ALOK SHARMA,J. - (1.) This Petition purporting to both under Articles 226 and 227 of the Constitution of India challenges the judgment dated 8.3.2011, passed by the Appellate Rent Tribunal, Kota affirming the Rent Tribunal's judgment dated 21.7.2008 whereby the respondent-landlord-plaintiffs (hereinafter "the landlord") eviction petition under Section 9(a) of the Rajasthan Rent Control Act, 2001 (hereinafter "the Act of 2001") eviction on the ground of default was allowed. The eviction of the petitioner-tenant-defendant (hereinafter "the tenant") was directed and a certificate of possession of the rented premises a shop (hereinafter 'tenanted premises") was issued in favour of the landlord.
(2.) Heard the Counsel for the parties and perused the impugned judgment passed by the Rent Tribunal as also the one in appeal.
(3.) Paraphrased Section 9(a) of the Act of 2001 provides that eviction of a tenant will be directed by the jurisdictional Rent Tribunal on the landlord's application where the tenant neither pays, nor tenders the amount of rent due from him, for over four months, within 30 days from the receipt of a notice for the purpose from the landlord demanding the rent due and disclosing the Bank account, where it could be deposited.;