PRAVEEN MALHOTRA Vs. MOHAN SINGH

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226 and 227 of the Constitution of India with the following prayers:-

(2.) The facts of the case are that a godown measuring 20X40 sq. ft., situated at 160, Gol Bazar (Tractor Market), Sriganganagar, owned by one Satinder Singh was let out to Shri. Jagdish Rai, who was the father of the petitioner and the rent was fixed @ Rs.150.00 per month. In the year 2008, the respondent Nos.1 to 3 filed an application under Ss. 6, 7 and 9 of the Rajasthan Rent Control Act, 2001 (hereinafter referred to as 'the Act of 2001') on the ground of bonafide need stating that on 22/3/2005, the rented permises was purchased by them from Satinder Singh and each of them is having 1/3 share in the rented premises. After service upon the petitioner, the petitioner filed reply to the application denying the facts mentioned in the application.

(3.) After hearing both the parties, the learned Rent Tribunal (hereinafter referred to as 'the Tribunal') allowed the application vide order dtd. 20/4/2016 (Annex.1) while directing as under:- <IMG>JUDGEMENT_270_LAWS(RAJ)9_2023_1.jpg</IMG>