MAHENDRA DAYAL,J. - (1.) I have heard Shri Brijesh Kumar Saxena, learned counsel for the petitioners and Shri P.C. Agarwal, learned counsel for the respondents No. 3 and 4 and also perused the record.
(2.) The petitioners have filed this writ petition for quashing of the part of judgment dated 30.01.2016 passed in Rent Appeal No. 23 of 2013 and issue appropriate direction to the opposite parties No. 3 and 4 for demolition and reconstruction of the building within a time frame.
(3.) The facts in brief are that Smt. Bishuna Devi, now deceased, and predecessor in interest of the opposite parties No. 3 and 4 filed an application under Section 21(1) under both clauses (a) and (b) of the U.P. Act No. 13 of 1972 seeking release of the shop in occupation of the opposite parties No. 3 and 4. The shop is situated on the ground floor of House No. 252/24 Rakabganj, Daal Mandi, Police Station Chowk, Lucknow. It was pleaded that the building was in dilapidated condition and was required for demolition and reconstruction. It was also pleaded that the opposite parties No. 3 and 4 had already prepared a plan for reconstruction and had financial capacity for the proposed demolition and reconstruction. It was also pleaded that the building was required for personal need of the opposite parties No. 3 and 4.;