SANGEET LODHA,J. - (1.) This petition is directed against order dated 27.4.16 of the Appellate Rent Tribunal, Bhilwara, affirming the order dated 26.8.13 of the Rent Tribunal, Bhilwara, directing eviction of the petitioner from a commercial premises.
(2.) The respondent filed a petition under Section 6, 9 and 15 of the Rajasthan Rent Control Act, 2001 ('the Act of 2001'), seeking eviction of the petitioner from commercial premises, a shop, on the ground of reasonable and bona fide requirement. The bona fide requirement was pleaded in terms that the landlord and his son Rajesh intend to start the business of chemical and textile auxiliaries by establishing a showroom cum trading place.
(3.) The petition was contested by the petitioner by filing a reply thereto, denying the bona fide requirement of the premises as pleaded.;