PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(i) The impugned judgment and certificates dated 13.02.2019 (Annex.45) and 30.01.2017 (Ann.64) be set aside. (ii) The original application of the respondent of eviction petition be dismissed. (iii) Any other relief for which petitioner is entitled be given."
(2.) As the pleaded facts would reveal, the respondent/landlord filed an eviction petition against the present petitioner/tenant under Section 6, 9(A)(I) and (J) of the Rajasthan Rent Control Act, 2001 on 03.06.2006. The rent payable by the petitioner/tenant was stated to be Rs. 1620/- per month and the premises were rented out initially on 10.10.1980 for a period of nine years. The petitioner/tenant has claimed to have paid the rent until 09.10.1989, however, he did not pay the rent thereafter. The respondent/landlord thus gave a notice to the petitioner on 03.02.2006, giving his Bank account number. The petitioner/tenant gave reply to the said notice on false facts.
(3.) The petitioner however, deposited Rs.1,05,360/- out of Rs.2,67,380/- arrears of rent upto November, 1996. The respondent/landlord stated that the rent from December, 1996 to May, 2006 i.e. Rs.1,68,420/- was due and more than four months' rent was due from the petitioner/tenant, and according to the provision of Section 9(A), a second notice dated 07.04.2006 was given to the petitioner/tenant, which was received by him on 08.04.2006.;