Arun Bhansali, J. - (1.) THIS writ petition is directed against the order dated 28.11.2014 passed by the Appellate Rent Tribunal, whereby the application filed by the petitioner under Order I, Rule 10 CPC has been rejected.
(2.) AN eviction petition was filed by the respondent Kumawat Samaj, Rajsamand ('Samaj') against Sagan Kshetra Vikas Samiti, Rajsamand ('Samiti'), wherein one Narayan Das S/o. Mangidas was later on impleaded as party before the Rent Tribunal, Rajsamand. After the parties led evidence, the Rent Tribunal, inter alia, came to the conclusion that the premises were required reasonably and bona fidely by the Samaj; the suit premises were sublet by the Samiti to Narayan Das and based on its findings ordered eviction.
(3.) DURING consideration of the issue pertaining to subletting, the Rent Tribunal also came to the conclusion that the disputed premises were comprised in Aaraji No. 1670, which was recorded in the name of Samaj and not in Aaraji No. 1649, regarding which, it was claimed by Narayan Das S/o. Mangidas that he has applied for regularization.;