- (1.) Heard learned counsel for the petitioners, learned counsel appearing for the opposite party no.3 and perused the record.
(2.) This writ petition under Article 226 of the Constitution of India has been filed with the prayer to issue a writ of certiorari quashing the judgement and order dated 19.07.2013 passed by the learned Additional Sessions Judge, Sultanpur as well as the order and decree dated 30.11.2012 passed by the learned Additional Chief Judicial Magistrate/Prescribed Authority, District Sultanpur.
(3.) The brief facts of the case are that the opposite party no.3, who is the landlord, filed an application for release under section 21(1) of the U.P. Act No.13 of 1972 on the basis of personal need for the treatment of his father; his daughter; as well as on the ground of personal requirement for establishing his Lawyers Chamber. The petitioners-tenant controverted the facts of the plaint stating that the petitioners have no other house for residential purposes and the landlord has no bonafide need for residential/official purposes.;