O.P.Srivastava, J. - (1.) The above noted two writ petitions have been referred against the judgment and order dated 23.8.1990 passed by the learned lllrd Additional District Judge, Saharanpur in Rent Control Appeal No. 149 of 1989 preferred by the landlady against the order of the Rent Control and Eviction Officer dated 20,9.1989 in proceedings for enhancement of rent.
(2.) The respondent-landlady applied for enhancement of rent of the premises in possession of the tenant-Punjab National Bank under Section 21 (8) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act"). The Rent Control and Eviction Officer determined the rent at Rs. 4398.00 However, in appeal preferred by the Landlady the learned lllrd Additional District Judge enhanced the same and fixed at Rs. 10625.00 per month including all taxes. The tenant Punjab and Sindh Bank preferred writ-petition No. 30708 of 1990 challenging the enhancement over and above the rent fixed by the Rent Control and Eviction Officer while the landlady preferred writ petition No. 2125 of 1991 against only that part of the order whereby the learned Additional District Judge has observed that the rent fixed by the Court includes all the taxes.
(3.) I have heard Sri Jayant Banjerji, holding the brief of Sri Rakesh Bahadur learned Counsel appearing for the Punjab and Sindh Bank and Sri Ashish Kumar Singh, holding the brief of Sri R.B.D. Misra, appearing for the landlady.;