LAXMI NARAYAN KANSARA Vs. TEJPAL

JUDGEMENT

(1.) Petitioner-tenant has preferred this writ petition under Article 226 and 227 of the Constitution of India to challenge order dtd. 2/2/2019 (Annex.5), passed by Rent Tribunal, Banswara (for short, 'learned Tribunal').

(2.) Learned Tribunal, by the order impugned, rejected the application of petitioner-tenant for amendment of written statement in a petition for eviction under Sec. 9 of the Rajasthan Rent Control Act, 2001 (for short, 'Act') laid on behalf of respondent-landlord.

(3.) The facts, in brief, are that respondent-landlord preferred a petition under Sec. 9 of the Act on various grounds for seeking eviction of the petitioner from the rented premises. Essentially, respondent-landlord has set out the grounds of reasonable and bonafide necessity.