Lokesh Kumar Son Of Shri Jagannath vs Nortmal Saraf Son Of Dawarka Lal ...
2022 Latest Caselaw 1706 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3067/2022

Lokesh Kumar Son Of Shri Jagannath, Aged About 59 Years,
Presently Resident Of U 556/3 Agarsen Colony, Azad Nagar
Bhilwara And Permanent Resident Of Bhardwaj Sadan Bypass
Road, Bundi.
                                                                    ----Petitioner
                                     Versus
Nortmal Saraf Son Of Dawarka Lal Saraf, Resident Of Chainrai Ji
Ka Katla And Business Address Shop No. A-7, Opposite Sindhi
Dharmshala, Indra Market, Bundi.
                                                                  ----Respondent

For Petitioner(s) : Mr. Harshit Mittal, Adv.

For Respondent(s)          :



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                      Order

23/02/2022

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Bundi to decide the Eviction

Application No.10/2019 expeditiously.

Counsel for the petitioner submitted that the eviction

application is pending before the Rent Tribunal, Bundi since 2019.

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:-

(2 of 2) [CW-3067/2022]

"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 the Rent Tribunal, Bundi to decide the Eviction

Application No.10/2019 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /92

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