RAM KISHOR GUPTA Vs. RAMESH CHANDRA BHATNAGAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties in detail.

(3.) Briefly stated, the facts are as follows: under the provisions of Section 16(1)(b) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "the Act", the Rent Control and Eviction Officer declared vacancy in respect of the suit premises on 6-11-2000. Against the order declaring vacancy, the respondent filed a writ petition which came to be dismissed on 16-11-2000. Against the order of dismissal, the respondent filed a special leave petition which was dismissed on 11-1-2002. Thus, the declaration of vacancy has become final.