- (1.) RAJESH Tandon Heard Mr. Vipul Sharma, Advocate holding brief of Mr. S. Dhulia, Senior Counsel for the petitioner.
(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the orders dated 16-03-1988 and 29-10-1987 passed by the Dis trict Judge, Pauri Garhwal and the Pre scribed Authority respectively (Annexures Nos. 7 and 6 ). Briefly stated, the petitioner has rented a shop situated at Shivaji Marg, Cinema Road, Kotdwar, District Pauri Garhwal on 04-01-1984 from one Suresh Kukreti. An application for allot ment under Section 16 of the Act was filed by the petitioner before the Pre scribed Authority, which was allowed and the shop was allotted to the peti tioner on 0/-05-1985. Against that or der of allotment, the landlady i. e. re spondent No. 2 went in revision before the District Judge, Pauri Garhwal, which was allowed and the order of allotment dated 0/-05-1985 was set aside on the ground that a release application of the landlady under Section 16 of the Act was also pending before the Prescribed Authority. However, the said release ap plication filed by the landlady was re jected by the Prescribed Authority/sdm on 19-05-1986. Aggrieved by the said order of the Prescribed Authority dated 19-05- 1986, the landlady (respondent No. 2) went in revision before the Dis trict Judge, Pauri Garhwal, which was registered as Revision No. 4 of 1986. The said revision was allowed and the case was remanded to the Rent Control and Eviction Officer for considering the release application of the landlady. Af ter the remand of the case, the Pre scribed Authority/sdm has allowed the release application of the landlady vide order dated 29-10-1987 and the accom modation was released in favour of the landlady. Aggrieved by the said order of the Prescribed Authority/sdm dated 29-10-1987, the petitioner went in revision, which was registered as Revision No. 12 of 1987 before the District Judge, Pauri Garhwal. The said revision was also dis missed vide order dated 16-03-1988.
(3.) AGAINST the said orders dated 29-10-1987 and 16-03-1988, the present writ petition has been filed. The petitioner, being a prospec tive allottee, has no right to file an ob jection and contest the application for release made by the landlady, as such, the writ petition is not maintainable.;