- (1.) Petitioner had filed this petition against the order of vacancy dated 4.5.1999 and the order dated 19.7.2001 by which his application for review was rejected. The dispute is regarding the portion of house No. 25, Gariwan Tola, Allahabad. One Shiv Shankar applied for its allotment and as such proceedings for declaring it vacant came to be initiated. On the basis of the report of the Rent Control Inspector dated 30.11.1992, the premises was declared to be vacant by the impugned order dated 4.5.1999.
(2.) Heard Sri Rakesh Kumar, learned Counsel for the petitioner. No one has appeared for the respondent No. 2 despite list being revised. Therefore, having no option left, I have perused the counter-affidavit and is deciding the petition.
(3.) The submission of learned Counsel for the petitioner is that the vacancy has been declared in violation of Rule 8(2) of the Rules framed under the Act as no notice before inspection was given to the petitioner. Secondly, the review application has been rejected by a non-speaking order.;