Ambreesh Sharma Son Of Late Sh. ... vs Naimudeen Daroga S/O Late Sh. ...
2022 Latest Caselaw 7674 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 17928/2022

1.        Ambreesh Sharma Son Of Late Sh. Ramdayalu Ji Sharma,
          Aged About 45 Years, R/o Navjeevan Upwan, Moti
          Doongri Road, Jaipur (Rajasthan)
2.        Vaidya Sriniwas Sharma Son Of Late Sh. Ramdayalyu Ji
          Sharma, Aged About 69 Years, R/o Navjeevan Upwan,
          Moti Doongri Road, Jaipur (Rajasthan)
                                                                  ----Petitioners
                                    Versus
Naimudeen Daroga S/o Late Sh. Fakrudieen, R/o Neeli Haveli,
House No. 2529, Agra Road, Jaipur (Rajasthan), Working Place
Address Municipal Number 2276, Shop No. 335, Ramganj Bazar,
Jaipur.
                                                                 ----Respondent

For Petitioner(s) : Mr. G.P. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

07/12/2022

The instant writ petition has been filed by the petitioners

with the prayer to direct the learned Rent Tribunal to decide the

Original Application No.283/2017 expeditiously.

Counsel for the petitioners submitted that the original

application is pending before 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:-

(2 of 2) [CW-17928/2022]

"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 learned Rent Tribunal to decide the original

application No.283/2017 preferably within a period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /78

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