Sangeeta Chandra, J. - (1.) This petition under Article 227 of the Constitution of India has been filed challenging the orders of the Rent Control and Eviction Officer / Additional City Magistrate (IV), Kanpur Nagar, passed under Section 16 of the U.P. Rent Control and Eviction Act (hereinafter referred to as the Act No. 13 of 1972) dated 06.06.2016 and 11.07.2016 and the order dated 20.03.2018 passed by the revisional court rejecting the revision.
(2.) Petitioner was the tenant of three rooms of House No. 86/3 of Deputy Ka Padav, Kanpur Nagar since 1972. The respondent No.4 Anil Vaish, S/o Om Prakash Vaish moved an application for declaration of vacancy and release in his favour before the Rent Control and Eviction Officer / Additional City Magistrate (IV), Kanpur Nagar. An inquiry was carried out in the matter by the Rent Control Inspector, who found the petitioner in occupation of the three rooms in question. During the investigation Smt. Kamlesh Sharma had also shown the last allotment order which was made in favour of one Surendra Pandey. In the oral statement of Smt. Kamlesh Sharma and in the oral statement of her husband there is an admission before the Rent Control and Eviction Officer that they do not have any relation with the prior allottee Surendra Pandey.
(3.) When notices were issued, the landlady Smt. Vimla Gupta (respondent no. 3) has put in appearance through counsel.;