- (1.) We have heard learned counsel appearing for the parties.
(2.) A preliminary objection has been taken by the respondents to the maintainability of the intra-court D.B.Special Appeal against the judgment passed by learned Single Judge in a writ petition filed under Article 227 of the Constitution of India, arising out of a landlord-tenant dispute decided by the Rent Tribunal and an appeal thereafter decided by Appellate Rent Tribunal under the Rajasthan Rent Control Act, 2001.
(3.) On 15.7.2015, the appellant was given time to examine as to whether a Special Appeal will be maintainable against the order of learned Single Judge passed in a petition under Article 227 of the Constitution of India, under Rule 134(i) of the Rajasthan High Court Rules, 1952 (for short, "the Rules of 1952").;