Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 4.7.1997 rejecting the application of the petitioner for review of the order declaring vacancy and the order dismissing the revision against the said order on 17.12.1997.
(2.) I have heard Sri Rajesh Tandon, learned Counsel for the petitioner, and Sri Rajive Joshi, learned Counsel for the respondents.
(3.) The question involved is whether the disputed accommodation had fallen vacant. The wife of the petitioner had purchased another accommodation and on the basis of which the vacancy was declared by the Rent Control and Eviction Officer on 5.7.1995. The petitioner challenged the said order by filing Writ Petition No. 22189 of 1995. The writ petition was dismissed on 16.8.1995 holding that the disputed accommodation is vacant. This order has become final between the parties.;