Ritu Raj Awasthi, J. - (1.) THE present writ petition has been filed by the petitioners -tenants against the judgment and order dated 23.10.2009, passed by the appellate Court i.e. Additional District Judge/F.T.C. -IV, Court No. 13, Sultanpur, whereby the judgment and order dated 8.8.2008, passed by the prescribed authority/Addl.C.J.M., Sultanpur, was set aside and the application moved under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction),Act, 1972 (U.P. Act No. 13 of 1972), (hereinafter referred to as 'Act 1972'),for release of the shop in dispute against the petitioners -respondents has been allowed .
(2.) HEARD Sri S.K. Mehrotra, learned Counsel for the petitioners as well as Mr. Mohd. Arif Khan, learned Sr. Advocate, assisted by Mr. Mohinuddin for the respondents and perused the record. With the consent of the parties' counsel the present writ petition is being disposed of finally at the admission stage.
(3.) AS per the facts of the case an application under Section 21(1)(a) of the Act,1972, was filed for release of the shop No. 168, by the opposite party No. 1,Abdul Qayum, situated at Mohalla Chowk, Ghantaghar, Sadar, Sultanpur city. The release of the shop in dispute was sought by the opposite party No. 1, on the ground of need for settling his two sons, Abdul Hai and Abdul Momin in business , which was registered as P.A. Case No. 4 of 1979 (Abdul Qayum v. Ram Sumiran Lal and Ors.).;