Rakesh Sharma, J. - (1.) Heard Sri R. S. Tripathi, advocate, learned Counsel for the Petitioner-tenants and Sri Anil Kumar, advocate, appearing for the Respondent No. 3 landlord.
(2.) Through the present writ petition, the Petitioners, who are tenants in House No. 266/343 situate in Mohalla Bhadewan, P.S. Bazarkhala, Lucknow, have assailed the judgment and order dated 18.10.2006, passed by the Additional District Judge, Lucknow in Rent Appeal No. 16 of 2002, Bewa Shakurey and Ors. v. Abdul Wali, thereby dismissing the appeal filed under Section 22 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (Act No. XIII of 1972), hereinafter referred to as the Act. The Petitioners have also assailed the order dated 4.2.2002 passed by the prescribed authority while disposing of the application for release under Section 21(1)(a) of the Act allowing the release of the premises in question in favour of the landlord. Both the courts below have recorded concurrent findings of facts and have allowed the release of the premises in favour of the landlord, Respondent No. 3.
(3.) It emerges from record that the above-indicated House No. 266/343, Mohalla Bhadewan was rented out to one late Shakurey in the year 1955 and after the death of said tenant, the Petitioners had inherited the tenancy and are tenants in common.;