S.U.Khan, J. - (1.) List revised. No one appears for the respondents. Heard learned counsel for the petitioner.
(2.) This writ petition is directed against the order dated 11.12.87 passed by RC&EO, Mahura in case Nos. 318 of 1987 and 86 of 1987 in respect of ground floor of house No. 72 Chhipigali, Brindraban, Mathura. Through the said order house No. 72 has been declared to be vacant. The proceedings were initiated on the basis of allotment application filed by respondent No. 3 to 5. The petitioner claims to be owner of house No. 72 alongwith his brother Fateh Chan Sitaniya, respondent No.2. However, respondent No.2 claims to be sole owner on the basis of the some partition. It is not disputed that the house in dispute initially belonged to common ancestor of petitioner and respondent 2.
(3.) Through the impugned order ground floor portion in dispute in which Sugal Rai, Manorma and Omwati were found to be residing has been declared to be vacant.;