- (1.) Heard Sri Virendra Mishra, learned counsel for the petitioners and learned Standing Counsel on behalf of the respondent no. 1. Issue notices to the respondent nos. 2 to 5 are dispensed with.
(2.) With the consent of the parties' counsel, writ petition is disposed of finally at admission stage.
(3.) Sri Virendra Mishra, learned counsel for the petitioners submits that appeals filed by the contesting respondents numbered as [Rent Appeal No. 29 of 2008(Sunder Kaur and others v. Ram Kali and others) and Rent Appeal No. 36 of 2009(Gurudeep Singh and others v. Ram Kali and others)] under Section 21 of the U.P. Act No. XIII of 1972 are pending before the respondent no. 1 i.e. Additional District Judge, Court no. 8, Lucknow and the same are lingering in the ends of the said authority.;