- (1.) Heard counsel for the parties and perused the record.
(2.) The Petitioners are tenants on the ground floor of a portion of house No. 88/177-A, comprises of four rooms, one Dalan, one Courtyard, one latrine, one kitchen and one bathroom at Chamanganj, Kanpur Nagar.
(3.) The Respondent landlord filed an application under Section 21(1)(a) of U.P. Act No. 13 of 1972 in the court below for release of the accommodation in question under the tenancy of the Petitioners. It was registered as Rent Case No. 24 of 1998, Sayyed Ausaf Ali v. Irfan Mohammad and Ors.;