Pankaj Mithal, J. - (1.) Heard learned counsel for the petitioner.
(2.) Petitioner is a landlord. The premises in dispute was declared to be vacant on 5.12.2013. The vacancy order was affirmed by the High Court in writ petition no. 70898 of 2013 vide judgment and order dated 20.12.2013. Thereafter, the Rent Control and Eviction Officer considered the release application of the petitioner landlord and the same was allowed vide order dated 14.2.2014.
(3.) Against the said order respondent no. 2 has filed a Rent Revision No. 10 of 2014. The revision has been entertained and the order of release has been kept in abeyance for the time being vide order dated 31.5.2014. This interim order has been assailed by the petitioner by filing this writ petition.;