Shahbuddeen Kureshi Son Of Shri ... vs Mohd. Aslam Son Of Shakor Kureshi ...
2022 Latest Caselaw 7673 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 18116/2022

Shahbuddeen Kureshi Son Of Shri Ramjaan Kureshi, Aged About
62 Years, Resident Of House No. 2821, Kalyan Ji Ka Rasta, Fifth
Crossroad, In Front Of Niyariyon Ki Masjid, Jaipur (Raj.)
                                                                  ----Petitioner
                                   Versus
Mohd. Aslam Son Of Shakor Kureshi Urf Chechu, Aged About 50
Years, Resident Of New Main Tailors, House No. 2821, Kalyan Ji
Ka Rasta, Fifth Crossroad, In Front Of Niyariyon Ki Masjid, Jaipur
(Raj.)
                                                                ----Respondent

For Petitioner(s) : Mr. Harsh Sharma 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 to decide the

application bearing No.348/2019(02/2018) expeditiously.

Counsel for the petitioner submitted that the application is

pending before the learned Rent Tribunal 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-18116/2022]

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 to decide the

application bearing No.348/2019(02/2018) preferably within a

period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /158

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