- (1.) Heard Sri K.K. Arora, learned counsel for the petitioner and Sri P.K. Singhal, learned counsel for the respondent.
(2.) This writ petition is directed against the orders dated 30.05.1998 (Annexure 10 to the writ petition) passed by Prescribed Authority, Bilaspur, Rampur in Case No. 7 of 1995-96 and dated 05.08.2002 (Annexure 11 to the writ petition) passed by Additional District Judge, Court no. 2, Rampur in Rent Revision No. 58 of 1998.
(3.) The Prescribed Authority/Rent Control and Eviction Officer, Bilaspur vide order dated 30.08.1998 has declined to review his order dated 12.03.1997 in Case No. 7/1995-96 declaring vacancy in the accommodation in question and directing to proceed further for allotment of the said accommodation and the revisional court has dismissed the revision confirming the order dated 12.03.1997 passed by the Prescribed Authority/Rent Control and Eviction Officer, Bilaspur vide order dated 05.08.2002.;