ANJANI KUMAR MISHRA,J. - (1.) Heard Shri H.M.B. Sinha, learned counsel for the petitioners and Shri Kshitij Shailendra, counsel for the respondent nos.2 to 8.
(2.) The writ petition arises out of a release application under Section 21(1) (a) of the U.P. Urban Building ( Regulation of Letting, Rent and Eviction) Act, 1972, filed by the respondents regarding House No.4, Alanganj, Allahabad.
(3.) This release application, filed on the ground of bonafide need, was allowed by the Prescribed Authority, on 13.08.1999.;