Mahendra Dayal, J. - (1.) This writ petition has been filed by the petitioners feeling aggrieved by the order of the prescribed authority dated 26.09.2008 passed in Rent Control case No.6 of 1999 and the judgment and order dated 27.09.2006 passed in Rent Appeal No.14 of 2008. The release application of the petitioners filed against the opposite parties was rejected by the prescribed authority and the appeal filed by the petitioners was also dismissed.
(2.) Writ Petition No.113 (R/C) of 2007 has been filed by the tenant for setting aside the order dated 15.05.2007 passed in Rent Appeal No.69 of 2007 as well as the order dated 27.09.2006 passed in Eviction Case No.6 of 1999.
(3.) The petitioners of writ petition No.19 of 2010 sought release of the house, situated in Mohalla Nai Basti, District Lakhimpur. It was said that the tenants were occupying the ground floor and first floor of the house. The petitioner no.1 was in government service and retired on 31.03.1988 from the post of Chief Medical Superintendent, G.S.V.M. Medical College, Kanpur. After his retirement, he had to vacate the official residence allotted to him and therefore he started living with his nephew at Lucknow. It was also said that he had no other house of his own in District Lakhimpur except the house in occupation of the tenants. It was also said that the landlord petitioner wanted to live in their ancestral house after the same is vacated and the petitioner no.1 wanted to start his own private clinic. The petitioners made requests to the tenants to vacate the house in their possession but they refused to do so and therefore necessity to file application for release arose.;