R.H. Zaidi, J. - (1.) In both these petitions common questions of law and fact are involved, therefore, they were heard and are being disposed of finally by this common judgment. Writ petition No. 31326 of 2000 will be the leading case.
(2.) Present petition arises out of proceedings under Section 21 (1) (a) of the U.P. Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972 (U.P. Act No. XIII of 1972), for short, "the Act" and is directed against the order dated 6.3.2000 whereby a revision filed by the contesting respondents was admitted and operation of the order dated 24.2.2000 was stayed by the Court below.
(3.) It appears that an application was filed under Section 21 (1) (a) of the Act by Sri Sher Singh, father of the petitioners. During the pendency of the application before the Prescribed Authority, Sher Singh died, consequently, petitioners made an application to be substituted in place of Sher Singh. By order dated 20.2.2000 the Prescribed Authority allowed the substitution application. Challenging the validity of the said order, the contesting respondents filed a revision. The Revisional Court by means of the impugned order admitted the revision and also stayed the operation of the order dated 24.2.2000. Hence, the present petition.;