(1.) These two civil revision petitions are filed under Section 22 of the A.P. Buildings (lease, rent and eviction) Control Act, 1960 (hereinafter in short referred to as "Act" for the purpose of convenience) by the tenants and the landlords respectively as against the common order made in R.A. No. 202 of 2002 and R.A. No. 219 of 2002 being aggrieved of the portions of the order and the relief made in R.C. No. 474 of 1998 on the file of IV Additional Rent Controller, Hyderabad.
(2.) In view of the commonality involved in both these civil revision petitions and in the light of the fact that both the R.As. aforesaid also had been disposed of by a common order by the learned Additional Chief Judge, City Small Causes Court, Hyderabad, the Appellate Authority, these civil revision petitions are being disposed of by a common order by this Court.
(3.) Heard Smt. Manjiri S Ganu, learned Counsel representing tenant and Sri Hanumanthu Rajagopal Rao, learned Counsel representing landlords.
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