Anshuman Singh, J. - (1.) This petition has been filed under Article 226 of the Constitution of India praying for quashing the order dated 14-4-1987 passed by the 1st Additional District Judge, Kanpur allowing the revision under Section 18 of the Act No. 13 of 1972, of the landlord against the order of allotment in favour of the petitioner dated 25-11-1982.
(2.) Before this petition was admitted Mr. B.D. Mandhyan has accepted notice on behalf of the Respondent No. 3 and was granted time to file the counter-affidavit. Counter and rejoinder affidavit have been exchanged. With the consent of the parties and as provided under the second proviso to Rule 2 of the Chapter XXII of the Rules of the Court. I think it desirable that the petition should be disposed of finally at the admission stage.
(3.) Facts giving rise to this petition in brief are that the petitioner was allotted the accommodation in dispute by order dated 25-11-1982 by the Rent Control and Eviction Officer. The respondent landlord, preferred a revision under Section 18 of the Act before the District Judge, Kanpur which was disposed of by the 1st Additional District Judge, Kanpur by the impugned order.;