VIVEK KUMAR BIRLA,J. - (1.) Heard Sri Kiran Kumar Arora, learned counsel for the petitioners and Sri Komal Mehrotra, learned counsel for the landlord-respondent and perused the record.
(2.) By the order dated 6.11.2017, the record of Writ-A No. 3135 of 2016 (Harish Chand and 4 others v. Smt. Urmila Devi) was directed to be connected with the present case as the controversy therein is also between the same parties and relates to the same property in dispute.
(3.) Present petition has been filed with the following prayers: "i) issue a writ, order or direction in the nature of certiorari quashing the judgements and orders dated 2.8.2017 and 3.8.2016 and 27.10.2017 passed by the D.S.O./Delegated Authority, Meerut; ii) issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case; iii) award costs of the petition to the petitioners." ;