As per case facts, Respondent No. 5 filed an eviction suit against the petitioner, resulting in an ex parte order. The petitioner's attempts to set it aside through application, review, ... and appeal to the Rent Control Tribunal were all dismissed. The petitioner then approached the High Court, primarily challenging the Rent Controlling Authority's jurisdiction, asserting that the Deputy Collectors acting as such were not validly appointed under Section 7 of the relevant Statute. The question arose whether the Rent Controlling Authority had proper jurisdiction to pass the orders, given the petitioner's claim of invalid appointments. Finally, the High Court found that the State Government, through notification, validly appointed officers of Deputy Collector rank as Rent Controllers, and the Collector subsequently assigned the charge to a duly appointed Deputy Collector. The petitioner's objection regarding lack of jurisdiction was rejected, and the Writ Petition was dismissed as the petitioner failed to establish a bona fide cause for non-appearance.