The afore-captioned appeals are by tenants of different residentialand non-residential buildings in the Union Territory of Chandigarhand urban areas in the State of Punjab who have challenged theconstitutional validity of ... Section -B of the East Punjab UrbanRent Restriction Act for short the Rent Act and itsextension to the Union Territory of Chandigarh by the CentralGovernment vide Notification dated in exercise ofpowers under Section of the Punjab Reorganisation Act for short the Reorganisation Act