(1.) These are two connected writ petitions filed by the petitioner-tenants. Writ petition No. 3800 of 2007 was filed challenging the order passed by the prescribed authority allowing the application of the respondent-landlords under section 21(i)(a) of the U.P. Act No. XIII of 1972 as well as appellate order. Writ petition was dismissed in default on 15.3.2013. After dismissal of the writ petition and vacation of the interim order, it appears that execution proceedings were initiated by the respondent-landlords wherein vide order dated 20.9.2013 'Parwana Dakhal' for putting them in possession was issued. The tenant-petitioners again approached this Court by tiling writ petition No. 56212 of 2013. Subsequently, a restoration was filed in Writ Petition No. 3800 of 2007. Learned Single Judge finding that the order issuing 'Parwana Dakhal' was an offshoot of the main petition wherein a restoration application was pending, thought it fit that this petition may be connected alongwith earlier petition and accordingly directed the office to place the matter before the Hon'ble Acting Chief Justice/Senior Judge for appropriate order. Hon'ble Acting Chief Justice by order dated 23.10.2013 nominated this Bench to hear the matter and that is how both the writ petitions have been placed before me. Heard learned Counsel for the parties.
(2.) Cause shown for delay in filing the restoration application is sufficient and the same is condoned.
(3.) The reasons for non-appearance is also found to be sufficient.