SMT. KIRAN CHANDEL Vs. MAHAVEER PRASAD KHATEEK

JUDGEMENT

(1.) This petition is directed against order dated 26.8.15 of Rent Tribunal, Bhilwara, whereby an application preferred by the respondent seeking leave to amend the petition, stands allowed.

(2.) The respondent preferred a petition under Section 18 of Rajasthan Rent Control Act, 2001 (for short "the Act") seeking injunction against the petitioner not to dispossess him from the rented premises without due process of law.

(3.) The respondent preferred an application seeking leave to amend the petition stating that before submission of report by the Commissioner appointed by the court for local investigation on 17.9.14, the rented premises was demolished by the petitioner herein using JCB. Accordingly, while seeking incorporation of necessary facts in this regard, the petitioner sought incorporation of additional prayer seeking directions to the respondent to reconstruct and hand over the possession of the rented premises to the petitioner.