PREM CHAND Vs. DISTRICT JUDGE, DEHRADUN

JUDGEMENT

(1.) BY the present writ petition the petitioner has prayed for writ certiorari quashing the order dated 27 -7 -1985 passed by the District Judge, Dehradun.

(2.) BRIEFLY stated the facts giving rise to the present writ petition are that the petitioner was a tenant of the accommodation in question which was declared as vacant on 22 -2 -1985 by the Rent Control and Eviction Officer. The petitioner' has applied for allotment however the landlord has applied for release under section 16 (1) (b) of U.P. Act No. 13 of 1972. The petitioner has filed objection against the release application of the landlord.

(3.) THE R.C. and E.O. vide 'order dated 7 -5 -1985 rejected the release application against which the landlord has preferred a revision before the District Judge. The District Judge has passed order releasing the accommodation in favour of the landlord.