Sangeeta Chandra, J. - (1.) Mr Pramod Jain, learned counsel has filed his vakalatnama on behalf of the respondent, which is taken on record.
(2.) This writ petition has been filed by the petitioners-tenants challenging the order dated 17.01.2018 passed by the learned Additional Civil Judge (Senior Division), Court No. 6/Prescribed Authority, Allahabad in P.A. Case No. 37 of 1990 (Shri Ram Jaiswal vs Ajay Kumar Srivastava and others) and the order dated 29.03.2018 passed by the learned Additional District Judge, Court No. 7, Allahabad in Rent Control Appeal No. 2 of 2018.
(3.) It is the case of the petitioners as submitted by their counsel that Shri Buddhu Lal Jaiswal, the father of respondent No. 1 was the owner of several properties situated in Old Katra, Allahabad, and after his death, his property devolved upon his widow Smt. Saraswati Devi and three sons and two daughters in equal measure. All of them became the owners of the property i.e. four houses situated in Old Katra, Allahabad. In October, 1977 family partition took place and House No 322, Old Katra, Allahabad fell into the share of Shiv Murat Jaiswal and House No. 1143/28, Old Katra, Allahabad fell into the share of Shri Ram Jaiswal, respondent No. 1 herein, whereas other properties also were so divided between the co-owners, but this dispute relates only to House No. 322 Old Katra, Allahabad and therefore, no details are required to unnecessarily burden this judgment.;