BHANWAR LAL Vs. RANVEER SINGH

JUDGEMENT

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

(2.) The issue in the present writ petition is that of rent control of property under the Rajasthan Rent Control Act, 2001 (hereinafter referred to as "Act of 2001"), whereby the respondents-plaintiffs preferred an application under Sec. 9(1) of the Act of the 2001 against the petitioner, for eviction of the tenants from leased premises, to use the said premises for residential purposes stating expiry of rent agreement and lack of alternate accommodation, and notices for the same were also issued.

(3.) The petitioner sought the reliefs from the learned courts below, but the findings of both the learned courts below were in favour of the respondents-plaintiffs.