Mahavir Chand Jain S/O Late Shri ... vs Smt. Saroj Walter W/O Late Shri ...
2021 Latest Caselaw 6567 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 12966/2021

Mahavir Chand Jain S/o Late Shri Teekam Chand Ji Bhain sa,
Aged About 66 Years, R/o Paras Mension, Near Suraj Mension,
Anand Nagar, Ajmer (Raj.)
                                                                     ----Petitioner
                                     Versus
1.     Smt. Saroj Walter W/o Late Shri Benjamin Walter, R/o
       Property No. 6Aa/12, Samirmal Bhainsa Compound,
       Prithviraj Marg, Ajmer (Since Died)
2.     Shri Bostam Jon Walter S/o Late Shri Benjamin Walter,
       R/o Property No. 6Aa/12, Samirmal Bhainsa Compound,
       Prithviraj Marg, Ajmer
3.     Rajkumar Jain S/o Late Shri Teekam Chand Ji Bhainsa,
       Aged About 75 Years, R/o Plot No. 47, Anand Nagar,
       Ajmer
                                                                  ----Respondents

For Petitioner(s) : Mr. Arun Singh Shekhawat, Adv. on behalf of Mr. Devanshu Sharma, Adv.

For Respondent(s)          :



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                      Order

16/11/2021

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.50/2018 expeditiously.

Counsel for the petitioner submitted that the eviction

application is pending before the Rent Tribunal, Ajmer since 2018.

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.

(2 of 2) [CW-12966/2021]

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, Ajmer to decide the original

Application No.50/2018 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /154

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