R.H.Zaidi, J. - (1.) Heard learned Counsel for the parties and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order of direction in the nature of certiorari quashing the order dated 18.11.1998 whereby the Prescribed Authority allowed the application filed by the contesting respondents under Section 21 (1) (a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act No. XIII of 1972), for short the Act, and the order dated 19.7.2000 whereby the appeal filed by the petitioners was dismissed by the appellate Authority.
(3.) It appears that the contesting respondents filed a release application under Section 21 (1) (a) of the Act in respect of the building on question as the building was needed for their personal use and occupation. The Prescribed Authority issued notices to the tenants-petitioners. On receipt of notices, they have filed their written statement denying the facts stated in the release application. It was asserted that the need of the landlords was neither genuine nor bona fide nor there was any question of suffering any hardship in case the release application was rejected. Parties, in support of their cases, produced evidence, oral and documentary.;