AKHTAR ALI Vs. A D J

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) BY the impugned order, the learned trial Court has dismissed the application filed under Order 6 Rule 17 seeking to plead that now since the Rajasthan Rent Control Act, 2001 has become applicable, therefore, the suit cannot be maintained before the Court, as the suit can be filed only before Rent Control Tribunal, and on the grounds enacted in Section 9.

(3.) FOR ready reference, I may quote the provisions of sub- section (2) of Section 1 of the Act of 2001, which read as under: " (2) It shall extend in first instance to such of the municipal areas which are comprising the District Headquarters in the State and later on to such of the other municipal areas having a population exceeding fifty thousand as per 1991 Census as the State Government may, by notification in the Official Gazette, specify from time to time. "