S.P. Mehrotra, J. - (1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, interalia, praying for quashing the order dated 28.8.1993 (Annexure No. 5 to the Writ Petition) passed by the Rent Control and Eviction Officer (First), Allahabad (Respondent No. 1).
(2.) The dispute relates to a portion of Building No. 16, Sarai Khuldabad, Allahabad.
(3.) The said portion has hereinafter been referred to as the "disputed portion".;