K.S.RATHORE,J. - (1.) The writ petition was dismissed on 17.3.2005 as the respondent raised the objection that this present petition is not maintainable against the impugned order passed by the Tribunal under the Rent Control Act, 2001 as the Tribunal has passed the final order and the remedy is available to the petitioner before the Civil Court. Against the order dated 17.3.2005 of the learned Single Judge, petitioner preferred a special appeal before Division Bench.
(2.) Before the Division Bench, learned Counsel for the respondents has conceded that the writ is only remedy as per Clause (c) sub-section (11) of Section 19 of the Rajasthan Rent Control Act, 2001, therefore, the Division Bench vide its judgment dated 1.8.2005 remitted back the matter for fresh adjudication.
(3.) Therefore, this writ petition is revived.;