Pankaj Mithal, J. - (1.) Heard Sri Ashish Kumar Singh, learned counsel for the petitioner and Sri Amit Gupta for respondent no. 3.
(2.) The dispute is regarding fixation of rent of plot No. 929 situate in Muzaffar Nagar. The petitioner applied under Section 29-A of U.P. Act No. 13 of 1972 for fixation of rent. The application was rejected by the Rent Control and Eviction Officer vide order dated 9.5.2014 and the writ petition filed against it was dismissed by me vide judgment and order dated 22.7.2014 in limine.
(3.) The Petitioner has now applied for review of the aforesaid judgment and order on the ground that certain observations made therein are affecting the rights of the petitioner. He further submits the observation that the petitioner is not the heir and successor of Aijaz Ali Khan is incorrect. The constructions over the aforesaid land was raised by the tenants in accordance with the terms and conditions of the lease deed. The tenants have only purchased the share of evacuee and not the entire plot.;