V.M.Sahai, J. - (1.) Heard learned Counsel for the petitioner, learned Standing Counsel appearing for respondent No. 1 and Sri P.K. Jain, learned Counsel appearing for respondent No. 2.
(2.) After the declaration of vacancy the premises in dispute was allotted to the petitioner. Respondent No. 2 filed a revision on the ground that without there being any notice under Rules 8 and 9 (2) of the Rules, the premises has been allotted to the petitioner. The Revisional Court has allowed the revision and remanded the matter back to Rent Control and Eviction Office for deciding the same afresh.
(3.) Having heard the learned Counsel for the parties. I do not find any infirmity in the order of the Revisional Court. The writ petition fails and is dismissed. Petition dismissed.;