- (1.) These are seven intra Court appeals against the order of the learned Single Judge passed in S.B. Civil Writ Petition No. 5487/2007 and others whereby it has been held that by virtue of amendment in Section 7 of the Rajasthan Rent Control Act, 2001, the Notification dated 22.2.2006 is declared to be prospective in nature. The learned Single Judge further held that determination of rent subsequent to the aforesaid date would be at the rate of 5% instead of 7.5%.
(2.) We have perused the order impugned passed in seven writ petitions and are of the view that the learned Single Judge while relying upon the earlier decision of the Hon'ble Apex Court in Madishetti Bala Ramul (Dead) by LR's v. Land Acquisition Officer, reported in (2007) 9 SCC 650 and the earlier view taken in P. Mahendran v. State of Karnataka, reported in (1990) 1 SCC 411 has rightly held that every statute is to be in prospective in nature unless expressly or by necessary implication made to be retrospective in nature.
(3.) We find no error apparent in the order of the learned Single Judge. Consequently, these appeals are dismissed summarily. Appeal Dismissed ;