Y.R.MEENA,J. - (1.) Learned Single Judge had dismissed the writ petition holding that writ is not maintainable and revision is an appropriate remedy, provided it falls within the ambit and scope of revisional jurisdiction.
(2.) Mr. Ranjan, learned Counsel for the appellant submits that revision is not maintainable and writ is the only remedy available to the appellant.
(3.) Mr. Kapoor, learned Counsel for the respondents has fairly conceded that revision is not maintainable and he also brought to our notice Clause (c) of Sub-section (11) of Section 19 of the Rajasthan Rent Control Act, 2001 wherein it is provided that against the decision of Appellate Rent Tribunal, no further appeal or revision shall lie. The relevant clause reads as under : "(c) The decision of the Appellate Rent Tribunal shall be final and no further appeal or revision shall lie against its order." ;