Jagdish Prasad Dhar S/O Shri ... vs Radheyshyam S/O Late Harlal
2021 Latest Caselaw 6044 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12114/2021

Jagdish Prasad Dhar S/o Shri Harinarayan Dhar, Aged About 91
Years, R/o Behind Townhall, Near Gujaro Ka Mandir, Alwar.
                                                                  ----Petitioner
                                   Versus
Radheyshyam S/o Late Harlal, R/o Manni Ka Bad, Alwar.
                                                                ----Respondent

For Petitioner(s) : Mr. Mohit Gupta, 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 Rent Tribunal, Alwar to decide the

Application No.34/54/2012 expeditiously.

Counsel for the petitioner submitted that the petitioner is a

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

Alwar since 2012. 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:-

"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-12114/2021]

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 Rent Tribunal, Alwar to decide the

Application No.34/54/2012 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /221

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