- (1.) Heard Shri R.S. Gupta, learned counsel for the landlords petitioners and Shri Rama Shanker Singh learned counsel for the tenant contesting respondent no. 3, Zafar.
(2.) This is landlords' writ petition arising out of proceedings for eviction/release initiated by Chandra Bhan since deceased and survived by the petitioners against the tenant respondent no. 3 Zafar under section 21 of the U.P. Act No. 13 of 1972 on the ground of bonafide need in the form of P.A. Case No. 14 of 1986 Chandra Bhan Singh Vs. Zafar. The property in dispute is a shop. Release application was rejected by the prescribed authority/Civil Judge Senior Division, Mohanlalganj, District-Lucknow on 19.03.2010. Against the said order landlords filed Rent Appeal No. 22 of 2010 which was dismissed by A.D.J./Special Judge E.C. Act, Lucknow on 05.04.2013 hence this writ petition.
(3.) The release application was filed for the need of petitioner no. 3 Yashpal Singh.;