- (1.) Both these writ petitions have arisen out of the same order dated 16.8.2010 passed by Rent Control and Eviction Officer, Jhansi (hereinafter referred to as "RECO") in Case No. 7 of 2005 under Section 29-A (5) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") and therefore, have been heard together and are being decided by this common judgment.
(2.) The facts in brief are as under.
(3.) In respect to a piece of land measuring about 39375 sq. ft. situated at Jhansi Lucknow Road, Jhansi, owned by M/s R.B. Ganga Sahai Musuddilal, a partnership firm having its partners, namely, Sri Shyam Sunder Lal and Sri Brij Mohal Lal lease deed dated 21.12.1963 was executed in favour of M/s Burmah Shell Oil Storage and Distributing Company of India Limited (hereinafter referred to as "Burmah Shell") for letting out the aforesaid land for a period of 25 years with effect from 1.11.1963 on payment of monthly rent of Rs. 30/- with an option of renewal for a further period of 20 years . The Burmah Shell constructed underground storage tank and installed other equipments besides constructing a building thereon in furtherance of purposes for which the land was leased out, namely, establishment of a Pumping Plant.;