OM PRAKASH MISHRA Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition was heard by this Court when after hearing Counsel for the parties, this Court dismissed the writ petition for the reasons to be recorded later on. Now here are the reasons for dismissing the writ petition.

(2.) This writ petition is directed against the orders dated 21.8.2004 passed by the revisional Court and the order dated 7.6.2004 passed by the Rent Control and Eviction Officer whereby the application filed by the Satish Kumar Srivastava has been allowed releasing the house in question in favour of Satish Kumar Srivastava. Thereafter petitioner, Om Prakash Mishra filed an application dated 26.6.2004 for recall of the order dated 7.6.2004 on the ground that the said order was passed without hearing Om Prakash Mishra which was rejected vide order dated 7.7.2004. On rejection of the application for recall of the order dated 7.6.2004. Om Prakash Mishra, writ petitioner preferred a revision before the revisional Court which was also dismissed on 21.8.2004. Thus, this writ petition.

(3.) The brief facts leading to filing of the present writ petition are as under.