HANUMAN PRASAD Vs. KISHAN LAL & ORS.

JUDGEMENT

(1.) Instant petition has been filed by petitioner (tenant) assailing judgment of the Rent Tribunal whereby application filed by respondents (landlord) was decreed on the ground of bonafide & reasonable necessity against the petitioner (tenant) who was directed to hand over vacant possession in terms of decree dt.02/04/2009 (Ann.3); which was upheld by Appellate Tribunal while dismissing appeal vide order dt.31/07/2010 (Ann.4).

(2.) Respondents-1 to 4 filed application seeking eviction under section 9 of Rajasthan Rent Control Act, 2001 ("Act, 2001") on the grounds of bonafide & personal necessity.

(3.) Counsel for petitioner tried to persuade the Court that the findings recorded by Rent Tribunal/Appellate Tribunal are wholly perverse and not supported by material on record. However, after making submissions for some time, and taking note of concurrent findings of fact & scope of judicial review of this Court U/Arts.226 & 227 of the Constitution and taking instructions from his client, present in court, Counsel for petitioner submits that reasonable time for searching an alternative accommodation and for vacating the rented premises may be granted to him.