RITU RAJ AWASTHI,J. - (1.) Heard learned Counsel for the petitioner as well as Sri Ashid Ali who has put in appearance on behalf of opposite party no. 6 - landlord.
(2.) The writ petition has been filed challenging the judgment and order dated 05.12.2008 passed in P.A. Case No. 01 of 2005 as well as the judgment and order dated 10.04.2017 passed in Rent Appeal No. 97 of 2008 whereby the P.A. case filed under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act 1972 by the opposite party has been allowed and the rent appeal preferred by the petitioner in this regard has been dismissed.
(3.) Learned Counsel for the petitioner after arguing the matter at some length makes statement at the bar that the petitioner is ready to vacate the premise which is a house within six months from today.;