ALOK GUPTA Vs. DISTRICT JUDGE, RENT TRIBUNAL

JUDGEMENT

(1.) Heard Sri Sharad Malviya, learned counsel for the petitioner and Shri Deepak Kumar as well as Shri Ashish Kumar Srivastava, learned counsels for the landlord/respondent no.3.

(2.) Learned counsel for the petitioner is permitted to delete the respondent nos. 1 and 2 from the array of parties.

(3.) The petitioners of first set of writ petitions are tenants of different shop numbers situated in building No. CK62/19, 20, 21 and 22 Kashipura (West), Ward Chowk, Tehsil and District Varanasi, whereas, the petitioners of second set of the writ petitions are tenants of different shop numbers situated in building B-30/5A, Vikram Building, situate at Lanka-BHU, Main Road, Varanasi.