Sudhir Agarwal, J. - (1.) Petitioner was issued notice to engage another counsel pursuant to Court's order dated 02.3.2009. Office report dated 30.10.2012 shows that notice sent by registered post on 04.03.2009 has neither been received back nor acknowledgment is received. Service is deemed sufficient.
(2.) Called in revised. None appeared on behalf of the petitioner to press this writ petition. Sri K.K.Tripathi, Advocate is present for the respondents. In the circumstances, I have perused the record.
(3.) Writ petition is directed against order dated 27.04.2005 passed by Rent Control and Eviction Officer, Kanpur Nagar (hereinafter referred to as "RCEO") declaring vacancy in portion of disputed accommodation i.e. House No.2/326, Nawabganj, Kanpur Nagar.;