- (1.) Instant appeal has been preferred against order of the learned Single Judge impugned dated 21-1-2016 dismissing the review petition filed at the instance of the present appellant against the order dated 12-2-2014. On the last date of hearing when the matter came up before the Court, it revealed that there are 16 defects pointed out by the office in filing present appeal and yesterday when the matter came up before the Court the appellant appeared in person and it was pointed out that there is division bench judgment of this Court in D.B. Special Appeal (Writ) No. 345/2015 (Hindustan Petroleum Corporation Ltd. v. M/s. Shyam Narain Mehra and Brothers) wherein it has been observed that the order passed by the learned Single Judge in the proceedings arising from the outcome of the Rent Tribunal under the provisions of Rajasthan Rent Control Act, 2001 is not assailable before the Division Bench of this Court and intra court appeal is not maintainable. Taking note of what was pointed to the appellant, he sought time to address Court on the issue today.
(2.) The appellant in person has informed that though he is a law graduate but not a practicing advocate and submits that pending proceedings the order passed by the Presiding Officer of the Rent Tribunal for his dispossession from the rented premises was not legally sustainable and when the writ petition was filed by him that too was dismissed by the learned Single Judge without due appreciation of the relevant facts under order impugned dated 12-2-2014 and the review petition filed at his instance also came to be dismissed without appreciating the material on record vide order dated 21-1-2016.
(3.) The writ petition was preferred u/Art.227 of the Constitution of India and the proceedings arises from the outcome of the Rent Tribunal and even the writ petition preferred by the appellant under the provisions of the Rajasthan Rent Control Act,2001 has been dismissed and taking note of the judgment of the Coordinate Bench of which we have made a reference (supra), in our considered view the intra court appeal is not maintainable and accordingly stands dismissed. Appeal dismissed. ;