CENTRAL MODERN EDUCATION SOCIETY Vs. SNEH TOMAR

JUDGEMENT

(1.) By way of the present writ petition, petitioners have challenged the order dtd. 25/1/2022, vide which an application dtd. 21/1/2022, filed by the petitioners under Sec. 21 of the Rajasthan Rent Control Act, 2001 (hereinafter referred to as the "Act of 2001"), has been rejected.

(2.) The facts appertain for the present purposes are that the respondent had filed an original petition under Sec. 9 (a) of the Act of 2001, seeking eviction of present petitioners on the grounds raised therein.

(3.) Indisputably, the respondent No.1 had showed himself to be landlord in relation to the demised premises while filing original petition, that was filed in the year 2016.