MUKESH KUMAR AND ANOTHER Vs. MOHAN LAL

JUDGEMENT

(1.) Both writ petitions are arising out of the same proceedings, under Section 21(1) U.P. Urban Buildings (Regulation of Letting Rent and Eviction) Act 1972 (hereinafter referred to as 'U.P. Act no.13 of 1972'). Mohanlal (Landlord) has filed writ petition no. 883 of 2008 (M/S) challenging the order dated 31.05.2007, passed by the Prescribed Authority and also the order dated 07.11.2007, passed by the Appellate Court. Mukesh Kumar and another (tenants) filed writ petition no. 2491 of 2007 (M/S) challenging the order dated 07.11.2007, passed by the Appellate Court.

(2.) Since common question of law and facts are involved in both writ petitions, hence, both are being taken up together and decided by this common judgment.

(3.) Brief facts of the case are as follows: