JOGENDRA PAL Vs. RAMESH KUMAR

JUDGEMENT

(1.) The instant writ petition has been filed under Articles 226 and 227 of the Constitution of India claiming following reliefs:-

(2.) Brief facts of the case are that the respondent preferred an eviction petition under Sec. 9 of the Rajasthan Rent Control Act, 2001, before the learned Rent Tribunal, Bikaner. The petitioner filed written statement denying all the averments. The petitioner, then, filed an application under 6 Rule 17 CPC stating therein that during pendency of the eviction petition, the respondent had got the possession of the residential premises, which is situated at Sadul Colony, Bikaner and therefore, the bonafide necessity of the respondent is no more in existence. The respondent did not file reply to the said application under 6 Rule 17 of CPC and the learned Rent Tribunal, Bikaner, and after hearing both the parties, the learned Tribunal vide order dtd. 10/12/2021 (Annexure-4), dismissed the said application.

(3.) Being aggrieved of the order dtd. 10/12/2021 (Annexure-4), the petitioner has preferred the present writ petition.