DILPREET SINGH Vs. SPECIAL JUDGE

JUDGEMENT

(1.) Heard Mohd. Arif Khan, learned Senior Advocate assisted by Sri Mohd. Aslam Khan, learned counsel for the petitioner and Sri Shishir Chandra, Sri Ashish Tripathi and Sri Vivek Manish Shukla, learned counsel for the opposite parties.

(2.) Vide order dtd. 3/12/2024, the application for review No.100159 of 2019 was allowed and the judgment dtd. 5/8/2019 passed by this Court has been reviewed.

(3.) Brief fact of the case is that father of the respondent Nos.3 to 8 filed an application under Sec. 21(I)(a) of the U.P. Act No.13 of 1972 (for short, "the Act") against the petitioners and the respondent No.9 filed the application for release of the premises on the ground that Sri Ishar Singh grand father of the petitioner Nos.1 and 2, father in law of petitioner No.3 and father of petitioner No.4 were tenants and after his death, his three sons namely Gurdayal Singh, Savinder Singh and Ram Preet Singh became tenants and on the death of Gurdayal Singh, the petitioner Nos.1 to 3 are his heirs and legal representatives.