RAJAN ROY,J. - (1.) Supplementary affidavit by the petitioner as also short counter affidavit by the opposite party Nos. 1 to 4 have been filed, which are taken on record.
(2.) Heard.
(3.) This is a petition under Article 227 of the Constitution of India challenging the orders passed by the Revisional Court rejecting the application of the petitioner herein under Order 1, Rule 10 C.P.C. seeking impleadment in the proceedings under the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the 'Act 1972') pending before the SCC Court.;