GETAMBER ANAND & OTHERS Vs. RAJESH SAH

JUDGEMENT

(1.) This is tenants writ petition against the order dated 07.07.2018 passed by First Additional District Judge, Nainital in an appeal under Section 22 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act [hereinafter referred to as "Act No.13 of 1972"].

(2.) Respondent, who is the landlord, filed an application seeking release of the tenanted premises situate at Ayarpata, Mallital, Nainital from the petitioners under Section 21(1)(a) of the Act No.13 of 197

(3.) After hearing both sides, landlord's release application numbered as RCC No.19 of 2009, was allowed by learned Prescribed Authority vide judgment and order dated 16.12.2015.