MOHD FAIZAL Vs. VIJAY KUMAR

JUDGEMENT

(1.) By the judgment dated 29.08.2012, the Rent Appellate Tribunal, Jodhpur dismissed the appeal preferred by the petitioner giving challenge to the judgment and certificate dated 02.08.2007 passed by the Rent Tribunal, Jodhpur in Application No.202/2004.

(2.) Learned counsel for the petitioner submits that the Rent Tribunal as well as the Rent Appellate Tribunal failed to appreciate that as a matter of fact, the landlord is having no bonafide necessity to have the rented premises. It is asserted that the son of the landlord is involved in the business of retreading of tires and for that purpose, he is having a suitable place in a locality known as "Pratap Nagar" at Jodhpur.

(3.) I do not find any merit in the argument advanced. Before narration of the reasons for such non-interference, learned counsel for the petitioner submits that he may be permitted to withdraw this petition for writ, provided the landlord permits him to retain the premises concerned with him upto 31.03.2014. Learned counsel for the respondent is not having any objection for that.