Girish Prasad Mathur, J. - (1.) THE accommodation in dispute was allotted to the petitioner on 26 -12 -1980. This order was set aside by the R.C. & E.O. On 22 -8 -1984. The petitioner filed a revision which was dismissed on 15 -12 -1987. Thereafter he filed a writ petition in this court which was dismissed on 28 -1 -88. After the allotment in favour of the petitioner was set aside the landlord moved an application under Section 18(3) for being put back in possession of the accommodation in dispute. The R.C. & E.O. passed an order on 23 -3 -1988 directing that proceedings made under Section 18(3) of U.P. Act No. 13 of 1972 may be initiated for putting the landlord back in possession over the accommodation in dispute. This writ petition has been filed for quashing the aforesaid order dated 23 -3 -1988. I have heard learned counsel for the petitioner as well as learned counsel for the respondent at length and have examined the record.
(2.) IT is not disputed that the initial order of allotment, by virtue of which the petitioner came in possession of the accommodation in dispute, has been set aside. At the moment there is no allotment order in favour of the petitioner. In these circumstances the petitioner is not at all entitled to remain in possession of the accommodation. In view of the provisions of Section 18(3) of the Act. The landlord is entitled to be put back in possession of the accommodation in dispute. There is no illegality in the order passed by respondent No. 1. The writ petition is devoid of merits and is accordingly dismissed summarily.;