SUSHIL MATHUR Vs. FAIYAZ ALI

JUDGEMENT

(1.) This intra court appeal is directed by the appellant (tenant) against the Order dtd. 9/4/2021 passed by learned Single Bench of this Court in S.B. Writ Misc. Application No. 72/2021 whereby, the application preferred by the appellant (tenant) for recalling the Order dtd. 1/2/2021 passed by the learned Single Bench in S.B. Civil Writ Petition No. 1661/2021, was rejected.

(2.) The brief facts relevant and essential for disposal of the appeal are noted hereinbelow.

(3.) The respondent - Faiyaz Ali being the landlord, filed an application for eviction before the Rent Tribunal, Jodhpur against the appellant herein under Sec. 9(i) and (m) of the Rajasthan Rent Control Act, 2001 (afterwards referred to as 'the Act of 2001'). As per the landlord, the proceedings of the application were being stalled by the tenant and the tribunal was turning a blind eye to his dilating tactics. Hence, the landlord filed the above writ petition in this Court. The pertinent assertions made by the landlord at Paras 4 and 5 as well as grounds (A), (B) and (D) of the writ petition are reproduced as under :-