S.Harkauli, J. - (1.) It appears that the Rent Control and Eviction Officer by order dated 3.9.1980, on receiving the Inspectors report, passed the order as follows: "Notify vacancy and issue notice to the occupants".
(2.) Under Rule 8 upon receipt of the Inspector's report the substance of report has to be notified and objections under Rule 8 (2) are to be disposed of, if any objections are received.
(3.) In the circumstances, the direction to notify vacancy apparently meant that substance of the Inspector's report should be pasted on the notice board; because notice has been directed to be issued to the occupants, which prima facie cannot have any other purpose except to invite objection under Rule 8. However, by order dated 4.9.1980 i.e. very next day it was notified that house is available for allotment. This could not have been done without disposal of the objection under Rule 8 (2), therefore, the advertisement dated 4.9.1980 is quashed. If the petitioner files any objections under Rule 8 (2) those objections will be disposed of by a reasoned order by the Rent Control and Eviction Officer, Meerut before proceeding further.;