BELA SINGH Vs. NEENA KAUSHIK

JUDGEMENT

(1.) Both these Civil Revision Petitions can be conveniently disposed of by this common order as the facts involved therein are same and similar and the parties arc also common.

(2.) Civil Revision No. 171 of 1998 has been filed by Shri Bela Singh petitioner - tenant under Section 24(5) read with Section 28(2) of H.P. Urban Rent Control Act, 1987 (hereinafter referred to Rent Control Act) against three separate orders dated 29.5.1998, 2.6.1998 and tf.6.1908 passed by Rent Controller (II), Nahan, District Sirmour in Case No.10/6 of 1998 seeking the quashing of the said orders whereby his applications were dismissed.

(3.) Civil Revision No.209 of 1998 filed by the petitioner - tenant under Section 28(2) of the Rent Control Act is against the order dated 23.6.1998 passed in Civil Misc. Application Nd.73 -N/5 of 1998 by Appellate Authority i (II), Nahan dismissing his application for transfer of the proceedings from Rent Controller at Nahan or Paonta Sahib.