B.K.Ratht, J. - (1.) The respondent No. 2 of Writ Petition No. 35498 and petitioner of Writ Petition No. 32706 (hereinafter referred to as "respondent No. 2"), moved an application under Section 29A of U. P. Act No. XIII of 1972 for enhancement of rent before the respondent No. 1, which is Annexure No. 1 to the writ petition. The application was opposed by the petitioner of Writ Petition No. 35498 (hereinafter called as "Petitioner"). The respondent No. 1, Rent Control and Eviction Officer. Mathura decided the application vide judgment. Annexure-5 to the writ petition, on 25.5.1999 and enhanced the rent to Rs. 13. 250 per month from Rs. 40 per year. Aggrieved by the order of respondent No. 1. the petitioner has preferred Writ Petition No. 35498 of 1999 under Article 226 of the Constitution of India invoking the extraordinary Jurisdiction of this Court with the request that the order, Annexure-5 to the writ petition, be quashed.
(2.) The respondent No. 2 is also not satisfied with the enhancement of the rent and he has filed Writ Petition No. 32706 of 1999 with the request that the judgment of respondent No. 1 is not correct and that the rent be enhanced @ Rs. 2.000 per square yard since 5.7.1976.
(3.) I have heard Sri S. V. Goswami. learned counsel for the Nagar Palika Parishad. Mathura, and Sri M. D. Singh, learned counsel for Kunwar Vishwendra Singh. respondent No. 2. and have gone through the records.;