B.K.Rathi, J. - (1.) The premises in dispute is number 3/50 (new) 165/1 (old) is five storied building with land underneath, known as Bharatpur House, Kandhari, Agra, owned by Bharatpur Royal Family Religious and Ceremonial Trust, a public religious trust. The ground floor of the said premises was reported to be vacant by the Rent Control Inspector as the premises was vacated by District Planning Officer. Notice was sent for consideration of vacancy. No objections were filed. Therefore, the vacancy was declared on 17.11.1997, and by order, dated 29.1,1998 the premises was allotted to the District Supply Officer, who has also obtained possession.
(2.) The respondent No. 3 moved an application for the review of allotment order, dated 29.1.1998. The application was moved on 19,7.1999, Annexure-3 to the petition. The review was requested on several grounds. The respondent No. 2 considered the review application and allowed it on 13.1.2000, by order Annexure-7 to the petition. Against that order, the petitioner preferred Revision No. 37 of 2000. which have been dismissed on 5.8.2000 by the Additional District Judge, Agra by order, Annexure-9 to the petition. The petitioner, therefore, has preferred this petition under Article 226 of Constitution of India invoking extraordinary jurisdiction of this Court.
(3.) I have heard learned standing counsel and Sri B. D. Mandhyan. learned counsel for the respondent No. 3.;