Sudhir Agarwal, J. - (1.) Writ petition has been restored to its original number vide order of date passed on restoration application. As requested by learned counsel for the parties, the writ petition is taken up for hearing and is being disposed of finally.
(2.) Heard Sri Arvind Srivastava, learned counsel for the petitioner and perused the record.
(3.) This writ petition is directed against the order dated 20.11.1992 passed by Rent Control and Eviction Officer/ Additional District Magistrate (Civil Defence), Kanpur Nagar (hereinafter referred to as the "RCEO") rejecting petitioner's release application in respect to certain portion of House No. 48/253, Generalganj, Kanpur and allotting the same to one, Amar Singh Chandel son of Sri Sharda Singh Chandel, respondent no. 3 and revisional order dated 14.07.1999 whereby petitioner's Revision No. 184 of 1992 has been rejected.;