RAMA CHAUHAN Vs. DISTRICT JUDGE,DEHRADUN & ANR.

JUDGEMENT

(1.) BY the present writ petition the petitioner has prayed for the issue of a writ, order or direction in the nature of certiorari quashing the order dated 27th July, 1982 passed by the respondent No. 1.

(2.) BRIEFLY stated the facts giving rise to the present writ petition are that the petitioner has applied for allotment of premises No. 18-A, Neshvila Road, Dehradun which was in occupation of Sri Jugal Obrai in the ground floor who vacated the same in June 1980. One Sri Deepak Kumar Jain filed an application for the allotment of the building in dispute. The Rent Control and Eviction Officer called for the report of the Inspector who submitted the same on 23-8-1980. The Rent Control and Eviction Officer after hearing both the parties declared the vacancy and vide order dated 22-12-1981 allotted the premises in favour of the petitioner.

(3.) THE learned District Judge had recorded a finding that the petitioner has given a wrong description while applying for allotment of the premises in dispute. She has mentioned that she was living in a public premises and since the same is sought to be vacated by her on account of transfer of her father-in-law.