H.R. Panwar, J. - (1.) By the instant writ petition, the order Annex.4 dated 11.2.2008 passed by respondent No.1 Appellate Rent Tribunal, Udaipur (for short 'the appellate tribunal' hereinafter) has been challenged.
(2.) The facts and circumstances giving rise to the instant writ petition are that the respondent No.3 filed an application under Section 9 of the Rajasthan Rent Control Act, 2001 (for short 'the Act of 2001 hereinafter) before the respondent No.2 Rent Tribunal, Udaipur against the petitioner seeking eviction from the premises and payment of arrears of rent. The Rent Tribunal allowed the application vide order Annex.3 dated 17.1.2007 directing eviction of the petitioner from the rented premises and payment of arrears of rent, against which the petitioner preferred an appeal before the respondent No.1 appellate tribunal. On examination of the record of the rent tribunal and re-appreciation of the evidence and upon hearing the counsel for the parties, the appellate tribunal dismissed the appeal filed by the petitioner. Hence this writ petition.
(3.) I have heard learned counsel for the petitioner at length.;