Sudhir Agarwal, J. - (1.) Heard learned Standing Counsel for the petitioners and Sri B.N. Agarwal for the respondents.
(2.) Proceedings were initiated under Section 21(8) of the U.P. Urban Buildings (Regulations of Letting Rent & Eviction) Act, 1972 by the respondent-landlord. The Rent Control and Eviction Officer has fixed the rent of the premises in question as Rs. 3943/- per month w.e.f. the date of application and the same has been confirmed by the District Judge by dismissing appeal of the petitioners. It is not in dispute that the land in question is situated in the heart of the city and the total covered carpet area is 2217.93 sqr. ft.
(3.) The courts below have considered the circle rate of the land and valuer's report to arrive at the finding with regard to appropriate rent. In absence of anything to show perversity or manifest error therein, no interference is called for in the findings recorded by the courts below.;