Sangeet Lodha, J. - (1.) By way of this writ petition, the petitioner has questioned legality of order dt. 21.11.14 passed by the Rent Tribunal, Udaipur, whereby an application preferred by the respondent under Order XI Rule 12 & 14 CPC, seeking directions to the petitioner to produce the map of the building, wherein the disputed premises is situated, has been allowed. The petitioner preferred a petition seeking eviction of the respondent from a shop on the ground of reasonable and bona fide requirement pleaded in terms that the petitioner who is doctor by profession, requires the premises to establish a Sonography Centre therein. The petition is being contested by the respondent by filing a reply thereto.
(2.) During the pendency of the petition, the respondent preferred the application as aforesaid, seeking directions to the petitioner to produce the map of the building wherein the disputed premises is situated, stating that the building in question consists of 30 -40 rooms, which has been concealed by the petitioner herein. It was averred that if the map of the building is produced, the position regarding the number of rooms existing therein, shall stand clarified.
(3.) The application has been allowed by the Rent Tribunal. Hence, this petition.;