MUNSHI LAL Vs. GOPAL SAO

JUDGEMENT

(1.) IN both these matters, though proceedings are registered separately, but, involve common questions of law and fact hence as agreed by learned counsel for the parties, both cases are being decided by this common judgment.

(2.) IN both the writ petitions, impugned orders are of same date i.e. 14th July, 2004 passed by Additional District Judge, Court No.1, Varanasi. However, in Writ Petition No.29301 of 2004 (hereinafter referred to as "first petition"), impugned order dated 14th July, 2004 has been passed in Rent Appeal No.23 of 1999 arising from P.A. Case No.37 of 1992 while in Writ Petition No.29304 of 2004 (hereinafter referred to as "second petition"), impugned order of the same date has arisen from Rent Appeal No.24 of 1999, flowing from P.A. Case No.35 of 1992.

(3.) THE Appellate Authority allowed both appeals, as a result thereof, release application of respondents landlords in respect to building in dispute has stood allowed. It has further directed petitioner-tenant to hand over vacant possession thereof to the respondents.