- (1.) HEARD Sri Mayank Saxena, learned Standing Counsel.
(2.) LEARNED Standing Counsel states that the possession of the bungalow was handed over to Sri Ashok Kumar Garg and Smt. Madhuri Garg on 1. 2. 2003 and that half of the rent as enhanced by the Court below under section 21 (8) of u. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 was paid in pursuance of the order of Supreme Court to the owners.
(3.) NO one appears on behalf of the respondents in both the writ petitions.;