S.B.Sinha, J. - (1.) Heard learned counsel for the petitioner and the learned counsel for the respondent.
(2.) The petitioners in this application have, inter alia, prayed for issuance of a Writ of or in the nature of Mandamus directing the respondents to revise and fix the rent payable in respect of the godown of the petitioners let out to the respondent No. 1, purported to be in terms of the directions and/or guidelines issued by the respondent No. 3 as contained in Annexure 'A' to the writ application.
(3.) The case of the petitioners is that an agreement was catered into between the petitioner No. 1 and the respondent No. 1 to enhance the rent subject to the condition that the petitioner No. 1 effects necessary repairs to the tenanted premises.;