SHARWAN KUMAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, that the respondent-landlord filed an application (registered as Rent Petition 05/2011) under Ss. 6 & 9 (a) of Rajasthan Rent Control Act, 2001 before the learned Rent Tribunal, Churu for eviction and revision of rent of the premises in question, against the present petitioner-tenant; whereupon, the learned Rent Tribunal vide order dtd. 5/10/2012 allowed the said application.

(3.) Learned counsel for the petitioner submitted that once the application of the petitioner for taking the documents on record was allowed, then the learned Rent Tribunal ought not have refused to exhibit the same.