Rajesh Dayal Khare, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) It is argued by the learned counsel for the petitioner that father of the petitioner was tenant of the premises no. 38/27, Nariyal Bazar, Kanpur Nagar and the respondent nos. 2 to 6 are owners and landlord of the same premises. He further argued that after the death of the petitioner the tenancy was inherited by the petitioner and his mother.
(3.) Learned counsel for the petitioner further contended that in the year 2004, respondent nos. 2 to 6 filed case under Section 21 (1) (a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, for eviction of the petitioners, which case was dismissed by non-prosecution on 3.9.2008.;