Smt. Sunita Vishwakarma vs Lalji Sonkar And 2 Others
2021 Latest Caselaw 2457 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1065 of 2021
 

 
Petitioner :- Smt. Sunita Vishwakarma
 
Respondent :- Lalji Sonkar And 2 Others
 
Counsel for Petitioner :- Mohd. Ahmad,Ram Adhin
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner.

This petition has been filed seeking a direction to the Additional District Judge, Room No. 1, Allahabad to decide Rent Control Appeal No. 6 of 2018 (Laljee Sonkar and others vs. Smt. Sunita Vishwakarma) within a stipulated time.

Considering the facts and circumstances of this case, without expressing any opinion on the merits of the case, this petition at this stage stands disposed of with a direction to the court below for expeditious disposal of the case in the light of Rule 15 (3) of the Rules framed under Act 13 of 1972, which shall be considered and decided sympathetically in the light of the judgment of the Hon'ble Apex Court in the case of Hameed Kunju vs. Nazim 2017 (8) SCC 611 in which it has been observed that the object of the rent laws all over the State is to ensure speedy disposal of eviction cases between the landlord and tenant and especially those cases where the landlord seek eviction for his bona fide need, as expeditiously as possible, in accordance with law and thereafter the Court may proceed accordingly.

No costs.

Order Date :- 17.2.2021

Lalit Shukla