RAKESH TIWARI, J. - (1.)HEARD learned counsel for the parties and perused the record.
(2.)THE writ petition No. 68271 of 2005 and connected writ petitions involve same question of facts between the same parties. The writ petition No. 30714 of 2003 has been filed by the landlord Mahesh Kumar Agarwal challenging the order dated 22-5-2003, by which the Additional District Judge, (Court No. 1), Muzaffarnagar has passed an order of status-quo against the eviction of the respondents-tenant, in which the petitioner landlord has challenged the proceedings of Rent Control Revision No. 2 of 2003 praying for quashing of the same.
The writ petition No. 54055 of 2002 has been filed by the tenant Vijai Pal Goel inter alia that he is tenant of shop in dispute No. 32/3, Dak Shini, Civil Lines, Arya Samaj Road, Muzaffarnagar since 12-6-1991 on the basis of written agreement between him and the landlord. It is being prayed in this petition for a direction in the nature of certiorari quashing the order dated 9-12-2002 passed by respondent No. 1 by annexure No. 7 to the writ petition.

(3.)BY order dated 9-12-2002, allowed the appeal of the landlord for delivery of possession of the shop in dispute and has directed the petitioner-tenant in that case to hand over the possession of the shop in dispute to the landlord latest by 25-12-2002 failing which the tenant shall be evicted from the shop in dispute by force.