AUROBINDO SOCIETY & ANR. Vs. SHEESH RAM KANSWAL

JUDGEMENT

(1.) Leave granted.

(2.) The first appellant is a society registered under the Societies Registration Act, 1860 owning property in the premises bearing no. 189/1 (New no. 566) of the Haridwar Road, Rishikesh. The said premises came to be allotted on 23.6.1986 in favour of the respondent purportedly in exercise of the power under Sec. 16(1) of U.P. Urban Building(Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter, 'the ACT').

(3.) Aggrieved by the same, the first appellant preferred a revision under Sec. 18 of the ACT. One of the grounds was that the first appellant was not given an opportunity contemplated under the proviso to Sec. 16(1) of the ACT before the order of allotment came to be passed. The said revision was pending for more than a decade.