Vimla Devi W/O Late Shri Uttam ... vs Dilip Sehgal S/O Shri Jesaram
2022 Latest Caselaw 247 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 286/2022

Vimla Devi W/o Late Shri Uttam Chand, Aged About 65 Years, R/
o Basan Gate, Bharatpur.
                                                                   ----Petitioner
                                    Versus
Dilip Sehgal S/o Shri Jesaram, R/o J.vi. Jewllars, Laxman Mandir,
Bharatpur.
                                                                 ----Respondent

For Petitioner(s) : Mr. J.K. Moolchandani, through VC.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

11/01/2022

The instant writ petition has been filed by the petitioner with

the prayer to direct the Appellate Rent Tribunal (District Judge),

Bharatpur to decide the appeal No.13/2015 expeditiously.

Counsel for the petitioner submitted that the appeal is

pending before the Appellate Rent Tribunal (District Judge),

Bharatpur since 2015 and the same may be directed to be decided

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 and especially those cases where the landlord seek eviction for his bona fide need.

(2 of 2) [CW-286/2022]

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 Appellate Rent Tribunal (District Judge),

Bharatpur to decide the appeal No.13/2015 preferably within a

period of six months.

(INDERJEET SINGH),J

MG/32

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