SUSHIL PRAKASH Vs. SACHINDRA SHEKHAR

JUDGEMENT

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

(2.) The first floor of accommodation in question namely house No.3/20 (old) part of 64 (new), Dev Nagar, Mission Compound, Begum Bridge Road, Meeerut was declared vacant by Rent Control & Eviction Officer /Delegated Authority, Meerut (hereinafter referred to as "RCEO") whereafter petitioner-landlord moved an application under Section 16(i)(b) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") for release of said accommodation but the same was rejected by RECO vide order dated 26.11.1999 and he proceeded for allotment of accommodation whereagainst petitioner preferred S.C.C. Revision No.394 of 1999.

(3.) While revision was pending, prospective allottees namely respondents No.1 and 2 moved an application that they should also be heard in opposition of landlord's release application whereupon impugned order dated 15.5.2004 has been passed by Special Judge (Anti/Corruption), Meeru, Revisional Court whereby he has not allowed prospective allottees to become party in the matter but has permitted them to address the Court in opposition of petitioner's application.