BHANWAR LAL Vs. OGAD RAM

JUDGEMENT

(1.) These writ petitions have been preferred claiming, in sum and substance, the following reliefs:

(2.) Learned counsel for the petitioner-tenant submits that the respondent-landlord filed an application under Sec. 9 of the Rent Control Act, 2001 for eviction and physical possession of the premises in question.

(3.) Learned counsel for the petitioner further submits that learned Rent Tribunal, Pali has passed an order for initiating proceedings on 17/8/2017, and since despite service and without any reason, no one appeared on behalf of the petitioner-tenant, a final decree was passed ex parte by the learned Rent Tribunal on 7/9/2017.