Pankaj Jain S/O Sh. Aadesh Kumar ... vs Shri Bhajanlal Saini
2021 Latest Caselaw 6455 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13065/2021

Pankaj Jain S/o Sh. Aadesh Kumar Jain, Aged About 35 Years,
R/o Plot No. 1, Hope Circus, Alwar, Rajasthan
                                                                  ----Petitioner
                                   Versus
Shri Bhajanlal Saini, Aged About 66 Years, (Ghadisaaz) S/o Sh.
Sohan Lal Saini, R/o Nagli Mohalla Big Bazaar Ke Piche, Alwar, At
Present Tenant Shopkeeper Plot No. 1, Hope Circus, Alwar,
Rajasthan.
                                                                ----Respondent

For Petitioner(s) : Mr. Ajay Goyal, Adv.

For Respondent(s)        :



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

15/11/2021

The instant writ petition has been filed by the petitioners

with the prayer to direct the Rent Tribunal, Alwar to decide the

Application No.34/2020 expeditiously.

Counsel for the petitioner submitted that the eviction petition

is pending before the Rent Tribunal, Jaipur Metropolitan, Jaipur

since 2020. 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-13065/2021]

"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, Alwar to decide the

Application No.34/2020 preferably within a period of one year.

(INDERJEET SINGH),J

Jyoti/196

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