Sunita Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioners are challenging the order dated 18.3.2015 passed by the Additional Chief Metropolitan Magistrate, Court No.4, Kanpur Nagar on an application No. 153 in Rent Case No. 6 of 2005.
(3.) It appears that on the release application filed by Sardar Bakshish Singh respondent No.1, the petitioners/tenants have disputed the title of the landlord. The matter is pending since 2005. Written statement was filed on 29.8.2011. It appears that the petitioners have not allowed the matter to proceed and hence the respondent landlord had approached this Court by filing writ petition in which a direction has been given to decide the matter expeditiously. Said fact is apparent from the order dated 18.3.2015. Copy of the order passed by this Court has not been brought on record by the petitioners.;