SARDAR HARPREET SINGH Vs. PREM KUMAR FATLANI

JUDGEMENT

(1.) These petitions have been filed by the tenants against the judgment and order dtd. 14/3/2014 passed by Second Additional District Judge, Haridwar in Rent Control Appeal Nos. 99 of 2012 and 100 of 2012, whereby the judgment and orders passed by Prescribed Authority were set-aside and landlord's application seeking release of shops in question were allowed.

(2.) Since common question of law and facts are involved in these writ petitions, therefore are being taken up together and are being adjudicated by this common judgment. However, for the sake of clarity, facts of WPMS No. 679 of 2014 are being considered.

(3.) Respondent filed two release applications under Sec. 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (for short 'U.P. Act No. 13 of 1972') seeking release of two shops, which are part of a building known as 'Chandan Bai Ki Dharmshala' situate at Railway Road, Haridwar.