J.C.Gupta, J. - (1.) Both these Writ Petition Nos. 43480/97 and 8067/98 are taken up together.
(2.) Writ Petition No. 43480/97 has been filed by the sitting tenant Madan Mohan against the order dated 9.5.97, passed by the Rent Control and Eviction Officer-respondent No. 1, while Writ Petition No. 8067/98 has been filed by the landlord against the order of the revisional court condoning the delay in filing the revision against the order of release made in favour of the landlord on the basis of the order declaring vacancy.
(3.) Since the existence of order of release is dependent upon the order declaring vacancy, I take up Writ Petition No. 43480/97 first.;