Anshuman Singh, J. - (1.) This writ petition has been filed against an order dated 28th May, 1987, passed by the 1st Additional District Judge Kanpur Nagar, allowing the application of Opposite Party No. 2, for appointment of a commissioner. It appears that prior to the present writ petition the matter came to this court against the allotment order and this court disposed of the writ petition by its order dated 8th July, 1986. While disposing of the said writ petition, this Court had observed that it shall be open to the authority to take further evidence which be considered relevant. Thereafter an application was filed by Opposite Party No. 2 for appointment of a Commissioner. The said application has been allowed and a Commissioner has been appointed. The commissioner has not yet submitted any report. On submission of the report by the Commissioner, the petitioner will have a right to file an objection if it is against him. By the impugned order no prejudice has been caused to the petitioner. In view of the said fact I am not inclined to interfere under Article 226 of the Constitution of India. The writ petition is accordingly rejected.
(2.) Let a copy of this order be issued to the learned Counsel for the petitioner on payment of usual charges within twenty four hours. Petition dismissed.;