Sanjay Kumar Jain S/O Late ... vs Purushottam Das S/O Nanagram
2021 Latest Caselaw 7105 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13964/2021

Sanjay Kumar Jain S/o Late Gambhirmal Jain, Aged About 48
Years, R/o Bada Takhta, Tonk (Raj.)
                                                                      ----Petitioner
                                     Versus
Purushottam     Das      S/o     Nanagram,           Aged         About   78   Years,
Occupation Jewellers, Shop Shubham Jewellers, Near Bada
Kuan, Tonk (Raj.)
                                                                    ----Respondent

For Petitioner(s) : Mr. Sandeep Jain.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

02/12/2021

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Tonk to decide the case

No.13/2018 expeditiously.

Counsel for the petitioner submitted that the petition is

pending before the Rent Tribunal, Tonk since 2018. 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

(2 of 2) [CW-13964/2021]

eviction cases between the 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, Tonk to decide the case

No.13/2018 preferably within a period of one year.

(INDERJEET SINGH),J

MG/134

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