IQBAL HUSAIN Vs. RENT APPELLATE TRIBUNAL SAWAIMADHOPUR

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner has beseeched to quash and set aside the order dated 27th May, 2006 as also the order dated 24th July, 2009 rendered by the Rent Tribunal, Sawaimadhopur and Rent Appellate Tribunal, Swaimadhopur, respectively.

(2.) The nub of the petitioner's case is that the respondent No.3-Landlord Radhey Shyam filed a petition for eviction against the petitioner-tenant under Section 9 of the Rent Control Act, 2001 on the ground of bonafide necessity and recovery of arrears of rent.

(3.) The petitioner-tenant denied the plaint allegations and specifically came out with the case that the rate of rent was agreed and the rent was paid up to April, 1998 and thereafter the plaintiff refused to issue the receipts, hence, he deposited the rent in the Court under Section 13(3) of the Rajasthan Premises (Control of Rent & Eviction) Act.