- (1.) Heard learned counsel for the parties. The Rent Tribunal by order dated 20.12.2006 passed the order of eviction of tenant on the ground of committing default in payment of rent and also on the ground of sub-letting of the suit premises. However, other grounds raised by the landlord of personal necessity and the tenant's acquiring suitable accommodation was rejected.
(2.) Against the order of eviction, the appeal was preferred and which was allowed by the Rent Appellate Tribunal (District Court, Hanumangarh) vide order dated 11.2.2010.
(3.) Learned counsel for the petitioners tried to assai the above two orders but after going through the facts of the case and the reasons given in the impugned orders passed by the two courts below, this Court is of the view that the two courts below concurrently decided the question of fact in favour of the landlord which do not suffer from any error of law and, therefore, no case is made out for interference by this Court in writ jurisdiction in the concurrent finding of facts recorded by the two courts below and this writ petition deserves to be dismissed.;