- (1.) This writ petition has been filed by the petitioners aggrieved against order dated 18.12.2010 passed by Appellate Rent Tribunal, Sri Ganganagar, whereby, the appeal filed by the appellants has been dismissed and the order passed by the Rent Tribunal, Sri Ganganagar dated 14.02.2008 directing issuance of recovery certificate has been upheld.
(2.) The facts in brief may be noticed thus : the landlord -Navneet Kumar filed petition for eviction of the petitioners-tenants from the shop situated at Purani Dhan Mandi, Sri Ganganagar and for revision of rent; the eviction was sought on the ground of subletting.
(3.) The petitioners filed reply to the petition for eviction and denied the averments made in the petition; the allegations regarding subletting were denied; in the additional pleas the petitioners raised following plea:-;