ANURAG SINGH Vs. RENT CONTROL & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present writ petition the petitioner is challenging the order dated 07.11.2015 passed by the Rent Control and Eviction Officer (respondent No.1) in rejecting the application dated 19.09.2015 moved by the petitioner to regularize his occupation as a licensee under Section 14 of U.P. Act No.13 of 1972.

(3.) The submission is that the Authority below had rejected the application on irrelevant grounds.