- (1.) Heard the parties.
(2.) In view of the fact that the facts and points involved in both the writ petitions are same and similar and as such, both the cases have been heard together and are being disposed of by this common Order.
(3.) The facts in short are the petitioner of both the writ petitions, is the landlord and the private respondents i.e. Vijay Mehta and Dhiren Mehta, are his tenant with respect to two tenanted premises i.e. shop No. 2 and shop No. 3, situated in the commercial building namely - Narbheram Building, Sakchi Boulevard Road (Bistupur Main Road), Bistupur, Jamshedpur, East Singhbhum.;