Smt. Bhanumati W/O Shri Rajkumar ... vs Vasudev Motwani S/O Shri Udharam ...
2021 Latest Caselaw 7108 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12642/2021

Smt. Bhanumati W/o Shri Rajkumar Godhwani, Aged About 55
Years, Resident Of Plot No. 102-A, Kanwar Nagar, Chandi Ki
Taksal, Amer Road, Jaipur (Raj.)
                                                                  ----Petitioner
                                   Versus
Vasudev Motwani S/o Shri Udharam Motwani, At Present In Shop
No. G-20-A, Raisar Plaza, Indira Nagar, Jaipur And Permanent
Resident Of Plot No. 4-Jha, Shastri Nagar, Jaipur, At Present
Residing Plot No. 163/322, Pratap Nagar, Jaipur (Raj.)
                                                                ----Respondent

For Petitioner(s) : Mr. Prahlad Sharma.

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, Jaipur Metropolitan, Jaipur

to decide the eviction application No.434/2019 expeditiously.

Counsel for the petitioner submitted that the petition is

pending before the Rent Tribunal, Jaipur Metropolitan, Jaipur 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:-

(2 of 2) [CW-12642/2021]

"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 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, Jaipur Metropolitan, Jaipur to

decide the eviction application No.434/2019 preferably within a

period of one year.

(INDERJEET SINGH),J

MG/125

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