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Judgment
A. K. Yog, J.—List revised.
Petitioners seek to challenge orders dated 28th April, 1999 and 3rd August, 1999 (Annexures-3 and 1 to the writ petition respectively) as a result whereof standard rent has been fixed by the concerned authority under the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U. P. Act No. XIII of 1972) (for short called ''the Act'').
It is noticed that the particulars of Respondent No. 3 have not been given incorporating the addresses of the said parties. Court takes judicial notice that this is nothing but a deliberate attempt to create obstacle and delay the process of maturing the writ petition for hearing and. thus, take advantage of an interim order, if granted by this court. This amounts to resorting to sharp practices.
I have perused the impugned judgments and orders and find no manifest error apparent on the face of record. The courts below considered relevant material and evidence on record and thereafter rent has been revised and fixed as permissible under the Act.
No ground has been made out for interference under Article 226. Constitution of India.
Writ petition, accordingly fails and is dismissed in limine.