Yatindra Singh, J. - (1.) ADMITTEDLY Sahab Prakash Jadaun, petitioner No. 1 was the tenant of the shop in question and Sri Kedar Nath Kesharwani, respondent No. 3 is the landlord. An application for allotment of the shop was filed by Durga Bartan Bhandar on 7.10.1993, alongwith partnership deed, which discloses that it has five partners including Sahab Prakash, the original tenant. This application was allowed on 4.11.1993 and the allotment was made in favour of Respondent No. 3, landlord filed a writ petition against this order. According to him, he was never given any opportunity and he never came to know about the same, the Revisional Court by the impugned order dated 20.4.1999 allowed the revision, on the ground that no opportunity was given to the landlord and remanded the matter for re -decision. The Rent Control and Eviction Officer will decide the case afresh after giving opportunity to the parties, in accordance with law without being influenced by any observation by any Court. With these observations, writ petition is dismissed.;