DILDAR HUSSAIN Vs. MOHD. SADDIQ AND ANR.

JUDGEMENT

(1.) By the instant Writ Petition under Art. 226 of the Constitution of India, the impugned order Annx. 7 dt. 21.09.2007 passed by the respondent No.2 Rent Tribunal, Nagaur, has been challenged by the petitioner-landlord.

(2.) The petitioner filed an application under Sec . 9 of the Rajasthan Rent Control Act, 2001 (for short, "the Act 2001" hereinafter) against the respondent-tenant supported by an affidavit and the documents as envisaged under Sec. 15 of the Act, 2001. A reply to the application supported by an affidavit of the respondent-tenant has been filed. However, thereafter the respondent-tenant moved an application before the Rent Tribunal staling therein that his statement and examination-in-chief may be recorded. That application came to be allowed by the impugned order Annx.7. Hence this writ petition.

(3.) Heard learned counsel for the parties and perused the order impugned.