Surya Prakash Kesarwani, J. - (1.) Heard Sri Ramendra Asthana, learned counsel for the petitioners.
(2.) These petitions under Article 227 of the Constitution of India were heard at length on 15.2.2018 and 28.3.2018 and the submissions made by learned counsel for the petitioners were noted in the orders.
(3.) Learned counsel for defendant-tenant/petitioners in the aforenoted four petition has submitted that facts in all these four petitions are similar and the plaintiffs are common. Therefore, all the petitions may be heard together. With his consent the petition No.869 of 2018 is treated to be the leading petition.;