Sudhir Agarwal, J. - (1.) Heard Sri A.K. Gupta, learned counsel for petitioners and perused the record.
(2.) An application was filed by the respondent-landlords under Section 21 (1) (b) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as 'Act, 1972') which was allowed by Trial Court, i.e. Prescribed Authority/A.C.M.M. VIII, Kanpur Nagar, vide its order dated 23.8.1999 and the appeal of petitioners was dismissed by Appellate Court vide judgment dated 8.5.2000.
(3.) Both the Courts below have recorded findings of facts regarding dilapidated condition of premises in question. Prescribed Authority has taken care of issuing appropriate direction about the period for handing over possession by the tenants and, thereafter regarding demolition/reconstitution and giving right to the petitioner-tenants for re-entry. Since possession of premises in question has not been handed over to the respondent-landlord as directed by Prescribed Authority's order dated 23.8.1999, it is clarified that the said directions shall commence henceforth.;