PARASMAL DHARIWAL Vs. L RS OF AMAR DUTT
LAWS(RAJ)-2013-10-194
HIGH COURT OF RAJASTHAN
Decided on
October 01,2013
Parasmal Dhariwal
Appellant
VERSUS
L Rs Of Amar Dutt
Respondents
Referred Judgements :-
RAKESH GUPTA VS. AHMED FAROOQ [REFERRED]ABDUL AZIZ VS. LATE KANHAIYA LAL THROUGH HIS L/RS. [REFERRED]
UNITED INDIA INSURANCE COMPANY LTD. & ORS. VS. SMT. NIRMALA & ANR. [REFERRED]
M M QUASIM VS. MANOHAR LAL SHARMA [REFERRED]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED]
RAMKUBAI VS. HAJARIMAL DHOKALCHAND CHANDAK [REFERRED]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED]
GAYA PRASAD VS. PRADEEP SRIVASTAVA [REFERRED]
PRATAP RAI TANWANI VS. UTTAM CHAND [REFERRED]
SAIT NAGJEE PURUSHOTHAM and CO LTD VS. VIMALABAI PRABHULAL [REFERRED]
DEEP CHANDRA JUNEJA VS. LAJWANTI KATHURIA [REFERRED]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED]
JAI SINGH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED]
JUDGEMENT
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(1.)Both these writ petitions have been preferred by the petitioners against the judgments dated 17.12.2011 passed by the Appellate Rent Tribunal, Jodhpur (for short 'the Appellate Tribunal' hereinafter) in Appeal Nos.37/2008 and 38/2008 and judgments dated 08.02.2008 passed by Rent Tribunal, Jodhpur (for short 'the Rent Tribunal' hereinafter) in Civil Original Rent Petition Nos. 383/2004 and 384/2004.
(2.)The facts involved in both the writ petitions are identical to each other and, therefore, both these writ petitions have been heard together and are being decided by this common order.
(3.)Facts of the case, in succinct, are that late Amar Dutt filed applications under section 9 (i) of the Rajasthan Rent Control Act, 2001 (for short 'the Act of 2001' hereinafter) seeking eviction of the petitioners from the premises/shop situated in Katla Bazar, Jodhpur on the ground of bonafide necessity of himself as well as of his son.
(2.)The facts involved in both the writ petitions are identical to each other and, therefore, both these writ petitions have been heard together and are being decided by this common order.
(3.)Facts of the case, in succinct, are that late Amar Dutt filed applications under section 9 (i) of the Rajasthan Rent Control Act, 2001 (for short 'the Act of 2001' hereinafter) seeking eviction of the petitioners from the premises/shop situated in Katla Bazar, Jodhpur on the ground of bonafide necessity of himself as well as of his son.
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