TASLEEM AHMAD Vs. SABEELA KHATOON

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the order dtd. 30/11/2019 passed by the learned Rent Tribunal, Jaipur (for brevity, "learned Rent Tribunal") in rent application No.688/2015 whereby, an application filed by the respondents/applicants (for brevity, "applicants") under Order 6 Rule 17 and Sec. 151 CPC and read with Sec. 21 of the Rajasthan Rent Control Act, 2001 (for brevity, "the Act of 2001"), has been allowed.

(2.) The relevant facts in brief are that Sabeela Khatoon-predecessor-in-interest of the applicants, filed an application against the petitioner/non-applicant/tenant (for brevity, "non- applicant") under Sec. 9 of the Act of 2001 seeking eviction from the suit premises on the grounds, inter alia, her reasonable and bona fide necessity. During its pendency, she expired whereupon, her legal representatives were taken on record. After their impleadment, they filed an application as aforesaid which came to be allowed by the learned Rent Tribunal vide order impugned dtd. 30/11/2019.

(3.) At the threshold, learned counsel for the applicants submits that he does not press their application except to the extent the amendment pertains to their reasonable and bona fide necessity for the suit premises.