S.U. Khan, J. - (1.) Mirza Qazim Raza Beg, Mirza Asad Raza Beg, Mirza Ale Raza Beg petitioners in the first writ petition and respondents No. 3 to 5 in the second writ petition are the landlords.
(2.) Property in dispute is a house bearing No. 28 (old) 242 (new) situate at Rani Mandi, Allahabad.
(3.) Ali Kabeer was the original tenant on behalf of the aforesaid landlords to whom the house in dispute was let out in 1967. Landlords filed suit for ejectment (Suit No. 53 of 1970). When the suit was filed original tenant Ali Kabeer had died. In the suit only two of his heirs, i.e., Col. Wajahat Kabeer and Zeenat Kabeer were made defendants. They are respondents No. 6 and 7 in the second writ petition. Smt. Nazeer Fatima the sole petitioner in the second writ petition and sole contesting respondent (respondent No. 2) in the first writ petition is also daughter of original tenant Ali Kabeer. Ali Kabeer left behind several heirs including Col. Wajahat Kabeer, Zeenat Kabeer, Nazeer Fatima and Nazar Fatima.;