Manoj Misra, J. - (1.) Heard learned counsel for the petitioners; Sri Manish Tandon for the respondents 3, 4 and 5; and perused the record.
(2.) The present petition has been filed challenging the order dated 20.08.2015 passed by the Trial Court in S.C.C. Suit No.234 of 2007 and the order dated 14.02.2017 passed by the revisional court in S.C.C. Revision No.96 of 2015.
(3.) The landlord-respondents had instituted S.C.C. Suit No.234 of 2007 for arrears of rent and eviction against the petitioner by claiming the suit property to be out of the purview of U.P. Act No.13 of 1972 and that by a notice the tenancy had been terminated but despite termination of tenancy, neither the premises was vacated nor the arrears of rent were paid.;