- (1.) Heard Sri Amit Kumar Singh, learned Counsel for the petitioner, Sri Arjun Singhal, learned Counsel for the respondent and perused the record. Writ petition is directed against the order dated 3.2.2003 passed by Rent Control and Eviction Officer, Muzaffarnagar declaring premises in dispute "deemed vacant" under section 12(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") and proceeding further for allotment of premises in question in accordance with procedure prescribed in the statute.
(2.) The Court below has recorded a categorical finding based on the report of Rent Control Inspector that no belonging of petitioner was found in the premises in dispute and on the contrary an unauthorized occupant found therein, and, therefore, the building in disputed is "deemed vacant".
(3.) Learned Counsel for the petitioner has miserably failed to point out any mistake, defect, error or otherwise fault in the impugned order warranting interference.;