M/S Singhal Ornaments Pvt. Ltd vs Sh. Amar Chand Gangwal S/O Sh. ...
2021 Latest Caselaw 6425 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12285/2021

1.       M/s Singhal Ornaments Pvt. Ltd., Through Its Director Sh.
         Rajneesh Kumar Singhal S/o Sh. Satish Chand Singhal,
         Registered Office 595, Godho Ka Chok, Haldiyo Ka Rasta,
         Jaipur (Raj.)
2.       Sh. Rakesh Kumar Singhal S/o Sh. Satish Chand Singhal,
         R/o Plot No. 154, Mohan Nagar, Gopalpura Byepass,
         Jaipur.
3.       Sh. Santosh Kumar Singhal S/o Sh. Balswaroop Singhal,
         R/o Bhusawar, Distt. Bharatpur (Raj.) At Present R/o D-
         226, Malviya Nagar, Jaipur.
                                                                     ----Petitioners
                                       Versus
Sh. Amar Chand Gangwal S/o Sh. Suresh Chand Gangwal, Aged
About 70 Years, Address - House No. 2177-2187, First Floor,
Chokdi Ghat Darwaja, Johari Bajar, Haldiyo Ka Rasta, Chaksu Ka
Chok, Jaipur And R/o K-36, Himmat Nagar, Tonk Road, Jaipur.
                                                                    ----Respondent

For Petitioner(s) : Mr. L.L. Gupta, Adv.

For Respondent(s)            :



              HON'BLE MR. JUSTICE INDERJEET SINGH

                                        Order

12/11/2021

The instant writ petition has been filed by the petitioners

with the prayer to direct the Rent Tribunal, Jaipur Metropolitan-I,

Jaipur to decide the eviction petition bearing No.4/2020

expeditiously.

Counsel for the petitioners submitted that the eviction

petition is pending before the Rent Tribunal, Jaipur Metropolitan-I,

Jaipur since 2020. Counsel further submits that according to the

(2 of 2) [CW-12285/2021]

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 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-I, Jaipur

to decide the eviction petition bearing No.4/2020 preferably within

a period of one year.

(INDERJEET SINGH),J

JYOTI /218

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