SUSHLLA DEVI Vs. IV ADDL DISTRICT JUDGE, NAINITAL

JUDGEMENT

(1.) BY means of writ petition No. 4136 (M/S) 2001, the petitioners have challenged the judgment and order dated 24 -5 -1988 passed by IV Add!. District Judge, Nainital in Rent Control revision No. 52 of 1983. The said revision was filed against the judgment and order dated 31.03.1983 passed by the Prescribed Authority/S.D.M., Haldwani on the application of the petitioner moved under Section 16 of U.P. Act No. 13 of 1972.

(2.) BY means of writ petition No. 7395 (M/S) 2001, the petitioner has challenged the judgment and order dated 24.05.1988 passed by IV Addl. District Judge, Nainital in Rent Control Appeal No. 23 of 1982. The said appeal was filed against the judgment and order dated 04.09.1982 passed by the Prescribed Authority/Munsif Haldwani on the application of the petitioner moved under Section 21 of U.P. Act No. 13 of 1972.

(3.) IN both the writ petitions, there is same dispute for release of the accommodation in question and controversy is between the same parties, therefore, they are being disposed of by a common judgment.