GOVIND SHARMA & ANOTHER Vs. GOPAL NARAIN

JUDGEMENT

(1.) Heard Sri R.L. Verma, learned counsel for the petitioners and Sri Manish Dev Singh, learned counsel for the respondent.

(2.) This writ petition is directed against the order dated 07.09.2011 passed by Prescribed Authority decreeing the suit of respondent-landlord for eviction of petitioners from premises in question holding that application under Sec. 21(1)(a) of U.P. Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972 filed by respondent-landlord on the ground of bona fide need is genuine and comparative hardship also lie in favour of landlord; and, the appellate order dated 07.07.2012 passed by Additional District Judge, Court No. 3, Bareilly dismissing appeal of petitioners.

(3.) Learned counsel of the petitioners having failed to point out any error apparent on the face of record in impugned orders, at the outset, stated that this court may grant some indulgence to petitioners-tenants by providing some reasonable time to vacate the premises in question. He agreed to vacate the premises in question within three months from today.