Smt. Maya Devi Vanjani W/O (Late) ... vs Shri Abdul Aabid S/O Shri Abdul ...
2021 Latest Caselaw 5820 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2628/2021

1.     Smt. Maya Devi Vanjani W/o (Late) Shri Lachhman Das
       Vanjani, R/o House No. 52-A/32, Srinagar Road, Ajmer
       (Raj.) (Since Deceased During Pendency Of The Eviction
       Application Before Rent Tribunal)
2.     Haresh Kumar Vanjani S/o (Late) Shri Lacchman Das
       Vanjani, Aged About 62 Years, R/o House No. 52-A/32,
       Srinagar Road, Ajmer (Raj.)
                                                                 ----Petitioners
                                   Versus
Shri Abdul Aabid S/o Shri Abdul Hamid, R/o House No. 52-A/32,
Srinagar Road, Ajmer (Raj.)
                                                                ----Respondent

For Petitioner(s) : Mr. Krishna Verma.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

23/10/2021

The instant writ petition has been filed by the petitioners

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

eviction application No.41/2018 expeditiously.

Counsel for the petitioners submitted that the petition 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.

In support of contentions, counsel relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of Hameed

(2 of 2) [CW-2628/2021]

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 eviction

application No.41/2018 preferably within a period of one year.

(INDERJEET SINGH),J

MG/187

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