MEHRAJ Vs. RAVI PRAKASH VERMA

JUDGEMENT

(1.) HEARD Counsel for the parties and perused the record.

(2.) BRIEF facts of the case are that one Ravi Prakash filed an application before the Rent Control and Eviction Officer, Meerut for allotment of ground floor of House No. 25 Ghosi situate in Mohalla Lalkurti Meerut Cantt. , Meerut claiming it to be vacant. The disputed accommodation was inspected by the Rent Control Inspector who submitted his report dated 1. 10. 2002. The petitioners filed their objections to the report submitted by the Rent Control Inspector as well as to the allotment application filed under Rule 10 (9) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972.

(3.) THE Rent Control and Eviction Officer by order dated 4. 5. 2006 allotted the disputed accommodation under the tenancy of the petitioners in favour of Ravi Prakash on the basis of consent said to have been given by the landlord.