RIZWANA SAIF Vs. STATE OF U P

JUDGEMENT

(1.) In both these petitions, common questions of law and fact are involved. Subject-matter of dispute and parties are also the same, they were heard together and are being disposed of by this common Judgment.

(2.) By means of Writ Petition No. 2083 (M/S) of 1998, petitioner prayed for issuance of a writ, order or direction in the nature of certiorari quashing order dated 9.9.1998 whereby allotment of House No. 7/2, New Badshah Nagar Colony, Nishatganj, Lucknow (for short 'the house in dispute') in favour of the petitioner was cancelled. Prayers for a writ, order or direction in the nature of mandamus commanding respondent Nos. 1 and 2 to hand-over physical possession of the house in dispute to the petitioner and to respondent No. 3 to vacate the said house, have also been made.

(3.) By means of W.P. No. 292 (M/S) of 1999, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 27.1.1999 passed by respondent No. 2 rejecting application of the petitioner for permission to occupy the house in dispute and for writ of mandamus directing the respondents to handover physical possession of the said house, has been made.