- (1.) The respondent Smt. Preet Rani is represented by Mr. Garg.
(2.) On the joint request of both the learned Counsel, the case was heard on merits also, as it involves a very short point.
(3.) The sole question is, whether the determination of the rent for the purposes of Section 13(3) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 by the impugned order, is justified.;