SANDEEP KUMAR SRIVASTAVA Vs. YASHPAL SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petition is directed against the order in the proceeding under Sec. 16(1)(b) for release of disputed house after declaration of vacancy under Sec. 12(3) of the U.P. Act 13 of 1972. The vacancy has been declared on the ground that the house which was in the ownership of the tenant's mother became available to him after death of his parents for residential purpose. This apart, it was further found that one more house has been allotted in the name of tenant within the municipal limit.

(3.) Learned counsel for the petitioner has not been able to dispute the findings recorded by the Rent Control & Eviction Officer on declaration of vacancy. No interference is required in the order of vacancy dated 31.1.2013.