Sunita Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition is directed against the order of rejection of the allotment application dated 11.7.2015 filed on the ground that the sitting tenant had acquired a residential house and hence there is deemed vacancy under Section 12(3) of U.P. Act No. 13 of 1972(hereinafter referred to as the 'Act').
(3.) The brief facts of the case are that the allotment application was filed on 11.7.2015 by one Safeer Ahmad Siddqui with the assertion that the sitting tenant Smt. Harvinder Kaur had acquired a residential house in the same Municipality and further that the applicant, prospective allottee requires this house for the need of his family.;