S.U.Khan, J. - (1.) In spite of sufficient service as per office report, no one has appeared on behalf of the tenant respondent No.3 Sri Gopi Chand.
(2.) Heard Sri A.K. Gupta, learned counsel for the landlord petitioners.
(3.) This is landlords' writ petition arising out of eviction/release proceedings initiated by them against tenant respondent No.3 on the ground of bona fide need under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972 in the form of P.A. Case No.49 of 1985. Property in dispute is a house, rent of which is Rs. 50/- per month. Landlords stated that they were residing in a tenanted house. Prescribed Authority/VIIth Additional Civil Judge, Agra, allowed the release application on 26.09.1991. Against the said judgment and order, tenant respondent No.3 filed R.C. Appeal No.35 of 1991. Xth A.D.J., Agra allowed the appeal through judgment and order dated 12.10.1995, set aside the order of the Prescribed Authority and rejected the release application, hence this writ petition.;