Poonam Srivastava, J. - (1.) Heard Sri P.K. Sinha, counsel for tenant-petitioners and Ms. Sunita Agrawal, counsel for landlord-respondent.
(2.) Counter and rejoinder affidavits have been exchanged as such the instant writ petition is being decided finally at the stage of admission itself.
(3.) A release application was preferred under Section 21 (1) (a) (b) of U.P. Act No. XIII of 1972 (hereinafter referred to as the Act) by power of attorney of landlord, who happens to be father of landlord. House No.92 (Old), New No.142/4, Lukerganj, Allahabad, consists of two portions. One is in occupation of tenants, which consists of a hall, one room, varandah, kitchen, store room, bathroom and latrine and remaining portion is used by father of landlord. Tenant-petitioners came in possession subsequent to an allotment order in the name of their father in the year 1952.;