(1.) Heard Sri R.B. Singhal, learned Senior Advocate assisted by Sri A.B. Singhal, Advocate for petitioners and Sri Madan Mohan, Advocate for respondents.
(2.) This writ petition is directed against the judgment dated 13.11.2003 passed by Prescribed Authority decreeing the suit of landlord-respondents under Section 21(1)(b) of U.P. Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") holding building in question in dilapidated condition and, therefore, directing for eviction of petitioners from premises in dispute so that the landlord may get it reconstructed and the appellate order dated 24.04.2012 whereby the District Judge, Meerut has dismissed the appeal and confirmed judgment of trial court.
(3.) The respondents-landlord filed P.A. Case No. 152 of 1999 before Prescribed Authority under Section 21(1)(b) of Act, 1972 for eviction of petitioners-tenants and to handover vacant possession of building in dispute, namely, house No. 183 Old, New No. 12, Chhipi Tank Meerut to them on the ground that it is in dilapidated condition and the landlords want to make new construction after after demolishing the same. The landlord also stated that he shall comply with the requirement of Section 24 of Act, 1972 by giving option of re-entry to the tenants.
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