Sunil Ambwani, Actg. C.J. - (1.) SHRI M.M. Bansal, the Director of M/s. Bansal Gems Pvt. Ltd., petitioner No. 1 and as petitioner No. 2, has appeared in person.
(2.) BY these writ petitions, the petitioners have prayed for a direction for quashing the Notifications dated 15.07.2003 and 25.02.2006, establishing the Rent Control Tribunals, functioning within the State of Rajasthan under Section 19 of the Rajasthan Rent Control Act, 2001 (in short' the Act of 2001'), as violative of law/established principles of law in the light of the judicial pronouncements made by the Hon'ble Supreme Court in the matter of L. Chandra Kumar Vs. Union of India & Ors., : AIR 1997 SC 1125, and consequently striking down the said provision as well as the said Notifications. The petitioners have also prayed for issuing a writ, order, or direction to strike down the Rajasthan Rent Control (Amendment) Act, 2005, and to declare it to be unconstitutional. They have also prayed for a direction to strike down the provisions of Section 21(3) of the Rajasthan Rent Control Act, 2001, being Act No. 1 of 2003, declaring the same to be unconstitutional.
(3.) BY prayer No. (vii), the petitioner has prayed for a direction to quash the orders of the Tribunal -respondent No. 3, passed on 03.02.2011.;