- (1.) THIS is a petition under Article 226 of the Constitution.
(2.) THE essential facts in an involved chain of circumstances are the following : one Suraj Bhan Jain, who is the father of the petitioner, was the owner of certain premises in agra. On 23-2-1950, he informed the Rent Control and Eviction Officer, Agra, that the portion of the premises which was occupied by Sri Genda Lal Jain was about to be vacated, and he asked that that portion of the house be allotted to the petitioner.
(3.) ON 15th April Suraj Bhan Jain moved an application before the same Officer in which he stated that as more than thirty days had passed from the date upon which he had informed that officer of the existence of the vacancy, and as no allotment had been made, he nominated the petitioner as his tenant in respect of the vacant portion of the premises. No action having been taken on either of these applications, Suraj Bhan Jain made a further application on 2nd May, and on 3rd June the Rent Control and Eviction Officer made the following endorsement on the application : "allotted to Chandra Bhan Jain. Issue allotment order". No allotment order was in fact issued.;