Sudhir Agarwal, J. - (1.) Heard Sri Sharad Malviya, learned counsel for the petitioner and Sri H.P.Mishra, learned counsel for respondent No.3.
(2.) Rent Control & Eviction Officer/S.D.O. Bhatpar Rani, District Deoria (hereinafter referred to as "RCEO") on an application filed by respondent-landlord No.3 for determining rent under Section 21 (8) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") after giving due opportunity to petitioners and considering the material on record passed an order dated 20.11.2002 determining rent at the rate of Rs. 2,000/- per month with effect from 1.11.1995, whereagainst two appeals i.e. one by petitioners-tenants and another by respondent No.3-landlord were preferred. Both the appeals were heard and decided together vide judgment dated 25.02.2005 passed by Additional District Judge, Court No.4, Deoria. The appeal preferred by petitioners-tenant i.e. Rent Appeal No.1 of 20005 was dismissed while the appeal preferred by landlord-respondent no.3 i.e. Rent Appeal No.3 of 2002 was allowed enhancing the rent to Rs. 3,050/- by Appellate Court.
(3.) Learned counsel for the petitioners could not point out any manifest error in the impugned judgments. In absence of any manifest error pointed out in the impugned orders, even otherwise I find no reason to interfere with the impugned orders.;