Rajasthan High Court - Jaipur
Poonam Chand Chandak vs The Rent Tribunal Sawai Madhop on 30 January, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 8396 / 2005
Poonam Chand Chandak
----Petitioner
Versus
The Rent Tribunal Sawai Madhop
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. Dheeraj Singal _____________________________________________________ JUSTICE DINESH MEHTA Order 30/01/2017 Heard, learned counsel for the parties.
By way of this writ petition, petitioner has challenged the order dt.11-8-2005 passed by the Rent Control Tribunal, Sawai Madhopur(Rajasthan) wherein the learned trial Court has rejected the request of the petitioner to cross-examine the witnesses.
This issue is not res-integra and the same has been decided by the Division Bench of this Court in case of "Aasandas S/o Shri Vali Ram Vs. State of Raj.& Ors"reported in RLW 2005(2) Vol. 56 page 1281.
In view of the law laid down by Division Bench of this Court, the writ petition is allowed. The impugned order dated 11-8-05 is quashed.
Learned Tribunal is directed to provide an opportunity of cross-examination to the petitioner. Needless to say that such opportunity will also be available to the respondent.
(DINESH MEHTA)J. Anu/25