Sudhir Agarwal, J. - (1.) Heard Smt. Rama Goel "Bansal", Advocate for petitioner in both writ petitions and Sri Ajay Rajendra as well as Sri Siddhartha Verma, Advocates for respondents no. 3 and 4 in Writ Petition No. 53777 of 2002.
(2.) The Rent Control and Eviction Officer, Meerut (hereinafter referred to as the "RCEO") entertaining an application filed by respondent no. 2 in the year 2000 in respect to accommodation in question consisting of one room, Baithak, Verandah, Kitchen and common toilet in House No. 88 Holi Mohalla, Meerut declared vacancy and rejected petitioner's application for regularisation of tenancy vide impugned order dated 11.07.2002, where against petitioner's revision has been dismissed by District Judge, Meerut vide order dated 03.09.2002. Both these orders have 2 been challenged in Writ Petition No. 53777 of 2002 (hereinafter referred to as the "first writ petition").
(3.) The Writ Petition No. 9967 of 2012 (hereinafter referred to as the "second writ petition") has been preferred by same petitioner aggrieved by order of allotment dated 05.04.2007 and revisional order dated 09.02.2012 which are consequential to the proceedings under challenge in first writ petition.;