INDER PAL SINGH SAHNEY Vs. DISTRICT JUDGE

JUDGEMENT

(1.) BY means of this writ petition, the Petitioner has prayed to issue a writ, order or direction in the nature of certiorari quashing the order dated 8 -12 -1992 (Annexure No. 10) passed by the District Judge, Dehradun whereby the learned District Judge has decided Rent Control Revision No. 57 of 1990 Anand Prakash Agarwal v. R.C. and E.O. Mussoorie and Rent control Revision No. 60 of 1990, Prof. S.C. Kapoor v. Inderpal Singh Sahney by a common judgment and allowed both the revisions, the order of allotment dated 29 -3 -1990 in favour of Inderpal Singh Sahney was quashed and the case was remitted to the Rent Control and Eviction Officer, Mussoorie for fresh allotment proceedings, as mentioned in the impugned order.

(2.) BRIEF facts giving rise to the present writ petition are that according to the Petitioner, the premises in question is known as Scottsburn Estate, Landour Cantt. Mussoorie, District Dehradun is an old construction and such comes within the purview of the UP. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (for short the Act) and Major A.J. Hartley is the owner of the premises in question.

(3.) AGGRIEVED by the said order passed by the R.C. and E.O., the Respondent No. 3 and Respondent No. 4 filed separate revisions before the District Judge, Dehradun which were registered as R.C. Revision Nos. 69 of 1990 and 57 of 1990 respectively in the Court of the District Judge. Both the revisions were clubbed together and have been decided by a common judgment and order dated 8 -12 -1992 thereby both the revisions were allowed and the order of allotment dated 29 -3 -1990 passed by the R.C. and E.O. was quashed and the matter was remanded to the R.C. and E.O.