MOHD NAIEEM Vs. MANOJ KUMAR AND ORS

JUDGEMENT

(1.) Heard Sri Swapnil Kumar, learned counsel for the petitioner in Writ Petition No.48398 of 2013 (Mohd. Naieem Vs. Manoj Kumar and others), Sri Anadi Krishna Narayana in Writ Petition No. 48370 of 2013 (Mohd. Mazhar and others Vs. Manoj Kumar and others) and Sri A.K.Singh, learned counsel for the respondents in both the writ petitions.

(2.) Through both the writ petitions, appellate judgment and order dated 8.8.2013 has been challenged, therefore the same are being taken up together.

(3.) Both the writ petitions have been filed for issuing a writ of certiorari quashing the judgment and order dated 8.8.2013 passed by Special Judge (E.C.Act)/Additional District Judge Etah in Rent Control Appeal No. 8 of 2008 (Mohd. Naieem Vs. Manoj Kumar Jain and others), Rent Control Appeal No. 7 of 2008 (Mohd. Mazhar Vs. Mohd. Kamruddin and others) and judgment and order dated 29.3.2008 passed by Prescribed Authority/Additional Civil Judge (Senior Division) Etah in P.A. Case No. 15 of 1997(Manoj Kumar Jain Vs. Mohd. Umar and others).