- (1.) THIS writ petition has been preferred by the petitioners with the prayer to issue a writ in the nature of certiorari quashing the order dated 18.03.2010, passed by Additional District Magistrate (Trans Gomti)/Rent Control and Eviction Officer, Lucknow, declaring vacancy of the shop in tenancy of the petitioners and also for quashing the order dated 04.05.2011 passed by the In-charge District Judge, Lucknow dismissing the revision filed by the petitioners against the aforesaid order, which are contained as Annexure Nos. 1 and 3 to the writ petition.
(2.) THE brief facts of the present case are that the landlords moved an application before the Rent Control and Eviction Officer under Section 16(1)(b) of the U.P. Act No.13 of 1972 on 13.05.1988 to the effect that tenancy has arisen with regard to four shops situated in House No.27, Gautam Budh Marg, police staton Aminabad, Lucknow and release of the tenanted premises thereof, which was registered as case no.1 of 2010. The Rent Control and Eviction Officer released the said premises after declaring the vacancy in favour of the landlords. Feeling aggrieved by the said order, the tenants, who are the petitioners before this Court, filed Rent Revision No.4 of 2011 (M/s. Chandra Metal Company and another Vs. Avtar Singh and others), which was dismissed by learned In-charge District Judge, Lucknow vide judgment and order dated 04.05.2011 holding that the tenants did not prefer any writ petition before this Hon'ble Court and, as such, the revision is not maintainable. He has further held that in view of the law laid down in the case of Surajbhan Jain Vs. Additional District Judge, Agra and others, reported in 1997(2) ARC 592, to the effect that un-authorized occupant has no authority to prefer revision under Section 18 of the U.P. Act No.13 of 1972 against the order of release. I have heard learned counsel appearing on behalf of the parties and have gone through the records as well as the judgments and orders impugned in the present writ petition.
(3.) THE legal position is that when any tenancy is reported or is brought to the knowledge of the Rent Control and Eviction Officer, he may, after holding an enquiry, declare vacancy and then shall proceed on to decide the application for release moved by the landlords, if any, or allot the premises. The prospective allottee cannot file the revision against the order declaring vacancy, but he has an option to prefer writ petition before this Court, if he so chooses. But if the release application is allowed, the prospective allottee may prefer a revision before the District Judge. In case, the release application is rejected, the landlords shall be competent to prefer a revision before the District Judge. The law has, thus, been settled by the Hon'ble Apex Court in the case of Achal Misra Vs. Rama Shanker Singh and others, reported in 2005(1) ARC, 877, in which it was held : "In the order of reference to a larger Bench dated 17.8.2000, the learned Judges noticed that it could not be said that the question of vacancy if not challenged by a separate writ petition on its notification could not be questioned in the revision filed under Section 18 of the Act. The question of vacancy pertained to a jurisdictional fact and can be challenged in the revision filed against the allotment order passed by the District Magistrate. In case it was found that there was no vacancy, the order of allotment had to be set aside. The Bench, therefore, felt that the decision in Ganpat Raoy's case holding that the validity of declaration of vacancy cannot be agitated in the revision under Section 18 of the Act challenging the allotment could not be accepted as correct. It was in that context that the case was referred to a larger Bench for decision, since the decision in Ganpat Roy's case was rendered by the three learned Judges of this Court." ;