- (1.) Heard Shri Atul Dayal, and Shri Manish Tandon, learned counsels for the petitioners in the two connected writ petitions.
(2.) Both the writ petitions relate to the same premises and the controversy raised herein are identical and hence they have been heard and are being decided together by this common judgment and order.
(3.) These writ petitions are directed against the order passed by the Rent Control Authorities in proceedings arising out of the applications under Section 21(1)(b) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972 (hereinafter referred to as 'the Act, 1972'), moved against two tenants by the respondent-landlord.;