SWAMI GYANPRAKASH Vs. APPELLATE RENT TRIBUNAL, SRIGANGANAGAR

JUDGEMENT

(1.) The present writ petition is directed against the order dated 15.12.2018, passed by the Appellate Rent Tribunal, in an appeal filed by the respondent-landlord.

(2.) The facts necessary for the purpose of decision of the writ petition are that the respondent-landlord filed a petition under Section 9 of the Rent Control Act, 2001 (for short, 'the Act of 2001') and vide order dated 23.07.2019, the same was later ordered to be converted to a petition for recovery of possession under Section 106 of the Transfer of Property Act, 1882 (for short, 'the Act of 1882').

(3.) The Rent Tribunal partly allowed the suit/petition, so filed by the respondent-landlord vide its order dated 09.09.2016, inter alia finding the landlord entitled for arrears of rent to the tune of Rs. 45,200/-. The Tribunal, however, refused to issue order of eviction observing that notice Ex.1 was not in accordance with law, as the same did not contain the date when the tenancy was terminated.