BHUPESH MACHINERY MART Vs. MAHESH CHANDRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition filed under Article 226 and 227 of the Constitution of India, the petitioner is challenging the judgment dated 21.05.2011 passed by the Appellate Rent Tribunal, Bhilwara in Civil Appeal (Rent Control) NO.51/2010, whereby, the Appellate Rent Tribunal, Bhilwara dismissed the appeal filed by the petitioner against the judgment dated 15.02.2010 passed by the Rent Tribunal, Bhilwara in Rent Tribnunal Case No.06/2008.

(3.) The brief facts of the case are that the respondent- plaintiff filed an application against the petitioner-defendant for eviction from a shop rented to the petitioner situated at Rajendra Marg, Road, Bhilwara on the ground of bona fide necessity. The respondent-plaintiff is a practicing lawyer of Bhilwara and for the purpose of construction of his office, he preferred an application for eviction against the petitioner-defendant from the shop in question before the Rent Tribunal, Bhilwara.