G.R. Majithia, J. - (1.) This order will dispose of civil Miscellaneous No. 3584-CII of 1988. The revision petition u/s 15 of the East Punjab Urban Rent Restriction Act (for short referred to as the Act) was filed after the expiry of 90 days. The applicant contends that no period of limitation is prescribed for failing revisions u/s 15 of the Act. It is now well settled that there is no period of limitation prescribed for filing a revision petition u/s 15(5) of the Act. Reference in this connection can be made to Rajinder Kumar v. Dr. Rajwant Rai Sood 1983 PLR 177 (1983 H.R.R. 205) . Sh. Madhu Sudhan Lal Advocate and others v. Sh. Sadhu Ram & others 1984 PLR 101 (1984 H.R.R. 59) and Sh. Dev Raj v. Harcharan Singh 1988 H.R.R. 151 . The application is allowed. The revision petition be now heard and listed for motion hearing. Application allowed.;