Anjani Kumar, J. - (1.) These two writ petitions under Article 226 of the Constitution of India one filed by the landlord and another by the tenant arising out of the following set of facts.
(2.) It is admitted fact that petitioner in Civil Misc. Writ Petition No. 6779 of 1995 is the landlord and the petitioner No. 2 in Civil Misc. Writ Petition No. 11406 of 1995 is the tenant and since both have challenged the same judgment arising out of same set of facts, they are being decided by this common judgment.
(3.) Heard learned counsel appearing on behalf of the parties.;