M.P.Singh - (1.) THIS writ petition has been filed by a prospective allottee of the shop no. 13/1409 situated in Bazar Nakhasa, Saharanpur City.
(2.) THE facts of the case in detail are not required. By means of a composite order dated 16-4-1987 the Prescribed Authority dismissed the release application under Section 16 (1)(b)of the U. P. Act XIII of 1972 filed by the landlord and passed an allotment order in favour of the petitioner. Against this order the landlord filed a revision. The revisional court set aside the order of the Prescribed Authority to consider the release application on merits without permitting the prospective allottee to participate in the same.
(3.) IN the case Talib Hasan v. I Addl. District Judge, Nainital, 1986 (1) ARC 1 it has been held that in proceedings of release if the prospective allottee is permitted to participate, the whole proceedings becomes vitiated. In view of this decision the order of the Prescribed Authority dated 16-4-1987 became illegal as held by the revisional court.;