Kurian, J. - (1.) The appellants, who are the tenants under the respondents, unsuccessful before the High Court, have filed this appeal.
(2.) On 12.03.2004, notice was issued on the following terms:- "Issue notice to the respondents to show cause as to why all the proceedings be not set aside in view of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent & Eviction) Act No. 13 of 1972 being not applicable to trust property. Issue notice on interim relief. The possession of the petitioners over the suit property shall remain protected until further orders."
(3.) Having extensively heard the learned counsel for the parties, we do not find that in the peculiar facts of this case, the above question needs to be gone into.;