RAKESH VIJAY Vs. PREM CHAND KARNAWAT

JUDGEMENT

(1.) heard learned counsel for the petitioner, perused the revision petition and the orders of the learned Courts below impugned therein.

(2.) Though, the revision petition is titled under section 115 of the CPC but in fact it is under section 22 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 5 (for short 'the Act, 1950').

(3.) Be that as it may, no interference in the revision petition is called for. The order passed by the Sub-Divisional Officer, Kota on 8.8.1997 has been passed under section 12(4) of the Act, 1950 and an order on an interlocutory application. The learned S.D.O., Kota has declined to grant the interim relief in to favour of the petitioner. That has been confirmed in appeal by the learned Additional Collector, Kota. These are only the interlocutory orders and thus non-interference therein in this revision petition will not result in causing any prejudice to the petitioner.