MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner; learned Standing Counsel for respondents 1 and 2; Sri Umesh Kumar Dubey for respondent no.3 and perused the record.
(2.) The present writ petition has been filed challenging the orders dated 21st December, 2012 and 12th March, 2013, passed by Rent Control and Eviction Officer, Kanpur Nagar in Rent Case No.32 of 2000 as well as the order dated 2nd February, 2017, passed by Additional District Judge, Court No.14, Kanpur Nagar in Rent Revision No.11 of 2013.
(3.) By order dated 21st December, 2012, the Rent Control and Eviction Officer, Kanpur Nagar had declared ground floor portion of house no.96/27, Colonelganj, Kanpur Nagar vacant on the ground that the petitioner had been in unauthorised occupation since after 5th July, 1976 without an order of allotment. Whereas by order dated 12th March, 2013 the said accommodation has been released in favour of the third respondent. The order dated 2nd February, 2017 is the order by which revision preferred by the petitioner against the order of release and declaration of vacancy has been dismissed.;