R.H.Zaidi, J. - (1.) Heard learned Counsel for the parties.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 8.5.2000 whereby revision filed by the contesting respondent No. 3 was allowed by the District Judge. Mainpuri, the order dated 1.1.1994 declaring vacancy and order dated 29.7.1994 whereby the order of vacancy has been set aside.
(3.) The relevant facts of the case giving rise to the present petition are that on the application filed by the respondent No. 4, the building in question was got inspected through a Rent Control Inspector. The Rent Control Inspector submitted his report on 23.12.1993. After following the procedure prescribed under the law, the Rent Control and Eviction Officer declared the building in question as vacant by his judgment and order 1.1.1994. Thereafter, petitioner filed an application on 28.3.1994 for reviewing the order dated 1.1.1994 and for recalling the same which was allowed on 29.7.1994. Challenging the validity of the said order, the respondent No. 2 has filed a revision before the respondent No. 1. the respondent No. 1 dismissed the said revision by the impugned order dated 8.5.2000 and set aside the orders dated 1.1.1994 and 29.7.1994 and remanded the case to the Rent Control and Eviction Officer for deciding it afresh after affording the parties opportunity of hearing, hence the present petition.;