GANGA DEVI Vs. ADDL DISTRICT JUDGE

JUDGEMENT

(1.) Since both the writ petitions are arising out of common proceedings, they have been heard together and are being decided by this judgment. Heard Sri. Vivek Kumar Singh, learned counsel for the petitioner. None has appeared on behalf of the respondent though the name of Sri. Rajeev Gupta, as counsel for respondent has been shown in the cause list.

(2.) Writ petition No. 10171 of 1990 (hereinafter referred to 1st petition) is directed against the orders dated 28.1.1985 and 22.1.1990 (Annexures 1 and 8 to the writ petition) passed by respondent No. 2, Rent Control and Eviction Officer, Ghaziabad and respondent No. 1, VIII Additional District Judge, Ghaziabad respectively.

(3.) Writ petition No. 10170 of 1990 (hereinafter referred to 2nd petition) is directed against the orders dated 28.6.1985 and 22.1.1990 (Annexures 7 and 9 to the writ petition) passed by respondent No. 2, Rent Control and Eviction Officer, Ghaziabad and respondent No. 1, VIII Additional District Judge, Ghaziabad respectively.