Jitendra Kachwaha vs Devendra Prasad
2021 Latest Caselaw 3061 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12133/2019

Jitendra Kachwaha S/o Shri Mohanlal Kachwaha, Aged About 50 Years, On Behalf Of Himself And Power Of Attorney Holder Of Shri Mohanlal Kachwaha S/o Devaramji Kachwaha, By Caste Mali, R/o Rupawato Ka Bass, Soorsagar, Jodhpur (Raj.).

----Petitioner

Versus

Devendra Prasad S/o Hanuman Prasad Acharya, R/o Chandna Bhakhar Vishnu Colony, Jodhpur (Raj.).

----Respondent

For Petitioner(s) : Mr. HR Soni, Adv. For Respondent(s) : Mr. Manish Patel, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/02/2021

Heard.

By way of this writ petition, the petitioner has made a limited prayer that the matter is pending before the Rent Tribunal, Jodhpur for last more than five years, so a direction may be issued to the Rent Tribunal, Jodhpur to expedite hearing of the Rent Petition No.252/2015 (Jitendra Kachwaha Vs. Devendra Prasad).

I have considered the arguments advanced before me. In view of the limited prayer made by the counsel for the petitioner, the Rent Tribunal, Jodhpur is directed to dispose of the Rent Petition No.252/2015 (Jitendra Kachwaha Vs. Devendra Prasad) within a period of six months from the date of receiving certified copy of this order.

The writ petition is decided accordingly. Stay application is also decided.

(MANOJ KUMAR GARG),J 15-MS/-

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