S.P. Mehrotra, J. - (1.) The aforesaid Civil Misc. Writ Petition No. 20316 of 1988 was connected with the aforesaid Civil Misc. Writ Petition No. 24442 of 1988 and Civil Revision jslo. 1073 of U958 by the order dated 1.8.2000 passed in the said Writ Petition No. 20316 of 1988. Thus, the aforesaid three cases are connected, as mentioned in the said order dated 1.8.2000.
(2.) The said Civil Misc. Writ Petition No. 20316 of 1988 has been file by Chunni Lal and Munna Lal (hereinafter in the judgment individually referred to as" the petitioner No.1" and "the petitioner No.2", respectively, and collectively referred to as "the petitioners"), inter alia, against Ramesh Chandra, Akhilesh Kumar and Satish Chandra (hereinafter individually referred to as "the respondent No.2", "the respondent No.3" and "the respondent No.4" respectively, and collectively referred to as "the respondents"), inter alia, praying for quashing the judgment and order dated 23.9.1988 (Annexure 4 to the said Writ Petition No.20316 Of 1988) passed by the learned District Judge, Lalitpur (Appellate Authority) in Rent control Appeal No. 6 of 1987 under Section 22 of the U.P. Act No. XIII of 1972 ( in short also referred to as "the New Rent Control Act") in respect of the shop bearing Municipal No.242/3 and 242/4, situated in Mohalla Katra Bazar, Lalitpur (hereinafter referred to as "the disputed shop").
(3.) The said Civil Misc. Writ Petition No. 24442 of 1988 has been filed by the respondent (landlords), interalia, against the said Chunni Lal (petitioner No.1), interalia, praying for quashing the judgment and order dated 31.8.1987 passed by the Prescribed Authority/Civil Judge, Lalitpur in Case No.1 of 1986 under Section 21(1) (a) of the New Rent Control Act and the judgment and order dated 23.9.1988 passed by the Appellate Authority in Rent Control Appeal No.6 of 1987 in so far as it went against the respondent/landlords in rejecting the release application for eastern portion of the disputed shop.;