ATTAU RAHMAN MASOODI,J. - (1.) Heard Sri Ram Karan Agrawal, learned counsel for the petitioners and Sri Ravi Shanker Tewari learned counsel assisted by Sri Shivpal Singh, learned counsel for opposite party no. 3.
(2.) Both the parties have argued at length.
(3.) Two questions were mainly argued by learned counsel for the petitioners. The first issue relates to the applicability of U.P. Act No. 13 of 1972 to the areas notified under the Cantonment(House Accommodation) Act, 1923 and the competence of proceedings under the State Rent Control Act. The second aspect of the matter relates to the bona fide need of the landlord.;