- (1.) By means of present writ petition, the petitioner has challenged the orders dated 27.03.1990 and 10.05.1995 (Annexure Nos. 5 & 7 to the writ petition) passed by respondent Nos. 2 & 3 respectively.
(2.) Heard Sri J.P. Mathur, learned counsel for the petitioners, Yogesh Kesarwani, learned counsel for the contesting respondent No. 3.
(3.) Controversy involved in the present case relates to the House No. 43 situated at Shankarpuri Colony, Phool Bagh, P.S. Qaiserbagh, Lucknow, Late Sri Rahmat Ullah and Smt. Ummatunnisa (petitioner Nos. 1 & 2) are owners/landlords and Respondent No. 1 i.e. Late Aziz Ahmad was tenant in the said House on monthly rent of Rs. 18/- per month.;