NAND KISHORE KOLI Vs. GOPAL LAL BHARTI

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner-tenant under Article 227 of the Constitution of India against the order dated 07.02.2018 passed by Rent Appellate Tribunal, Kota in Appeal No. 13/2017, whereby the appeal filed by the appellanttenant against the order dated 13.04.2017 passed by Rent Tribunal, Kota was dismissed as withdrawn. However, the cross objections submitted by the respondent landlord was allowed.

(2.) Brief facts of the case are that the respondent-landlord filed an eviction application against the petitioner-tenant before the Rent Tribunal, Kota which was dismissed by the Rent Tribunal, Kota vide order dated 04.09.2013. The respondent landlord filed an appeal before the Appellate Rent Tribunal, Kota which was allowed by the Appellate Rent Tribunal vide judgment and decree dated 24.01.2015.

(3.) The petitioner-tenant against the judgment and decree dated 24.01.2015 filed an S.B. Civil Writ Petition No. 5991/2015 before this court which was disposed of by a Coordinate Bench of this court, vide order dated 17.09.2016 and the petitioner-tenant was allowed 18 months' time to vacate the disputed premises. In compliance of the order dated 17.09.2016 the petitioner-tenant has filed an undertaking before the executing court i.e. Rent Tribunal, Kota.