B.K.Rathi, J. - (1.) The premises in dispute is a portion of House No. 128/2 Block 'C'. Kidwai Nagar. Kanpur Nagar. It was declared vacant on 3.9.1998, vide order Annexure-12 passed by the Rent Control Officer, Kanpur. It was allotted to the petitioner on 11.9.1998.
(2.) The opposite party No. 2 is the landlord of the premises, who challenged the order of the allotment, dated 11.9.1998 in a revision under Section 18 of the U. P. Act, XI11 of 1972 being revision No. 22/99. The said revision has been allowed by the order, dated 4.4.2001 by the XIIth Additional District Judge, Kanpur Nagar. Against that order, the petitioner has preferred this petition.
(3.) I have heard Sri Shashi Kant Gupta, learned counsel for the petitioner and Sri V. P. Tiwari, learned counsel for the opposite party and have perused the record.;