Nirmaljit Kaur, J. - (1.) All the abovementioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) For convenience, the facts are being taken from SB Civil Writ Petition No.5399/2017.
(3.) The present writ petition has been filed by the petitionertenant assailing the judgment and order dated 07.04.2017 passed by the Appellate Rent Tribunal, Bhilwara remanding the matter to the Rent Tribunal for deciding the same afresh while setting aside the judgment and order dated 30.11.2011 passed by the Rent Tribunal, Bhilwara vide which the eviction petition filed by the respondent-landlord under the provisions of the Transfer of the Property Act was dismissed.;