S.U. Khan, J. - (1.) - Heard learned counsel for the parties.
(2.) This is landlords' writ petition arising out of eviction/release proceedings initiated by them for eviction of their tenants respondents 2 to 6 Shrimati Prabha Devi and others, on the ground of bonafide need under section 21 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.
(3.) Property in dispute is a shop, rent of which is Rs. 75/- per month. The release application was registered as P.A. Case No. 217 of 1984 on the file of Prescribed Authority, Allahabad. The original tenant Babulal had died much before filing of the release application and the tenancy had been inherited by his widow, sons and daughters, who were made opposite parties in the release and who are contesting respondents in this writ petition.;