Pankaj Mithal, J. - (1.) Heard Sri Vikrant Rana, learned counsel for the petitioners. Sri Ashish Kumar Singh, learned counsel has appeared for the respondents.
(2.) The suit of the respondents for arrears of rent and eviction after determination of the tenancy of the petitioners from the buildings in question has been decreed by the courts below. Hence the petitioners have preferred this petition.
(3.) The first submission of Sri Rana, is that the provisions of U.P. Act No.13 of 1972 (hereafter referred to as the Act) are applicable to the building in question and therefore, the finding in this regard by the trial court is incorrect and illegal. He intends to suggest that in the event the Act is held to be applicable, he would be entitle to protection of tenancy under Section 20(4) of the Act.;