SMT. SHANTI DEVI AND ANR. Vs. DEVA NAND

JUDGEMENT

(1.) HEARD Counsel for the parties and perused the record. Brief facts of the case are that the petitioners are the landlords of the disputed residential premises situated at 119/60 (old)/119/101 (new), Nasimabad, P.S. Fazalganj, District Kanpur Nagar.

(2.) THE respondent moved an application under section 12 of U.P. Act No. 13 of 1972 before the Additional District Magistrate/Rent Control and Eviction Officer, Kanpur Nagar inter alia, that the aforesaid premises is vacant and the same be allotted to him. Thereupon the report of the Rent Control Inspector was called for. He inspected the aforesaid premises on 25.11.1997 and submitted his report.

(3.) THE petitioners filed an application under section 16(5) of U.P. Act No. 13 of 1972 for recall of the aforesaid orders dated 23.11.1998 and 15.2.1999 before the Rent Control and Eviction Officer, who vide order dated 5.12.2000 dismissed the application of the petitioners.