- (1.) Heard Sri Ravikant, Senior Advocate, assisted by Sri V. C. Tripathi and Sri Amit Negi, for the petitioners and Sri L.P. Singh, for respondent-3. Sri S.D. Kautilya, appears for respondent-2 and Standing Counsel for respondents-1, 4 and 5.
(2.) Writ B No. 4011 of 2014 has been filed against the order of Additional Commissioner (respondent-5) dated 19.09.2013, allowing the revision and remanding the matter to trial court to reconsider the amendment application dated 24.09.2012, filed by respondent-3 for amending the plaint of the suit filed under Section 59 of U.P. Tenancy Act, 1939/ Section 229-B of U.P. Act No. 1 of 1951
(3.) Writ- C No. 3991 of 2014 has been field against the order of Sub-Divisional Officer (respondent-4) dated 16.12.2013, allowing the amendment application for amending the plaint filed by respondent-3, in a suit under Section 59 of U.P. Tenancy Act, 1939/ Section 229-B of U.P. Act No. 1 of 1951. As in both the writ petitions controversy are common between the same parties as such both the writ petition were heard together and are being decided by a common judgment.;