SHRI NIWAS AGARWAL Vs. UP-ZILA MAGISTRATE HATHRAS

JUDGEMENT

(1.) ANJANI Kumar, J. Heard Sri Anil Kumar Aditya, learned counsel appearing on behalf of the petitioner and learned Standing Counsel representing the State as well as Sri J. P. N. Singh, learned counsel for the contesting respondents.

(2.) THE petitioner aggrieved by an order dated 14th July, 2004, passed by Up-Zila Magistrate/rent Control and Eviction Officer, Hathras, copy whereof is annexed as Annexure-'19' to the writ petition by which a vacancy has been declared under the provision of Section 12 of U. P. Act No. 13 of 1972, hereinafter referred to as the 'act', approached this Court by means of present writ petition under Article 226 of the Constitution of India.

(3.) THIS writ petition, therefore, has no force and is accordingly dismissed. However, the parties shall bear their own costs. W. P. dismissed. .