- (1.) Heard learned Counsel for the petitioner and Counsel for the respondent caveator. This petition is directed against an order dated 22.2.2010 by which the revision of the petitioner challenging vacancy and release order has been dismissed.
(2.) It appears that the petitioner was a tenant of the disputed accommodation and upon his wife purchasing a house in the same area and having obtained vacant possession, an application was moved where vacancy was declared and subsequently it was released in favour of the landlord. The resultant revision by the petitioner has also been dismissed by the impugned order.
(3.) Learned Counsel for the petitioner has urged that the Court below did not consider the fact that he had already divorced his wife in 1985 and therefore her purchasing a house would not render the disputed accommodation vacant.;