Arun Bhansali, J. - (1.) This Writ Petition under Articles 226 and 227 of the institution of India is directed against order dated 28.11.2014 passed by Appellate Rent Tribunal, Rajsamand, ('Appellate Tribunal') whereby, the Application filed by the petitioner seeking appointment of Commissioner has been subjected.
(2.) The respondent Kumawat Samaj Rajsamand ('Samaj') filed an application aider Section 9 of the Rajasthan Rent Control Act, 2001 ('the Act') before the Rent Tribunal, Rajsamand ('Tribunal') against petitioner and Sagan Kshetra Vikas Samiti, Rajsamand ('Samiti'); the application was filed on the grounds of default in payment of rent, reasonable and bona-fide necessity and subletting.
(3.) A written statement was filed by the respondent Samiti denying the averments made in the application and prayed for dismissal of the same.;