Saeed-Uz-Zaman Siddiqi, J. - (1.) By means of these two writ petitions, the landlord as well as the tenant have challenged the judgment and order dated 14.11.2000, passed by learned Prescribed Authority/Civil Judge (SD), Lakhimpur Kheri in P.A. Case No. 2 of 2000, which has been confirmed vide judgment and order dated 26.08.2003 passed by learned Special Judge, Lakhimpur Kheri in Rent Appeal Nos. 15 of 2000 and 12 of 2000.
(2.) Brief facts of the case are that the landlord moved application for release of the building consisting of residential area on the first floor as well as commercial accommodation on the ground floor. The learned Prescribed Authority allowed release of shop and godown situated on the ground floor, subject to providing the right of egress and ingress to the tenant and refused the release of residential accommodation situated on the first floor of the said premises. Aggrieved by the impugned order, the rent appeal Nos. 15 of 2000 and 12 of 2000 were preferred which have also been dismissed. Both the landlord as well as the tenant have challenged the judgment of partial release through these two writ petitions.
(3.) I have heard both the parties and have gone through the records.;