J.C.Gupta, J. - (1.) Since common question of law and facts are involved, both these writ petitions are taken up and disposed of together by this common order.
(2.) Heard Sri Sandeep Saxena and Km. Usha Kiran, Counsels appearing for the petitioner and Sri P.K. Jain, Counsel appearing for the respondent-landlord.
(3.) Sri P.K. Jain gave a statement that no counter-affidavit is necessary. With the consent of the parties' Counsel both these writ petitions are disposed of finally.;