Irshad Ali, J. - (1.) Heard Sri M.A. Khan, learned Senior Counsel assisted by Sri Mohd. Aslam Khan, learned counsel for the petitioners and to Sri Ashish Tripathi, learned counsel for respondent No.3, Sri Shishir Chandra, learned counsel for respondent Nos.4 to 8.
(2.) Brief fact of the case is that father of the respondent Nos.3 to 8 filed an application under Section 21(I)(a) of the U.P. Act No.13 of 1972 (for short, "the Act") against the petitioners and the respondent No.9 filed the application for release of the premises on the ground that Sri Ishar Singh - grand father of the petitioner Nos.1 and 2, father in law of petitioner No.3 and father of petitioner No.4 were tenants and after his death, his three sons namely Gurdayal Singh, Savinder Singh and Ram Preet Singh became tenants and on the death of Gurdayal Singh, the petitioner Nos.1 to 3 are his heirs and legal representatives.
(3.) The application for eviction was contested by the petitioners by filing their written statement denying the allegations of the plaint. The open space was let out to Sardar Ishar Singh-grand father of petitioner Nos.1 and 2, father in law of petitioner No.3 and father of petitioner No.4 for running rice mill since 06.12.1951. In support of their cases, the parties lead their oral and documentary evidence.;