SHANKAR LAL RATHI Vs. RAM KUMAR

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that the late father of the present respondent No.1 filed an eviction application under Ss. 9A, 9I, 9J and 9K of the Rajasthan Rent Control Act, 2001 for eviction of the shop premises situated outside Jassusar Gate, Bikaner before the learned Rent Tribunal, Bikaner on the ground that his wife is the lawful owner/landlord of the shop premises in question, of which the present petitioner is the tenant; the said premise in question is required for their personal and bonafide necessity, and a rent agreement to that effect was also entered into between both the parties.