- (1.) HEARD learned Counsel for the parties.
(2.) ACCOMMODATION in dispute after being declared vacant was refused to be released in favour of landlord petitioner by R. C. and E. O. through order dated 24. 12. 1993. Against the said order, petitioner filed Rent Revision No. 3 of 1994.
(3.) AFTER rejection of release order, building in dispute was allotted to respondent no. 2 Sri Rajesh Pandey through order dated 29. 12. 1993. Sri Rajesh pandey filed an application for impleadment in Rent Revision No. 3 of 1999. IIIrd A. D. J. , Kanpur Nagar through order dated 19. 9. 1995 rejected the impleadment application, however, it was directed that Sri Rajesh Pandey the allottee could participate in the proceedings. It is this permission, which is pinching the landlord, hence he has come to this Court. This writ petition was filed by three persons, i. e. Umesh Chandra Shukla, Kumari Lakshmi Shukla and Smt. Neelam Shukla. Learned Counsel for the petitioner states that petitioners no. 1 and 2 have died leaving behind petitioner No. 3 Smt. Neelam shukla as their only legal representative. Accordingly, the names of petitioners no. 1 and 2 are deleted from the array of the parties.;