ALOK SHARMA,J. - (1.) Three eviction petitions were filed by the respondent landlords (hereinafter 'the landlords') against the petitioners-tenants (hereinafter 'the tenants'). SBCWP No. 5855/2016 arises from the judgment dated 18-1-2014 passed by the Rent Tribunal Jaipur Metropolitan City (hereinafter 'the Tribunal') in eviction petition No. 333/2008, as affirmed by the Appellate Rent Tribunal Jaipur Metropolitan city (hereinafter 'the Appellate Tribunal') vide judgment dated 27-2-2016. Thereunder the landlords' eviction petition on the ground of bona fide and reasonable necessity was allowed.
(2.) SBCWP No. 5857 of 2016 arises from the judgment dated 18-1-2014 passed by the Tribunal in Eviction Petition No. 237/2009, as affirmed vide judgment dated 27-2-2016 passed by the Appellate Tribunal whereby the landlord's eviction petition on the ground of subletting of tenanted premises was allowed.
(3.) SBCWP No. 5856/2016 arises from the judgment dated 18-1-2014 passed by the Tribunal in eviction petition No. 334/2008, as affirmed by the Appellate Tribunal vide judgment dated 27-2-2016 holding that the tenants were liable to be evicted on the ground of their carrying out material alteration without the landlord's written permission.;