Kailash Chand Khandelwal Son Of ... vs Pradeep Kumar Mathur Son Of Late ...
2022 Latest Caselaw 7672 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18120/2022

Kailash Chand Khandelwal Son Of Late Shri Bala Sahai Ji
Khandelwal, Resident Of Near Laxmi Kant Temple, Phawwara
Chauraha, Ganj, Ajmer.
                                                                  ----Petitioner
                                   Versus
Pradeep Kumar Mathur Son Of Late Shri Kalyan Shankar Ji
Mathur, Resident Of 3-Ka-29, Vaishali Nagar, Ajmer/opposite
State Bank Of India Branch Main Road, Shantipura Basti, Vaishali
Nagar Road, First Floor, Above Computer Shop, Ajmer.
                                                                ----Respondent

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

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

07/12/2022

The instant writ petition has been filed by the petitioner with

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

Eviction Petition No.90/2017 expeditiously.

Counsel for the petitioner submitted that the eviction petition

is pending before the learned Rent Tribunal since, 2017 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

(2 of 2) [CW-18120/2022]

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 learned Rent Tribunal, Ajmer to decide the

Eviction Petition No.90/2017 preferably within a period of one

year.

(INDERJEET SINGH),J

Upendra Pratap Singh /159

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