RITU RAJ AWASTHI,J. - (1.) Heard Mr. Adnan Ahmad, learned counsel for the petitioners and Mr. Waseequddin Ahmad, learned counsel for the opposite party no.3.
(2.) This writ petition has been filed challenging the judgment and order dated 6.4.2010 as well as the order dated 5.12.2011 whereby the release application preferred by the opposite party no.3 under Section 21 of U.P. Urban Buildings (Regulation of Lettings, Rent and Eviction), 1972 was allowed and the rent appeal preferred thereafter was dismissed.
(3.) It is submitted by learned counsel for the petitioners that the petitioners as well as the opposite party no.3, who are the tenants and landlord respectively have entered into a compromise and now under the said compromise the opposite party no.3/landlord has agreed to give reasonable time upto 31.12.2018 to the petitioners/tenants to vacate the shop in question and hand over the peaceful possession to the opposite party no.3/landlord on 1.1.2019. The rent etc. would be paid regularly.;