Anjani Kumar, J. - (1.) Petitioner filed this writ petition against the decree passed by the Judge, Small Cause Court dated 12.8.1998 whereby a suit filed by the respondent No. 3 was decreed against the petitioner for eviction and arrears of rent. Aggrieved thereby petitioner preferred a revision before the Revisional Court against that decree. Revisional Court affirmed the order of the Trial Court and findings recorded by the Trial Court and rejected the revision. It is these two orders against which this writ petition is filed.
(2.) Learned Counsel for the respondent No. 3 raised an objection that the petitioner has no locus to file this writ petition is as much as the Nagar Palika, Mirzapur on whose licence petitioner is said to have come in occupation of the accommodation in question This order has been challenged before this Court in writ petition No. 14937 of 1991 in which this Court has stayed the operation of the order granting licence in favour of the petitioner. This interim order, as admitted at the bar, is still operative.
(3.) In this view of the matter, no subsisting right in favour of the petitioner are is existence which could be adjudicated upon and in my opinion thus, the view taken by the authorities by the impugned order, cannot be assailed by the petitioner.;