RAKESH SEN Vs. AJAB BANO

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 31/1/2024, whereby, the appeal preferred by the respondent-Landlord has been allowed.

(3.) Briefly noted the facts of the present writ petition are that prior to the year 1995, the petitioner was given a shop on rent by the previous landlord. Thereafter, the property in question was purchased by the respondent in the year 1995. While the petitioner was undertaking his business activity from the shop in question, the respondent preferred an application before learned Rent Tribunal, Udaipur for his eviction. The application preferred by the respondent was dismissed vide order dtd. 27/9/2021. The order dtd. 27/9/2021 was assailed by the respondent by way of filing an appeal before learned Rent Appellate Tribunal, Udaipur. The learned Rent Appellate Tribunal, Udaipur, after hearing learned counsel for the parties, allowed the same vide order dtd. 31/1/2024. Hence, the present writ petition has been filed.