Shri Hanuman Singh S/O Shri Jagmal ... vs Shri Babulal S/O Kishanlal
2021 Latest Caselaw 6284 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12417/2021

1.     Shri Hanuman Singh S/o Shri Jagmal Singh, Aged About
       68 Years, R/o Panchvati Colony, Vigyan Nagar, Adarsh
       Nagar, Ajmer.
2.     Shri Govind Singh S/o Shri Hanuman Singh, Aged About
       40 Years, R/o Panchvati Colony, Vigyan Nagar, Adarsh
       Nagar, Ajmer.
3.     Shri Khemsingh S/o Shri Hanuman Singh, Aged About 35
       Years, R/o Panchvati Colony, Vigyan Nagar, Adarsh Nagar,
       Ajmer.
                                                                 ----Petitioners
                                   Versus
Shri Babulal S/o Kishanlal, Aged About 61 Years, Office Address
Shivshankar Drycleaners, Property No. 26.293 - 569/28, Angira
Nagar, Bihariganj, Naseerabad Road, Ajmer.
                                                                ----Respondent

For Petitioner(s) : Mr. Veyankatesh Garg.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

09/11/2021

The instant writ petition has been filed by the petitioners

with the prayer to direct the Appellate Rent Tribunal, Ajmer to

decide the appeal No.44/2019 expeditiously.

Counsel for the petitioners submitted that the appeal is

pending before the Appellate Rent Tribunal, Ajmer since 2019 and

the same may be directed to be decided expeditiously.

In support of contentions, counsel relied upon the judgment

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

(2 of 2) [CW-12417/2021]

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 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 Appellate Rent Tribunal, Ajmer to decide the

appeal No.44/2019 preferably within a period of one year.

(INDERJEET SINGH),J

MG/160

Powered by TCPDF (www.tcpdf.org)