Mukteshwar Prasad, J. - (1.) These two writ petitions by State of Uttar Pradesh under Article 226 of the Constitution of India have been filed for quashing the order dated 27.3.1990 of Rent Control and Eviction Officer and order dated 12.5.1992 passed by the then Additional District Judge, Saharanpur (Annexures-9 and 12 to the writ petition) respectively.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and are on record.
(3.) Both the petitions were heard together and as such, are being disposed of by a common judgment.;