D.N. SETHI Vs. MISS J.D. SHARMA

JUDGEMENT

(1.) THIS is a Letters Patent Appeal against the order dated the 13th of March, 1958 passed by a single Judge of this Court in M. P. No. 250 of 1957.

(2.) A petition under Articles 226 and 227 of the Constitution of India was filed in this Court by the Respondents Nos. 1 and 2 for the issue of writs certiorari and mandamus. This petition was allowed by a single Judge of this Court as already stated above. In allowing the said petition it was held by the learned Judge that the power of the Deputy Commissioner under Clause 23 of the Rent Control Order to allot a house which has fallen vacant must be exercised within the period specified therein, viz., 14 days. The order of allotment in the present case having been passed long after this period was, therefore, quashed.