BHEEMA Vs. PARTA

JUDGEMENT

(1.) THIS application has been filed against an order of the Assistant Collector, Jaipur, in a case under sec. 7 of the Rajasthan (Protection of Tenants) Ordinance, No. IX of 1949. The only point decided by the order of the Assistant Collector is the right of the applicant (now non -applicant) to make an application under the Ordinance. The case has not finally been decided but only a preliminary objection filed by the non -applicants (now applicants) in the case has been decided. This is only an interlocutory decision and no application against such an order lies to the Board. It is only against a final decision of a S. D. O. in proceedings under sec. 7 of the Ordinance that an application can be made to the Board under sec. 10. This application is, therefore, incompetent and is hereby rejected). The case will proceed in the court of the S.D.O. as ordered by him.