- (1.) Heard Sri Manoj Kumar Goswami, learned Standing counsel for the petitioners and Sri Pramod Jain, learned counsel appearing for heirs and legal representatives of respondents no. 3.
(2.) The State of U.P. through Collector, Firozabad and others have impugned two orders dated 17.9.1995 and 19.12.1998 (annexures 4 and 7) by means of this writ petition.
(3.) The respondent no. 3 now represented by his heirs and legal representatives had applied under Section 21 (8) of U.P. Act No. 13 of 1972 for enhancing the rent of the premises under tenancy of the petitioners. The said application was allowed vide order dated 17.9.1995 passed by the Additional District Magistrate (Finance and Revenue) exercising powers of the Rent Control and Eviction Officer.;