GAURI SHANKAR PRAJAPATI Vs. RAVIKUL BANSAL

JUDGEMENT

(1.) All the above referred writ petitions involve identical questions of law and facts. The Writ Petition (A) No. 1597 of 2024 is being treated as the leading writ petition and the facts pertaining to the same is being considered for deciding the controversy involved.

(2.) Heard Shri Rishikesh Tripathi, learned counsel for the petitioner and Shri Rahul Agarwal, learned counsel for the caveator/respondent.

(3.) The instant writ petition, at the instance of the tenant/petitioner, has been filed assailing the judgment and order dtd. 6/1/2024 passed by the learned Addl. District Judge, Banda in Rent Control Appeal No. 8 of 2022 as also the judgment and order dtd. 24/5/2022 passed by the learned Prescribed Authority/Civil Judge (Sr.Div.), Banda in Rent Case No. 5 of 2018 (RaviKul Bansal versus Gauri Shankar Prajapati).