S.U. Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) This is tenants' writ petition arising doubt of eviction/release proceedings initiated by landlady-respondent No. 3 Smt. Kusuma Devi on the ground of bona fide need under Section 21 of U.P. Act No. 13 of 1972 in the form of Rent Case No. 84 of 1985 on the file of Prescribed Authority/Additional Civil Judge, IVth, Kanpur Nagar.
(3.) Property in dispute is a shop having two khans/portions which is part of landlady's residential house situate at 86/4 Deputy Ka Paraw, Kanpur. Rent of the shop in dispute is Rs. 50/- per month. Original tenant Sundar Lal Gupta died during pendency of release application and was substituted by his legal representatives including petitioners and proforma respondents 4 to 6. Respondents 4 to 6 are daughters of Sundar Lal and petitioners are his son. In the release application the need set up was for settling Mahesh Chand son of the landlady in business. Prescribed Authority allowed the release application through judgment and order dated 12.7.1989 against which petitioner Onkar Nath and two others filed Rent Appeal No. 108/89. IXth A.D.J., Kanpur Nagar through judgment and order dated 20.1.1992 dismissed the appeal hence this writ petition.;