Dilip Kumar Verma Son Of Surendra ... vs Raj Kumar Son Of Kishan Lal Gupta
2021 Latest Caselaw 6109 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 4819/2019

Dilip Kumar Verma Son Of Surendra Singh Verma, By Caste
Sunar, Resident Of House No. 49/27 (Old) 69/27 (New), Imali
Vali Gali, Jonsganj, Ajmer.
                                                                   ----Petitioner
                                   Versus
1.     Raj Kumar Son Of Kishan Lal Gupta, Resident Of House
       No. 49/27 (Old) 69/27 (New), Imali Vali Gali, Jonsganj,
       Ajmer.
2.     Anil Kumar Son Of Kishan Lal Gupta, Resident Of House
       No. 49/27 (Old) 69/27 (New), Imali Vali Gali, Jonsganj,
       Ajmer.
                                                                ----Respondents

For Petitioner(s) : Mr. Alok Chaturvedi, Adv.

For Respondent(s)        :



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

28/10/2021

The instant writ petition has been filed by the petitioner with

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

Petition No.30/2012 expeditiously.

Counsel for the petitioner submitted that the petitioner is a

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

Ajmer 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

(2 of 2) [CW-4819/2019]

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

Petition No.30/2012 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /171

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