Shri Shanti Lal Duger S/O Late Shri ... vs Smt. Sudha Goyal W/O Shri Sanjay ...
2021 Latest Caselaw 5712 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7946/2020

Shri Shanti Lal Duger S/o Late Shri Poonam Chand Duger, Aged
About 63 Years, Resident Of Plot No. C-147 Shri Apartment,
Dayanand Marg, Tilak Nagar, Jaipur.
                                                                  ----Petitioner
                                   Versus
Smt. Sudha Goyal W/o Shri Sanjay Kumar Goyal, Aged About 40
Years, Resident Of 84/301, Pratap Nagar, Sanganer, Jaipur.
                                                                ----Respondent

For Petitioner(s) : Mr. Abhishek Sharma, Adv.

For Respondent(s)        :



           HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

21/10/2021

Application for early listing is allowed.

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, 1 st Jaipur to decide the case

No.522/2019 expeditiously.

Counsel for the petitioner submitted that the petitioner is a

senior citizen and the petition is pending before the Rent Tribunal,

1st Jaipur 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-7946/2020]

"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, 1 st Jaipur to decide the Case

No.522/2019 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /36

Powered by TCPDF (www.tcpdf.org)