BHOLA SHANKAR Vs. RENT TRIBUNAL JAIPUR CITY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THESE two writ petitions have been filed against a common order dated 05. 09. 2008 which has been passed by the learned Tribunal rejecting the applications filed by the landlord for consolidation of the two suits.

(3.) THE writ petition No. 10770/2008 has been filed by the erstwhile landlord Bhola Shankar seeking the relief of revision of rent under Section 6 of the Rajasthan rent Control Act, 2001 and for eviction under Section 9 of the Act of 2001.