Sudhir Agarwal, J. - (1.) Writ petition is restored to its original number vide order of date passed on restoration application. As requested by learned counsel for the parties, the same is taken up for hearing and is being disposed of finally.
(2.) Heard Sri Vimlesh Kumar, learned counsel for the petitioners and perused the record.
(3.) The petitioners landlords instituted SCC Suit No. 228 of 1994 for ejectment and recovery of arrears of rent in respect of disputed accommodation, which is a residential house bearing No. 29/161/3, situated at Raja Ki Mandi, Agra on the ground that U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") is not applicable and there is default in payment of rent, hence tenancy of respondent-tenant was terminated vide notice dated 21.07.1994, therefore, she is liable for ejectment and redovery of arrears of rent, mesne profits and damages etc.;