CHANDRA KUMAR DAMMANI Vs. SHIV SHANKER AND ANR.

JUDGEMENT

(1.) This petition is directed against the order dated 1.10.15 of the Rent Tribunal, Bikaner in Rent Case No.76/10, whereby an application preferred by the petitioner under Sec. 21 of the Rajasthan Rent Control Act, 2001 ( for short "the Act"), seeking directions to the Commissioner, Income Tax, Bikaner, to produce the Income Tax Returns filed by the respondent's son Ashwini Kumar, for the assessment years 2009-10 to 2013-14, stands rejected.

(2.) The respondent has filed a petition seeking eviction of the petitioner from a commercial premises on the ground of reasonable and bona fide requirement for his son Ashwini Kumar, which is being contested by the petitioner by filing a reply thereto.

(3.) During the pendency of the petition, on 21.5.15, the petitioner preferred an application for summoning the Income Tax Returns for the assessment years 2009-10 to 2013-14 filed by the respondent's son Ashwini Kumar from the Commissioner, Income Tax, Bikaner. After due consideration, the Tribunal arrived at the finding that the Income Tax Returns are not relevant for adjudication of the issues involved in the petition. Accordingly, the application was rejected vide order dated 21.5.15. Thereafter, the petitioner preferred yet another application seeking directions to the Commissioner, Income Tax, Bikaner to produce the Income Tax Returns filed by the respondent's son Ashwini Kumar, for the aforesaid period. The application has been rejected by the Tribunal by the order impugned. Hence, this petition.