Shri Vardhman Shewtambhar ... vs Subhash Chand
2021 Latest Caselaw 6909 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11540/2021

Shri Vardhman Shewtambhar Sthanakwasi Jain Shravak Sangh,
Through    Prakash     Chand        Jain,     Secretary          Shri    Vardhaman
Shewatambhar Shanakwasi Jain Shravak Sangh Bharatpur (Raj.)
                                                                        ----Petitioner
                                    Versus
Subhash Chand, Owner Business M/s Kapil Traders, R/o Opp.
Ghanshyam     Sound       Services,        Kotwai,       Kumher         Gate   Road,
Bharatpur (Raj.)
                                                                   ----Respondent

For Petitioner(s) : Mr. Bipin Gupta For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

25/11/2021

The instant writ petition has been filed by the petitioner with

the prayer to direct the Appellate Rent Tribunal, Bharatpur to

decide the Rent Appeal No. 36/2019 expeditiously.

Counsel for the petitioner submitted that the appeal is

pending before the Appellate Rent Tribunal, Bharatpur 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

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

(2 of 2) [CW-11540/2021]

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, Bharatpur to decide

the Rent Appeal No. 36/2019 preferably within a period of six

months.

(INDERJEET SINGH),J

CHETNA BEHRANI /124

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