M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the order dated 12th February, 2015 passed by the Rent Appellate Tribunal, Kota.
(2.) It is a case where an application under Section 9 of the Rent Control Act, 2001 (for short "the Act of 2001") was filed to seek eviction of the petitioner from the rented premises on personal bona fide necessity. The application was dismissed by the Rent Tribunal finding sufficient accommodation with the respondent thus a case of personal bona fide necessity was not found. The respondent preferred an appeal before the Rent Appellate Tribunal. It was allowed finding case of personal bona fide necessity.
(3.) Learned counsel for petitioner submits that respondent is having sufficient property for her residential as well as commercial use yet appeal preferred by the respondent was allowed by the Rent Appellate Tribunal ignoring the evidence on record. The respondent got eviction of the part of property in question from Mittal Trading Company as well as Dr. Sachdeva.;