LADHA RAM Vs. RAKESH KUMAR PIPALIWAL

JUDGEMENT

(1.) Though the matter was listed in 'Fresh' Category but on the joint request of both the counsel for the parties, the matter is heard finally today itself.

(2.) This writ petition has been filed under Article 226 of the Constitution of India claiming the following reliefs:

(3.) The respondent no. 1 filed an eviction petition against the petitioner on the basis of bona-fide and reasonable necessity of the rented premises and also on the basis of default in rent.