- (1.) This writ petition is directed against the order dated 4-4-1988 passed by the Rent Control and Eviction Officer and the order dated 28-11-1990 allotting the accommodation in question to respondent No. 3 and the order dated 24-12-1998 passed by respondent No. 1, dismissing the revision against the aforesaid order.
(2.) The facts in brief are that father of the petitioner was tenant of the disputed accommodation. He built up his own house No. 124/120, C-Block, Govind Nagar, Kanpur. An application was filed by the landlord for release of the disputed accommodation on the allegation that Sunder Lal Srivastava the tenant having built his own house and having shifted there the accommodation in question be declared as vacant. The Rent Control and Eviction Officer, after making an inquiry found that Sundar Lal Srivastava had built up his own house No. 124/120, C-Block, Govind Nagar, Kanpur and having shifted there the accommodation in question is vacant. The application for release filed by the landlord was rejected and on the finding that the need of respondent No. 3 was bona fide allotted to him vide order dated 28-11-1990. The petitioner preferred a revision against the said order. The revision has been dismissed vide impugned order dated 24-12-1998.
(3.) I have heard Sri S.M. A. Kazmi, learned counsel for the petitioner and Sri .N. Sinha, learned counsel, for the respondent.;