S.D. Singh, J. - (1.) This appeal has been filed against the judgment of Nigam, J. dismissing the writ Petition No. 154, of 1958, of the petitioner for a writ of mandamus for quashing an order of the District Supply Officer dated 10th April, 1958, and directing him not to modify or cancel the previous allotment order dated 24th January, 1956. A prayer was also made for an interim order directing the opposite parties Nos. 1 and 2, namely, the State of Uttar Pradesh and the Rent Control and Eviction Officer, Lucknow, not to dispossess the applicant from the accommodation in dispute till the decision of this petition.
(2.) The dispute in this appeal relates to an accommodation owned by Nawab Wazir Begam in mohalla Goldarwaza at Lucknow, which accommodation along with other properties of Nawab Wazir Begam are being managed by what is known as Husainabad Trust. The District Magistrate, Lucknow, is it may be mentioned at this very place, acting as an Advisor to this Trust. One Sarjoo Prasad was a tenant in the accommodation in question and a part of this accommodation was sublet by him during the period of his tenancy to one Sri Satish Chandra, son of Sri Chhail Behari, who is respondent No. 3 in this appeal.
(3.) On 21st February, 1957, the landlord obtained a decree for arrears of rent and ejectment against Sarjoo Prasad. Sri Satish Chandra vacated the premises before the decree could be executed and even Sarjoo Prasad was ejected on 22nd November, 1957.;