Narendra Kumar Jain -I, J. - (1.) HEARD learned counsel for the parties.
(2.) THE matter has come up for orders on an application under Article 226(3) of the Constitution of India, filed by Respondent No. 1, for vacation of ad interim ex -parte stay order dated 23.05.2011, but at the request of learned counsel for the parties, arguments were heard and the writ petition is being disposed off, finally. Petitioners/tenants have preferred this writ petition challenging the impugned order dated 31.01.2011 passed by the Rent Tribunal, Alwar (for short 'the Tribunal') in Application No. 57/2008, whereby their application seeking permission to file reply to rejoinder has been dismissed.
(3.) FACTS of the case, in brief, are that applicant/landlord/Respondent No. 1 Jagdish Prasad Garg filed an application under Section 9 of the Rajasthan Rent Control Act, 2001 for eviction against non -applicants/Petitioners on the ground of personal bonafide necessity etc. before the Rent Tribunal, Alwar, wherein reply to application was filed, thereafter, applicant/ landlord filed rejoinder on 26.09.2008, issues were framed in the case on 13.10.2009, Petitioner filed application seeking permission to file reply to rejoinder on 22.12.2009, which was dismissed by the Tribunal vide order dated 31.01.2011, which is under challenge in this writ petition.;