Om Prakash Agarwal S/O Shri Babu ... vs Hemraj Singh Jadon S/O Shri Kedar ...
2022 Latest Caselaw 4285 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 8395/2022

Om Prakash Agarwal S/o Shri Babu Lal Agarwal, Aged About 63
Years,    R/o   Plot   No.       5,    Tanaji    Marg,      Near      Pondrik     Park,
Brahampuri, Jaipur.
                                              ----Petitioner-Applicant-Plaintiff
                                       Versus
1.       Hemraj Singh Jadon S/o Shri Kedar Singh Jadon, R/o
         House No. 50, Maliyon Ki Dhani, Village Sumel, Jamdoli,
         Agra Road, Jaipur.
2.       Babul Al S/o Shri Mangilal Prajapat, R/o House No. 1822,
         Second Floor, Sothliwalon Ki Gali, Choura Rasta, Jaipur.
                                              ----Respondents-Non-Applicants

For Petitioner(s) : Mr. Vinod Kumar Singhal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

28/06/2022 This writ petition under Article 227 of the Constitution of

India is preferred seeking expeditious disposal of the Execution

Application No.19/2019: Om Prakash Agarwal vs. Hemraj Singh

Jadon & Anr. pending with the learned Rent Tribunal No.2, Upper

Senior Civil Judge No.5, Jaipur Metropolitan-I.

Learned counsel for the petitioner submits that his

application under Section 9 of the Rajasthan Rent Control Act,

2001 came to be allowed by the learned Rent Tribunal vide its

judgment dated 02.03.2019 and appeal whereagainst was

dismissed by the learned Appellate Rent Tribunal vide its judgment

dated 09.03.2021. He submits that his execution application is

(2 of 2) [CW-8395/2022]

pending consideration for last about three years and prays for a

direction to the learned Executing Court for its expeditious

disposal.

In view of the limited prayer made by the learned counsel for

the petitioner, this writ petition is being disposed of without

issuing notices to the respondents.

The Hon'ble Apex Court has in case of Rahul S Shah vs.

Jitendra Kumar Gandhi: Civil Appeal Nos. 1659-1660 of

2021 (Special Leave To Appeal Nos. 7965-7966/2020),

decided on 22.04.2021 has expressed earnest need for

expeditious disposal of the execution petitions.

In view thereof and taking into consideration the contention

advanced by the learned counsel for the petitioner as also material

on record, this Court deems it just and proper to request the

learned Rent Tribunal No.2, Jaipur Metropolitan-I to decide the

Execution Application No.19/2019: Om Prakash Agarwal vs.

Hemraj Singh Jadon & Anr., expeditiously.

The writ petition is disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN/44

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