RAMCHANDRAN AHARMA Vs. RENT CONTROL TRIBUNAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE question involved in the present writ petition is - as to whether the Rent tribunal, constituted under the provisions of the Rajasthan Rent Control Act, 2001 (hereinafter shall be referred to as 'the Act of 2001') is empowered to issue a certificate in favour of the landlord for recovery of possession of rented premises from the tenant on the basis of compromise entered in between the parties?

(3.) BRIEFLY stated the facts of the case are that applicants-landlord Ajay Kumar and smt. Gulab filed an application under Section 9 of the Act of 2001 against the tenant-petitioner Ramcharan before the Rent Tribunal, Dausa, on the ground of reasonable and bona fide necessity of the rented shop for applicant Ajay Kumar. It was averred in the application that the rented shop was left out to the defendant in 1996 on monthly rent of Rs. 400/ -. The said rented premise is required bonafidely by the applicant Ajay kumar for starting a restaurant.