JAVEED AHMED KHAN Vs. SYED ALI

JUDGEMENT

(1.) The petitioners in both the revision petitions being aggrieved by the orders dated 24-2-1988 passed by the VIIIth Additional Small Causes Judge, Bangalore City, in separate orders in H.R.C. Nos. 1675 and 1674/ 83 rejecting the petitions filed under Section 21(l)(h) and (j) of the Karnataka Rent Control Act, 1961 (the Act for short), have approached this court in these petitions challenging the legality and correct of the said orders on more than one ground.

(2.) The facts and circumstances and the question of law involved in both the petitions being one and the same, I dispose of both the petitions by the following common order.

(3.) I have heard learned counsel on both sides.