- (1.) S. P. Mehrotra, J. This writ petition has been filed under Article 226 of the Constitution of India, inter-alia, challenging the judgment and order dated 8-12-1988 passed by the learned 3rd Additional District & Sessions Judge, Kanpur Nagar (respondent No. 1) (Annexure 3 to the writ petition) and the order dated 12-3-1987 passed by the learned District Supply Officer, Kanpur/rent Control and Eviction Officer, Kanpur Nagar (respondent No. 2) (Annexure 7 to the writ petition ).
(2.) THE dispute relates to an accommodation on the ground floor of House No. 78/274, Latouche Road, Kanpur. THE said accommodation has hereinafter been referred to as "the disputed accommodation. " It appears that the disputed accommodation had fallen vacant as a result of ejectment of one Jaggan Nath Prasad. The petitioner filed an allotment application for allotment of the disputed accommodation in his favour. The respondent Nos. 3 and 4, who were the landlords of the disputed accommodation, filed a release application under Section 16 (1) (b) of the U. P. Act No. XIII of 1972. By the said order dated 12-3-1987, the respondent No. 2 allowed the said release application filed by the respondent Nos. 3 and 4, and released the disputed accommodation in favour of the said respondents.
(3.) THEREUPON, the petitioner who was evidently a prospective allottee filed a revision being Rent Revision No. 58 of 1987. By the said judgment and order dated 8-12-1988, the respondent No. 1 dismissed the said Rent Revision No. 58 of 1987 filed by the petitioner. It was, inter-alia, held that the petitioner being a prospective allotteee had no right to file the revision against the release order passed in favour of the respondent Nos. 3 and 4 (landlords ).;