Sunita Agarwal, J. - (1.) Heard Ms. Shreya Gupta, learned counsel for the petitioners and Sri. Rahul Sahai, learned counsel for the respondent.
(2.) The present petition is directed against the judgment and order dated 13.7.2016 passed by the Prescribed Authority/Additional Civil Judge (Senior Division), Budaun in Rent Case No. 5 of 2009 and also the judgment and order dated 31.10.2018 passed by the Additional District and Sessions Judge, Court No. 6, Budaun in Rent Appeal No. 19 of 2016.
(3.) By the orders impugned, the release application under Section 21(1)(a) of U.P. Act No. 13 of 1972 (in short as "the Act, 1972") filed by the respondent-landlord had been allowed directing the petitioners to handover vacant possession of the premises in dispute to the release applicant/landlord.;