Bharat Khandelwal Son Of Late Shri ... vs Anil Kumar Khandelwal Son Of Late ...
2022 Latest Caselaw 7646 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 579/2022

Bharat Khandelwal Son Of Late Shri Shiv Sahai Khandelwal, AMC
No. 1379/37, Alwar Gate, Ajmer.
                                                                  ----Petitioner

                                   Versus
Anil Kumar Khandelwal Son Of Late Shri Krishnavtar Khandelwal,
Bhagwan Sahai Anil Kumar Khandelwal Sales, Alwar Gate, Ajmer.
                                                                ----Respondent

For Petitioner(s) : Mr. Alok Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

06/12/2022

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.153/2019 (CIS No.219/2019) expeditiously.

Counsel for the petitioner submitted that the eviction petition

is pending before the Rent Tribunal, Ajmer. 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

(2 of 2) [CW-579/2022]

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 Appellate Tribunal, Ajmer to decide the

eviction petition No.153/2019 (CIS No.219/2019) preferably

within a period of one year.

(INDERJEET SINGH),J

AARZOO ARORA /157

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