Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against the judgment dated 10/4/2017 passed by the Appellate Rent Tribunal, Bhilwara, whereby, the appeal filed by the respondent has been allowed, the judgment dated 25/7/2013 passed by the Rent Tribunal, Bhilwara has been set aside and matter has been remanded back to the Rent Tribunal directing the respondent to file his reply on the first date and, thereafter, directed the Rent Tribunal to decide the matter in accordance with law.
(2.) The petitioners filed a petition under Sections 6 and 9 of the Rajasthan Rent Control Act, 2001 ('the Act, 2001') against the respondent inter alia seeking revision of rent and eviction on account of default in payment of rent, non-user and subletting.
(3.) On notices being served, appearance was given by the respondent on 19/12/2012. An application was filed by the respondent that as the reply could not be filed within 45 days on account of illness of respondent Bansilal, one more opportunity be granted. The application was rejected by the Rent Tribunal on 25/7/2013 and arguments were heard on the petition and based on the averments made in the petition and affidavit, the rent was revised to Rs.885.93p. and application for eviction was accepted.;