A. K. Yog, J. - (1.) This is a tenant's petition under Article 226. Constitution of India.
(2.) A release application. Parwati Tandon and others v. Sheetal Prasad Kesharwani, Case No. 35 of 1993, was filed by the landlords (contesting respondent Nos. 3 to 6) under Section 21 (1) (a). U. P. Urban Buildings (Regulation of Letting Rent and Eviction) Act. 1972. U. P. Act No. XIII. of 1972. (for short called 'the Act') contending that first floor portion of House No. 43/168B. Chowk. Kanpur Nagar, comprised of two rooms and open space (8' x 12') (called accommodation in question) is in the tenancy @ Rs. 15 p.m.
(3.) Release was claimed on the ground of their genuine, bona fide, personal need and also that their hardship was more as compared to that of the tenant.;