MOHAMMED FAROOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is filed on behalf of the petitioner seeking following reliefs:

(2.) The brief facts of the case are that the petitioner is a tenant in the property situated near Railway Station, Jodhpur and running a shop in it in the name of 'Hind Silk Store'. It is averred by the petitioner that initially the said shop was rented out to his father in the year 1967 for a monthly rent of Rs.50.00 per month however, the same was enhanced to Rs.120.00 per month w.e.f. March 1982.

(3.) The landlord filed a suit under Sec. 6 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (hereinafter referred as 'the Act of 1950') which was ultimately decreed by the Court of learned Additional District Judge No. 2, Jodhpur vide judgment dtd. 2/11/2006, whereby it fixed standard rent @ Rs.6,000.00 per month for the shop in question.