TARA DEVI Vs. CHAND MAL

JUDGEMENT

(1.) This writ petition under Article 227 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, are that the respondent no.1-landlord (since deceased, represented through his LRs) filed an eviction petition under Sec. 9 (a) of the Rajasthan Rent Control Act, 2001 before the learned Rent Tribunal, Bhilwara against the respondent no.2-tenant.

(3.) Learned counsel for the petitioner submitted that earlier the respondent no.1 filed an eviction petition against the respondent no.2 and in the said petition, the petitioner filed an impleadment application, which was allowed by the learned Rent Tribunal, therefore, in the subsequent eviction petition also, the petitioner is a necessary party.