A.K. Yog, J. - (1.) Heard at length both Sri R.K. Awasthi, learned Standing Counsel appearing for the tenant-petitioners Sri Rajesh Tandon, learned Senior Advocate representing Respondent Nos. 3 to 6.
(2.) This petition arises out of the proceedings initiated on the basis of application filed by landlord-respondents under Section 21 (8) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, U.P. Act No. XIII of 1972 (for short called 'the 'Act') before Delegated Authority registered as Case No. 66 of 1997, Smt. Santosh Singh v. State of U.P. and others.
(3.) The Delegated Authority held that landlord is entitled to enhancement of rent by Rs. 4938 per month by making his own calculation not warranted under law.;