Anjani Kumar, J. - (1.) Heard Sri Sharad Malviya, learned counsel appearing on behalf of the petitioners and Sri Vimlesh Srivastava, learned counsel for the contesting respondent-landlord.
(2.) By means of present writ petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 25th January, 2005, passed by the prescribed authority and the order dated 2nd April, 2005, passed by the appellate authority under the provisions of the U.P. Act No. XIII of 1972, copies whereof are annexed as Annexure Nos. '8' and '9', respectively, to the writ petition.
(3.) From the facts, as stated in the writ petition, it appears that the respondent-landlord purchased the premises in question on 22nd July, 1998. On 4th September, 1998, the landlord served a notice to the petitioners-tenant, copy whereof is annexed as Annexure-'1' to the writ petition, wherein paragraphs 5 and 6 are relevant, which read thus : "5. That since you may not be inconvenienced, my client gives you notice of his need and calls upon you to search another accommodation within a period of 6 months and, handover vacant accommodation to my client on the expiry of 6 months from the date of service of notice upon you. 6. That my client calls upon you to pay the rent of accommodation from 22.4.1998, amounting to Rs. 1,560 and sent it to my clients Mumbai in address given above. Your tenancy shall stand terminated on the expiry of 30 days from the receipt of this notice.";