Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the parties.
(2.) This petition under Article 227 of the Constitution of India has been filed challenging the order dated 25.04.2009, passed by the Prescribed Authority whereby the application moved by the predecessor in interest of respondent Nos. 2/1 to 2/5, Late Tahira Khatoon (hereinafter referred as landlord) under Section 21(1)(a) and 21(1)(b) of the U.P. Act No. 13 of 1972 has been allowed ordering eviction of the tenants from the premises in question.
(3.) The petitioners have also challenged the order dated 23.07.2010, passed by the learned Additional District Judge, Faizabad, dismissing the appeal No. 38 of 2009 preferred by the petitioners against the order of learned Prescribed Authority dated 25.04.2009.;