KUNWAR DEEP SINGH Vs. GHANSHYAM SHUKLA

JUDGEMENT

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

(2.) Both these writ petitions have arisen out of the inter- connected proceedings inasmuch as the Rent Control and Eviction Officer, Kanpur Nagar (hereinafter referred to as the "RCEO") vide order dated 21.04.2006 declared vacancy in the premises in question holding occupation of premises in question by petitioner, unauthorized, and thereafter on the application of landlord-respondent has passed order dated 03.12.2007 releasing accommodation in favour of landlord. The release order has been confirmed by Revisional Court by dismissing Revision No. 13 of 2008.

(3.) It further appears that against the release order, petitioner filed Rent Revision No. 13 of 2008 wherein his application for interim relief was rejected by Revisional Court vide order dated 28.05.2008, where against Writ Petition No. 27467 of 2008 is filed and the present Writ Petition No. 13354 of 2009 has been filed against the proceedings arising out of release order, where against also his Rent Revision No. 13 of 2008 has been dismissed by court below.