- (1.) Both these matters involve common facts and questions of law, and, therefore, have been heard together and are being decided by this common judgment.
(2.) Heard Sri Arvind Srivastava, learned counsel for petitioners, and Sri Vipin Sinha, learned Senior Advocate, assisted by Sri Tarun Verma and Sri P.C. Srivastava, Advocates, appearing for contesting respondents.
(3.) The writ petitions have arisen from the judgment dated 31.1.2007 passed by Prescribed Authority/ Judge, Small Cause Court, Gorakhpur in P.A. Case No. 13 of 2007 allowing application of landlords under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") releasing shop in dispute in their favour. The aforesaid judgment has been confirmed in Appeal by Additional District Judge, Court No. 2 Gorakhpur vide judgment dated 28.11.2008 whereby it has dismissed petitioners-tenants' Rent Appeals No. 2 of 2007 and 4 of 2007.;