Sudhir Narain Agarwal, J. - (1.) THE petitioner is aggrieved against an order of declaration of vacancy. The petitioner filed an application to recall the order on the ground that he was not served with the notice and he was in possession of the premises in dispute. The application of the petitioner has been rejected, holding that the petitioner is an unauthorized occupant. The objection of the petitioner in regard to the merit has not been considered. Heard Sri K.K. Shangloo for petitioner and Sri Rajesh Tandon for the respondents. The petitioner can file objection before the Rent Control and Eviction Officer and the latter shall decide his objection within 3 weeks of filing of the objection. The objection can be filed within one month from today. If objection is filed, as above, the same shall be decided, after affording opportunity to both the parties to lead evidence in support of their case, by a reasoned order. The order of vacancy shall not be given effect to till the objection of the petitioner is decided on merit. The writ petition is finally disposed of accordingly.;