- (1.) This writ petition came to this Court, having been assigned by Hon'ble Senior Judge, vide order dated 19.02.2013, after the Hon'ble S.U.Khan, J, who heard it on 18th February, 2013, recused himself.
(2.) Sri Pramod Kumar Jain, learned Senior Advocate assisted by Sri Rishi Chaddha, Advocate has put in appearance and advanced submissions on behalf of petitioner while respondent no.2 is represented by Sri Arvind Srivastava, Advocate.
(3.) The writ petition is directed against order dated 30th January, 2013 (Annexure 14 to the writ petition) passed by Additional City Magistrate II/Rent Control and Eviction Officer, Allahabad (hereinafter referred to as "RCEO"), issuing form 'C' under Rule 14 of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 (hereinafter referred to as "Rules, 1972"), directing petitioner to hand over vacant possession of disputed property to the respondent no.2 by 14th February, 2013, failing which further steps for his forcible ejectment from disputed premises shall be taken.;