- (1.) Heard Sri R.P. Singh, learned Counsel for the petitioner and Sri R.N. Shukla, learned Counsel for the respondents. With the consent of the parties' Counsel, writ petition is heard finally at the admission stage. Controversy involved in the present case relates to Shop No. 3 situated in a premises having Municipal No. 251/154 at Mohalla Tedhi Bazar, Rakabganj Chowk, Lucknow owned by one Smt. Shanti Devi wife of late Sundar Lal.
(2.) In respect to the same, petitioner (Sri Ram Dularey) moved an application for allotment, moreover it is submitted on behalf of the petitioner that landlady has given her consent for allotment of the shop in question in his favour, accordingly vide order dated 26.7.2002 allotted in favour of the petitioner.
(3.) Thereafter, a review petition under section 16(5) of the U.P. Act No. XIII of 1972 filed by respondent Nos. 2 and 3 on 19.12.2003 rejected by order dated 18.10.2010, passed by respondent No. 1.;