Saaed-Uz-Zaman Siddiqi, J. - (1.) By means of this writ petition, the petitioners have prayed for writ in the nature of certiorari quashing the order dated 05.07.2010 passed by Additional District Judge, Court No. 9, Faizabad in Misc. Case No. 01 of 2003 and judgment and order dated 05.12.2002 passed by Prescribed Authority/Civil Judge (Junior Division), Faizabad by which the petitioners' release application was rejected.
(2.) I have heard learned counsel for the petitioners as none appeared on behalf of the opposite parties.
(3.) Brief facts of the case are that the petitioners have filed release application under Section 21 (i) of U.P.Act No. 13 of 1972 for release of their house No. 114 B, Mohalla-Sadar Bazar, Pargana-Haveli Awadh, Tehsil-Sadan, District-Faizabad. Admittedly, the deceased opposite party was tenant in it, who has died during the pendency of the writ petition as opposite party No. 3 and his heirs have been substituted who did not appear in spite of service.;