MANGALI AND ORS. Vs. RAM PYARI

JUDGEMENT

(1.) An application under Sec. 21 of U.P. Act No.13 (in short "Act") was filed by the respondent for the release of the disputed premises on the ground of bonafide and genuine need. The Prescribed Authority after considering the material available on record allowed the said application filed under Sec. 21 of the Act by order dated 18.8.2009. Being aggrieved and dissatisfied with the said order, the petitioners filed an appeal under Sec. 22 of the Act which was registered as Rent Control Appeal No. 59 of 2009 and the same was dismissed by order dated 5.9.2012. The appellate court below granted two months' time to the petitioner-appellants to vacate the premises.

(2.) Heard Sri Prashant, Advocate holding brief of Sri Nikhil Kumar, learned counsel for the petitioners, Sri Gulrez Khan, learned counsel for the respondent-landlord and perused the record.

(3.) At the very outset, learned counsel for the petitioners stated that he does not want to press this petition and urged that at least six months' time may be granted to the petitioners for vacating the premises in dispute so that in the meantime they may be able to search out some other suitable accommodation. Sri Gulrez Khan, learned counsel for the respondent-landlord did not raise any objection to it.