RAJ KUMAR Vs. VISHAL

JUDGEMENT

(1.) Heard learned counsel for the petitioners and perused the record.

(2.) Since the controversy involved in both these two writ petitions is similar, therefore, for the sake of convenience, they are being heard and decided together by this common judgment.

(3.) By means of Writ Petition No. 2284 of 2012, the petitioner has sought a writ for setting aside the impugned order dated 6-9-2012 (Annexure-6) passed by the Additional District Judge, Kashipur (Udham Singh Nagar) in Rent Control Appeal No. 1 of 2011 Rajkumar v. Vishal and others and further to set aside the order dated 21-12-2010 (Annexure-4) passed by Prescribed Authority/Civil Judge (Junior Division) Kashipur (U.S. Nagar) (for short the Prescribed Authority) in Rent Case No. 3 of 2006 Vishal and others v. Rajkumar. The petitioner has also prayed to dismiss the release application of the landlords-respondents, moved under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act 1972 (for short the Act).