ANURAG KUMAR Vs. MOHAN LAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the orders passed by the High Court of Judicature at Allahabad in Civil Miscellaneous Writ Petition No. 47199 of 2007 dated 24.11.2008. By the impugned order, the court has allowed the writ petition by quashing the order dated 01.09.2007 passed by the Additional District Judge, Court No. 1, Meerut and further has remanded the matter to the Revisional Authority to pass fresh order in the light of observations made after affording sufficient opportunity to the parties.

(3.) The appellant is the owner of a Shop No. 570. Budhana Gate, Meerut, where respondent No. 1 is the occupant on monthly rent of Rs. 400. On 23.04.1999, an application was made by respondent No. 2 before the Rent Control and Eviction Officer stating that vacancy be declared as the respondent No. 1 has obtained allotment order by the appellant by concealing the fact that he is already in occupation of three other shops.