Rajesh Joshi S/O. Shri Gopi Kishan ... vs Mohan Lal Meena S/O. Shri Laluram ...
2021 Latest Caselaw 5711 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11806/2021

Rajesh Joshi S/o. Shri Gopi Kishan Joshi, Aged About 51 Years,
Resident Of Joshiyon Ka Mohalla, Purani Tonk, Tehsil And District
Tonk (Raj.)
                                                                  ----Petitioner
                                   Versus
Mohan Lal Meena S/o. Shri Laluram Meena, Aged About 45
Years, Resident Of House No. 1/69, Rajasthan Housing Board,
Tonk   Workplace-    New       Saraswati        I.t.i.    College,   Annapurna
Doongri, Bambore Road, Tonk Tehsil And District Tonk (Raj.)
                                                                ----Respondent

For Petitioner(s)        :     Mr. P.K. Jain.
For Respondent(s)        :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

21/10/2021

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Tonk to decide the eviction

petition No.07/2019 expeditiously.

Counsel for the petitioner submitted that the petition is

pending before the Rent Tribunal, Tonk 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-11806/2021]

"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, Tonk to decide the eviction

petition No.07/2019 preferably within a period of one year.

(INDERJEET SINGH),J

MG/211

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