- (1.) This petition is directed against the orders passed by the Respondents Nos. 1 and 2 allotting the premises in dispute to the Respondent No. 3.
(2.) The relevant facts giving rise to this petition are that one Sri M.P. Pandey, the original tenant of the premises in dispute was transferred from Azam-garh where the premises in dispute are situate. In anticipation of the vacancy, the Petitioner made an application for the allotment of the accommodation. The application was endorsed by the landlord. The landlord made the following endorsement on the application; The residential quarter which is said to be vacant may be allotted to the Applicant Sri Girdhar Pandey. I am agreeable to allotment in his name. The Respondent No. 3 also made an application for allotment.
(3.) It appears that Mahesh Pandey, the District Agriculture Officer, the brother of the Respondent No. 3 was posted at Azamgarh and his family was residing there. He was transferred about the same time to some station out-side Azamgarh. Mahesh Pandey filed an application before the District Supply Officer to the effect that he was shortly going to be transferred, that his children were studying at Azamgarh, that his brother Respondent No. 3 was posted at Azamgarh and that his children would stay with the Respondent No. 3 for their studies, after his transfer. On these facts it was requested that the accommodation be allotted to the Respondent No. 3.;