Rajes Kumar, J. - (1.) Heard Sri Dhiraj Srivastava, learned counsel for the petitioners and Ch. Subhash Kumar, learned counsel appearing on behalf of the respondents.
(2.) This is the writ petition filed by the tenant of the house in dispute, challenging the order dated 21st May, 2013, passed by the Additional District Judge/Special Judge (E.C. Act), Jalaon at Orai by which he has dismissed the Rent Appeal No. 01 of 2012, filed by the petitioners against the order of the Prescribed Authority, dated 18th February, 2012.
(3.) The landlords filed a release application under Section 21(1) (a) of Act No. 13 of 1972 on the ground that they are having a joint family consisting of 16 members and need the house in dispute for family members because due to lack of space, dispute and quarrel takes places regularly amongst the family members and due to lack of space they are also not able to get the family members married. The Prescribed authority, on consideration of facts and circumstances and also materials available on record, allowed the release application by the order dated 18th February, 2012. The Prescribed authority found that the landlords have a bonafide need and comparative hardship is also in their favour. Against the order of the Prescribed authority, the petitionertenants filed the appeal, which has been dismissed.;