Mrs. Shakila Bano W/O Aazam Ali vs Narendra Singh Champawat S/O ...
2022 Latest Caselaw 7572 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17636/2022

1.     Mrs. Shakila Bano W/o Aazam Ali, Aged About 56 Years,
       R/o Teliyon Ka Mohalla, Ward Number 37 Mandawa Road,
       Tehsil Fatehpur Shekhawati, District Sikar, Rajasthan
2.     Mrs. Halima Parveen W/o Akhtar Hussain, Aged About 49
       Years, R/o Teliyon Ka Mohalla, Ward Number 35 Near
       Jumma        Masjid,      Mandawa           Road,         Tehsil   Fatehpur
       Shekhawati, District           Sikar,     Rajasthan. Both          Through
       General Power Of Attorney Holder Mohammed Nadeem
       Age 29 Years S/o Akhtar Hussain, R/o Teliyon Ka Mohalla,
       Ward Number 35 Near Jumma Masjid, Mandawa Road,
       Tehsil Fatehpur Shekhawati, District Sikar, Rajasthan
                                                                    ----Petitioners
                                    Versus
Narendra Singh Champawat S/o Gopal Singh Champawat, Aged
About 33 Years, Address Ultimate Fitness Gym, Second Floor,
Fatehpur Tower Plot Number 05-08, Ramneshpuri, Main Niwaru
Road, Jhotwara Jaipur And Plot Number 66, Nandgaon Colony,
Lakshmi Nagar, Niwaru Road, Jhotwara, Jaipur.
                                                                   ----Respondent

For Petitioner(s) : Mr. Farooq Ahmed For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

01/12/2022

The instant writ petition has been filed by the petitioners

with the prayer to direct the Rent Tribunal, Jaipur, Metro Second,

District Jaipur to decide the Rent Original Petition No.343/2021

CIS No.413/2021 expeditiously.

Counsel for the petitioners submitted that Rent Original

Petition No.343/2021 CIS No.413/2021 filed by the petitioners is

(2 of 2) [CW-17636/2022]

pending before the Rent Tribunal, Jaipur, Metro Second, District

Jaipur and the same may be directed to decide 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.

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, Jaipur, Metro Second, District

Jaipur to decide the Rent Original Petition No.343/2021 CIS

No.413/2021 preferably within a period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /130

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