ANIL KUMAR Vs. KISHAN VERMA

JUDGEMENT

(1.) Since the point involved in these three writ petitions are one and the same, they are taken up together for disposal by a common judgment and order. These three writ petitions ( Nos. 8497/11, 8487/11 and 8392/11) are directed against the judgment and orders dated 12.1.2011 passed in P.A. appeal No. 13 of 2008 (Anil Kumar and another v. Sri Kishan Verma), P.A. Appeal No. 11 of 2008, (Brahm Kishor and another v. Srikrishna Verma) and P.A. Appeal No. 08 of 2008 (Nand Kishor Verma v. Shri Krishna Verma) upholding the judgment and orders dated 4..8.2008, 5.8.2008 and 30.7.2008 passed by the Prescribed Authority/Civil Judge, (Senior Division), Etawah in P.A. Case Nos. 03 of 2005, 11 of 2004 and 10 of 2004 respectively, whereby the release applications of the plaintiff landlord filed under Section 21(1)(a) of the U.P. Act No. 13 of 1972 (hereinafter referred to as the 'Act') were allowed.

(2.) The WRIT-A No. 8457 of 2011 (Anil Kumar and another v. Sri Kishan Verma), WRIT - A No. 8487 of 2011 (Braham Kishore and another v. Shri Krishna Verma) and WRIT - A No. 8392 of 2011 (Nand Kishor Verma v. Sri Kishan Verma) are hereinafter referred to as the Writ A, Writ B and Writ C respectively.

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