Mahendra Singh Harkawat Jain S/O ... vs Mahendra Singh Khichi S/O Prem ...
2021 Latest Caselaw 7087 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13176/2021

Mahendra Singh Harkawat Jain S/o Late Meethalal Hakawat Jain,
Aged About 69 Years, R/o Mahaveer Nagar, Vistar Yojna, Kota
(Raj.)
                                                                  ----Petitioner
                                   Versus
Mahendra Singh Khichi S/o Prem Singh Thr. Smt. Meena Kanwar,
R/o 1-D-15, Mahaveer Nagar, Vistar Yojna, Kota (Raj.)
                                                                ----Respondent

For Petitioner(s) : Mr. Carn Bhatnagar, Adv.

For Respondent(s)        :



            HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

01/12/2021

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Kota to decide the Rent

Application No.32/2019 expeditiously.

Counsel for the petitioner submitted that the eviction petition

is pending before the Rent Tribunal, Kota since 2019. Counsel

further submits that according to the scheme of Rent Control Act,

2001, the eviction petition has to be decided within a period of

240 days.

In support of contentions, counsel relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of Hameed

Kunju vs. Nazimin, reported in (2017) 8 Supreme Court Cases

611, wherein it has been held as under:-

"43. Before parting, we consider it apposite to observe that the object of the Rent Laws all over the State is to ensure speedy disposal of eviction cases between the

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landlord and tenant and especially those cases where the landlord seek eviction for his bona fide need.

44. We sincerely feel that the eviction matters should be given priority in their disposal at all stages of litigation and especially where the eviction is claimed on the ground of bona fide need of the landlord. We hope and trust that due attention would be paid by all courts to ensure speedy disposal of eviction cases."

In that view of the matter, the writ petition is disposed of

with a direction to the Rent Tribunal, Kota to decide the Rent

Application No.32/2019 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /43

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