NARENDRA SINGH Vs. VII A D J MEERUT

JUDGEMENT

(1.) Heard learned counsel for the parties and perused on record.

(2.) This writ petition has been filed for a writ of certiorari for quashing the order dated 16.08.1999 passed by the revisional court, appended as Annexure no. 7 to the writ petition.

(3.) The back ground of the case giving rise to the impugned order is that the disputed accommodation is a part of House No. 91, Church Street, Meerut. It was previously owned by one Sri D. K. Sharma, who had let it out to Sri K. C. Agrawal who vacated the same in December 1978 upon the request made by the then landlord/owner. The Rent Control Inspector conducted a spot enquiry on 05.03.1979 and submitted his report to the effect that the disputed premises was vacant. Accordingly, it was declared vacant by the competent authority vide order dated 06.03.1979.