Anil Gupta, S/O Late Shri ... vs Manohar Motwani, S/O Shri ...
2021 Latest Caselaw 6286 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11096/2021

Anil Gupta, S/o Late Shri Shivratan Gupta, Aged About 46 Years,
R/o Plot No. 5, A.m.c. 29/511, (New) 358 B And 393 (Old), New
Kavendaspura, Madar Gate, Ajmer
                                                                  ----Petitioner
                                   Versus
Manohar Motwani, S/o Shri Dhannamal, Aged About 62 Years, R/
o 274/234, Bhag Baori, Ajmer And Shop Address - Bombay
Cutlery Store, Shop No. 26, New Kavendaspura, Madar Gate,
Ajmer.
                                                                ----Respondent

For Petitioner(s) : Mr. Veyankatesh Garg, through VC.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

09/11/2021

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Ajmer to decide the original

application No.97/2019 expeditiously.

Counsel for the petitioner submitted that the petition is

pending before the Rent Tribunal, Ajmer 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-11096/2021]

"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, Ajmer to decide the original

application No.97/2019 preferably within a period of one year.

(INDERJEET SINGH),J

MG/154

Powered by TCPDF (www.tcpdf.org)