ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 18.01.2017 passed by the Rent Tribunal, Bhilwara ('the Tribunal'), whereby the application filed by the petitioner seeking amendment in the reply has been rejected.
(2.) By filing the application, the petitioner wanted to raise objection about the maintainability of the petition, which was filed under Sections 6 and 9 of the Rent Control Act, 2001 ('the Act'). It was, inter alia, submitted that such combined application under two different provisions of the act was not maintainable, inasmuch as, the procedure for deciding the application under Section 6 and Section 9 of the Act was different.
(3.) The application was opposed by the respondent-landlord and after hearing the parties, the Tribunal rejected the application.;