NAEEM AND ANR. Vs. SRI. BISHAN SWAROOP GARG

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record. Brief facts of the case are that the Petitioners are tenants of one room and one verandah at ground floor of house No. 333 situated at Sadar Bazar, Agra on monthly rent of Rs. 13/ -. The Respondents are the landlords of the accommodation in dispute.

(2.) THE Respondents filed an application under Section 21(1)(a) and (b) of Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction ) Act, 1972 ( hereinafter referred to as the U.P. Act No. 13 of 1972) for release of the accommodation in dispute under the tenancy of the Petitioners. It was registered as P.A. Case No. 11 of 2005, Bishan Swaroop Garg v. Naeem and Ors.

(3.) UPON hearing parties and going through the record the Prescribed Authority/JSCC, Agra vide his order dated 21.8.2008 allowed the release application of the landlord directing the tenants to vacate and handover peaceful possession of the accommodation in dispute to the landlord within a period of 30 days from the date of the order. In case of failure to comply with the aforesaid order, the landlord will be at liberty to proceed against the tenants in accordance with law.