Sibghat Ullah Khan, J. - (1.) Heard Sri Anurag Srivastava, learned counsel for petitioners.
(2.) This is tenants' writ petition arising out of release/ eviction proceedings initiated by landlady respondent No.2, Smt. Kamla Devi on the ground of bona fide need under Section 21 of U.P. Act No.13 of 1972 in the form of P.A. Case No. 37 of 2001, Kamla Devi v. Lal Chand . Property in dispute is a two room residential house on the ground floor, situate in Alambagh, Lucknow. The rent is Rs. 20/- per month. Prescribed Authority/ J.S.C.C. Lucknow through order dated 22.05.2007 allowed the release application. Against the said order, original tenant Lal Chand filed Rent Control Appeal No.29 of 2007. During pendency of appeal, Lal Chand died and was survived by both the petitioners. A.D.J., Court No.13, Lucknow dismissed the appeal on 17.08.2012. The said judgment has been challenged through this writ petition after about one year. Both the courts below found that landlady had bona fide need and comparative hardship also lay in her favour.
(3.) Learned counsel for petitioners states that petitioners are still in possession of the accommodation in dispute and they will feel satisfied if six months' time to vacate is granted. Prayer is quite genuine, hence accepted.;