- (1.) Heard Sri V.K.S. Somwanshi, learned Counsel for the petitioners and Sri Kshitij Shailendra, holding brief of Sri Manish Tandon, learned Counsel for the respondents. This writ petition has been filed for issuing a writ of certiorari quashing the orders dated 26.5.2011 passed by the Prescribed Authority/Civil Judge (Senior Division), Kanpur Nagar in Rent Case No. 32 of 2008, Smt. Roshan Jahan v. Raj Kumar and others and orders dated 24.5.2013 and 25.5.2013 passed by the learned Additional District Judge, Court No. 11, Kanpur Nagar in Rent Appeal No. 126 of 2011, Raj Kumar v. Roshan Jahan.
(2.) Vide order dated 26.5.2011, the release application filed by the respondent/landlord has been allowed, whereas, by the subsequent order dated 24.5.2023, adjournment application of the applicants/petitioner has been rejected and vide order dated 25.5.2013, the appeal itself has been dismissed for non-compliance of the order passed by this Court in Writ (A) No. 53950 of 2012, Roshan Jahan v. Additional District Court No. 8 Kanpur Nagar and others.
(3.) It appears the respondent landlord has filed release application seeking release of the accommodation in dispute in the tenancy of the petitioners. The said case was numbered as P.A. Case No. 32 of 2008. It was allowed on 26.5.2011 after contest.;