Sudhir Agarwal, J. - (1.) This writ petition is directed against the order dated 13.04.2012 passed by Prescribed Authority/Additional Civil Judge (Senior Division), Rampur allowing respondents-landlords application for release of premise in question and appellate order dated 31.07.2012 passed by Additional District Judge, Court No. 4, Rampur dismissing petitioner's Rent Appeal No. 3 of 2012 confirming trial court's order.
(2.) Both the courts below have recorded concurrent findings of facts and learned counsel for the petitioner finding it difficult to assail the same, at the outset stated that petitioner may be allowed a reasonable time to vacate the premise in question.
(3.) Sri Syed Fahim Ahmad, learned counsel appearing for respondent-landlord stated that the landlord has also suffered sufficiently and though in principle did not object the request of petitioner for granting reasonable time but requested this Court that in ascertaining this time the Court may take into consideration the hardship and difficulties already suffered by respondent in commencing, conducting and pursuing the proceedings in question.;