UMA NATH SHARMA Vs. GANESH PRASAD AND OTHERS

JUDGEMENT

(1.) This Court vide its order dated 29th Oct., 2001 was pleased to admit the petition and to issue notices upon the respondents. Notices were issued to the respondents. The Court has held that service of notice is sufficient.

(2.) I have heard Shri B.D. Mandhyan, learned Counsel for the petitioner and perused the impugned order.

(3.) Petitioner by means of this petition has challenged the order passed by the Rent Control and Eviction Officer dated 29th May, 2001, whereby the Rent Control and Eviction Officer has held that since there is no vacancy, petitioner's application for allotment cannot be considered and rejected the allotment application.