JUDGEMENT
Sangeeta Chandra, J. -
(1.) These two writ petitions are being taken together by this Court as the issue involved is the same with regard to two shops adjacent to each other i.e. Shop No. 155 and 156 situated at Sabitganj Road, Mohalla Kuncha Sheeshchand, District Etawah.
(2.) The petitioners in Writ Petition No. 13412 of 2011 Prakash Chandra, Alok Chandra, Ramesh Chandra and Mahesh Chandra are all sons of late Basant Lal. They have filed this writ petition along with their two sisters namely Chandra Prabha and Chandra Shree, challenging the judgment and order dated 25.04.2009 passed by the Prescribed Authority/Civil Judge, (Senior Division), Etawah and the judgment and order dated 11.02.2011 passed by the Additional District Judge rejecting the Rent Appeal No. 06 of 2009 in P.A. Case No. 19 of 2003.
(3.) Writ Petition No. 16929 of 2011 has been filed by Suresh Chand and Rajesh Kumar both sons of Sone Lal along with their sister-in-law, widow of one Rajiv kumar (also the deceased son of Sone Lal), against the judgment and order dated 07.02.2009 passed by the Prescribed Authority/Civil Judge (Senior Division), Etawah in P.A. Case No. 20 of 2003 (Krishna Kumar vs. Smt. Shanti Devi & Others) and the judgment and order dated 11.02.2011 passed by the Additional District Judge, Etawah in Rent Appeal No. 04 of 2009.;
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