SANJAY Vs. SUNIL

JUDGEMENT

(1.) The matter comes up on an application preferred on behalf of the petitioner for preponement of the date of hearing.

(2.) With the consent of the learned counsel for the parties, the matter is finally heard at this stage.

(3.) This writ petition is directed against order dated 30.10.15 passed by the Appellate Rent Tribunal, Udaiupr, whereby an appeal preferred by the respondents against the order dated 5.2.15 passed by the Rent Tribunal, Udaipur in Rent Case No.115/14, has been allowed. The Appellate Rent Tribunal after framing additional issues, having arrived at the finding that there exists no landlord and tenant relationship between the parties, has reversed the order impugned passed by the Rent Tribunal, directing eviction of the respondents from the disputed premises.