 7 which lays down that as far as possible, an appeal filed under Section 22 shall be decided within six months from the date of its presentation. A perusal of the order sheet leaves no room of doubt that several adjournments have already been sought by the appellant.
(2.) IN the circumstances, this writ petition is disposed of with the direction to the Appellate Court to decide Rent Control Appeal No. 57/97 expeditiously avoiding any further unnecessary adjournments, preferably within a period of six weeks from the date a certified copy of this order is produced. Writ petition is accordingly disposed of.;