Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the judgment dated 4.3.2014 passed by the Rent Tribunal, Jodhpur and judgment dated 28.10.2015 passed by the Appellate Rent Tribunal, Jodhpur, whereby the petition for eviction filed by the respondent No. 1 - landlord has been accepted and the appeal filed by the petitioner has been rejected respectively.
(2.) The respondent -landlord filed a petition for eviction against the petitioner inter -alia indicating that the provisions of Chapter -II & III of the Rent Control Act, 2001 ('the Act') are not applicable to the premises as the tenant is a Public Sector undertaking and is covered under Sec. 3(x) of the Act; the lease in favour of the tenant was last executed for a period of three years and the same has come to an end on 9.10.2012 by efflux of time under Sec. 111(a) of the Transfer of Property Act, 1882 ('T.P. Act').; a notice was issued to the tenant indicating the fact of lease having come to an end and for handing over of vacant possession of the premises which was not done and therefore, the petition was being filed seeking eviction/possession.
(3.) The petitioner filed reply to the petition for eviction and resisted the same. The landlord filed replication and reiterated the submissions.;