Arun Bhansali, J. - (1.) This writ petition is directed against the order dated 6.1.2015 passed by the Rent Tribunal, Jodhpur Metro ('Tribunal'), whereby the application filed by the petitioner under Section 21 of the Rent Control Act, 2001 ('the Act') seeking permission from the Tribunal to produce affidavits in evidence of his witnesses has been rejected.
(2.) From the material available on record, it appears that while filing the reply to the application filed by the landlord seeking eviction, the affidavits of witnesses were not filed by the petitioner-tenant. Since the evidence of the landlord was over on the same day, the affidavits of three witnesses Manak Soni, Narayan Singh and Mangilal were filed. Alongwith the said affidavits, an application was filed seeking permission to produce the same. The reason indicated in the application was that the party was not aware of the provisions under the Act and therefore, the affidavits could not be filed.
(3.) The application was opposed by the respondents.;