- (1.) Heard learned counsel for the petitioners. According to learned counsel for the petitioners/tenants, the landlord moved application under Order 41 Rule 27 CPC before the Rent Appellate Tribunal and that application has not been decided by the Rent Appellate Tribunal and according to the petitioners, that application is to be decided before deciding the appeal itself. According to learned counsel for the petitioners, if that application is allowed, the petitioner will have right to rebut the evidence which may be admitted in evidence and if the Appellate Tribunal decides the application at the time of deciding the appeal itself, then the petitioner may not get opportunity to rebut the evidence produced by the non-petitioners. This Court is not inclined to entertain the writ petition and the same is hereby dismissed. However, the petitioners will be free to raise the ground if he is aggrieved after the final decision only.;