RAMESH KUMAR Vs. INDER KUMAR AGGARWAL AND OTHERS

JUDGEMENT

(1.) Heard Sri N.S. Negi, Advocate for the petitioner and Standing Counsel for the respondents no. 2 and 3. Both the parties have agreed that let the matter be finally disposed of at the admission stage.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 26th April, 2006 passed in Rent Control Re vision No. 2 of 2004.

(3.) Briefly stated, an application was moved by the petitioner for allotment of the property in question on 13th March, 2002 consisting of on e room north and south faced along with one room and one kitchen west faced situated on ground floor in the building known as Johri Bhawan, Labour Office Wali Gali Devpura Haridwar, District Haridwar (Uttaranchal) vacated by the tenant namely Sri Sunder Singh Chauhan, previous tenant. After the inspection of the premises in question, the same was allotted in favour of the petitioner on 11.12.2002. In pursuance of the aforesaid allotment, Form- B was issued on 16.12.2002 to the landlord respondent no.1 and the petitioner took the possession of the premises and intimated the R.C. & E.O./City Magistrate Haridwar on 20.05.2003 by registered post vide R.L. No. 1786 dated 22.05.2003.