Anil Kumar Gupta vs Ramdas
2021 Latest Caselaw 3412 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1608 of 2021
 

 
Petitioner :- Anil Kumar Gupta
 
Respondent :- Ramdas
 
Counsel for Petitioner :- Sanjeev Kumar Singh
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner.

This writ petition has been filed seeking a direction to the court of District Judge, Gorakhpur for expeditious disposal of Misc.Rent Appeal No.30 of 2014 (Ramdas vs. Anil Kumar Gupta) 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 liberty to the petitioner to move appropriate application before 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. Thereafter, the court may proceed accordingly provided the lawyers are not abstaining from work and decide the case of the petitioner preferably within a period of four months in accordance with law from the date of production of self-attested copy of this order, which may be verified from the official website of this Court.

No costs.

Order Date :- 12.3.2021

LN Tripathi