Mr. A.K. Sikri, J. - (1.) We have heard the matter finally. Leave granted.
(2.) The facts which are required to be taken note of are briefly stated herein:
(3.) The matter pertains to fixation of standard rent in respect of property situated at Bhadada Bagh, Bhopalganj, Bhilwara, Rajasthan (hereinafter referred to as the suit property). The appellant herein, who is the owner and landlord of the suit property, had let out the same to one Madan Lal (since deceased), who is the predecessor-in-interest of the respondents herein. The appellant filed a suit for fixation of standard rent in the year 2001 on the ground that for the suit property, which was in excess of 15,500 square feet in the heart of Bhilwara city in Rajasthan, the rent paid by the respondents was too meagre. It may be noted that the respondent came into possession of the suit property some time in the year 1957.;