Shri Mujeeb Uddin And 2 Others vs Shri Nizam Beg @ Munna And 2 Others
2021 Latest Caselaw 4353 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1757 of 2021
 

 
Petitioner :- Shri Mujeeb Uddin And 2 Others
 
Respondent :- Shri Nizam Beg @ Munna And 2 Others
 
Counsel for Petitioner :- Birendra Kumar
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner.

At the very outset, learned counsel for the petitioner prays that he may be permitted to correct the name of the petitioner no. 1.

Prayer is allowed. He may do so during the course of the day.

Accordingly, office is also directed to correct the name of the petitioner no. 1 in the cause title.

This petition has been filed seeking a direction to the Civil Judge (Senior Division), Kanpur Nagar to decide Rent Case No. 56 of 2012 (Shri Mujeeb Uddin and others vs. Nizam Beg and others) 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.

Order Date :- 22.3.2021

Lalit Shukla