- (1.) -WRIT Petition No. 17723 of 2008 has been filed for setting aside the order dated 25th June, 2002 passed by the Rent Control and Eviction Officer and for quashing the judgment and order dated 29th March, 2008 by which Revision No. 5 of 2002 was dismissed.
(2.) WRIT Petition No. 17724 of 2008 has been filed for setting aside the order dated 28th February, 2001 passed by the Rent Control and Eviction Officer and for quashing the judgment and order dated 29th March, 2008 by which Revision No. 6 of 2001 was dismissed.
(3.) THE records of the writ petition indicate that after the building in dispute was vacated by Naki, respondent No. 3-Mohd. Rashid filed an application for allotment of building on 17th May, 1997 under section 16 (1) (a) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the Act ). This application was registered on 28th May, 1997 at serial No. 31 in the Register maintained in the office of Rent Control and Eviction Officer. On 2nd July, 1997 the petitioner Mohd. Riyaz Khan also filed an application for allotment of the building under section 16 (1) (a) of the Act. This application was registered at serial No. 38 on 9th July, 1997 in the Register maintained in the office of Rent Control and Eviction Officer. The Rent Control Inspector submitted his report on 4th September, 1997. Thereafter, vacancy was declared by the Rent Control and Eviction Officer on 11th November, 1998 and 4th December 1998 was fixed for disposal of the allotment applications. The landlord also filed an application for release of the building under section 16 (1) (b) of the Act on 16th December, 1998 but this application was rejected by the order dated 29th January, 2001. The landlord filed Revision No. 1 of 2001 to assail the order rejecting the release application but the Revision was dismissed on 14th May, 2002.;