Sudhir Agarwal, J. - (1.) Called in revised. None appeared on behalf of petitioner to press this writ petition.
(2.) This writ petition was earlier decided vide judgment and order dated 30.9.2002 referring to Full Bench Decision of this Court in Nootan Kumar and others v. 2nd Addl. District Judge, Banda and others 1993 (2) ARC 204 . This Court held that the release order passed by Rent Control and Eviction officer (hereinafter referred to as "RCEO") warrants no interference. The aforesaid decision has been set aside by Apex Court vide judgement dated 28.11.2003 in view of the fact that Full Bench decision in Nootan Kumar (surpa) was subject matter before Apex Court in Nutan Kumar and others v. IInd Addl. District Judge and others (2002) 8 SCC 31 and the said Apex Court's decision was not taken into note by this Court, hence, the matter has been remanded to be considered in the light of Apex Court's decision in Nutam Kumar (surpa).
(3.) I have perused the record.;