Lalaram Saini S/O Late Sh. Anandi ... vs Ramsahai Saini S/O Late Sh. Anandi ...
2021 Latest Caselaw 6023 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 7976/2021

Lalaram Saini S/o Late Sh. Anandi Lal Saini, Aged About 61
Years, R/o Bhairu Ka Chabutra, Alwar, Rajasthan.
                                                                  ----Petitioner
                                   Versus
Ramsahai Saini S/o Late Sh. Anandi Lal Saini, Aged About 73
Years, R/o Makaan No. 5/232, Kala Kuaa Housing Board, Alwar,
Rajasthan.
                                                                ----Respondent

For Petitioner(s) : Mr. Ajay Goyal, Adv.

For Respondent(s)        :



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

27/10/2021

The instant writ petition has been filed by the petitioner with

the prayer to direct the Appellate Rent Tribunal, Alwar to decide

the Appeal No.48/10/2020 expeditiously.

Counsel for the petitioner submitted that the appeal is

pending before the Appellate Rent Tribunal, Alwar since 2020 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 and especially those cases where the landlord seek eviction for his bona fide need.

(2 of 2) [CW-7976/2021]

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, Alwar to decide the

Appeal No.48/10/2020 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /118

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