Parasmal Son Of Late Shri Sualal ... vs Smt. Shanta Devi Wife Of Late Shri ...
2022 Latest Caselaw 7496 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 17547/2022
Parasmal Son Of Late Shri Sualal Gothi (Oswal Jain), Aged About
75 Years, Resident Of House No.2, Band Upasara Gali, Naya Bas
Beawar District Ajmer (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     Smt. Shanta Devi Wife Of Late Shri Nemichand Shri Mal
       (Oswal Jain), Resident Of Behind Chimman Singh Lodha
       School, Vitthal Basti, Nehru Gate Bahar, Beawar District
       Ajmer (Raj)
2.     Vinod Kumar Son Of Late Shri Nemichand Shri Mal (Oswal
       Jain), Resident Of Behind Chimman Singh Lodha School,
       Vitthal Basti, Nehru Gate Bahar, Beawar District Ajmer
       (Raj)
3.     Smt. Manju Kothari Daughter Of Late Shri Nemichand
       Shri Mal (Oswal Jain), Resident Of Behind Chimman Singh
       Lodha School, Vitthal Basti, Nehru Gate Bahar, Beawar
       District Ajmer (Raj)
4.     Smt. Madhu Lodha Daughter Of Late Shri Nemichand Shri
       Mal (Oswal Jain), Resident Of Behind Chimman Singh
       Lodha School, Vitthal Basti, Nehru Gate Bahar, Beawar
       District Ajmer (Raj)
5.     Smt. Sangeeta Lodha Daughter Of Late Shri Nemichand
       Shri Mal (Oswal Jain), Resident Of Behind Chimman Singh
       Lodha School, Vitthal Basti, Nehru Gate Bahar, Beawar
       District Ajmer (Raj)
6.     Smt. Suman Ranka Daughter Of Late Shri Nemichand
       Shri Mal (Oswal Jain), Resident Of Behind Chimman Singh
       Lodha School, Vitthal Basti, Nehru Gate Bahar, Beawar
       District Ajmer (Raj)
7.     Smt Chandu Mugdiya Daughter Of Late Shri Nemichand
       Shri Mal (Oswal Jain), Resident Of Behind Chimman Singh
       Lodha School, Vitthal Basti, Nehru Gate Bahar, Beawar
       District Ajmer (Raj)
                                                                ----Respondents

For Petitioner(s) : Mr. Anil Kumar Upman

(2 of 2) [CW-17547/2022]

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order 28/11/2022

The instant writ petition has been filed by the petitioners

with the prayer to direct the Rent Tribunal, Beawar District Ajmer

to decide the Eviction Petition No.51/2019 expeditiously.

Counsel for the petitioners submitted that the eviction

petition is pending before the Rent Tribunal, Beawar District Ajmer

since 2019 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.

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, Beawar, District Ajmer to

decide the Eviction Petition No.51/2019 preferably within a period

of one year.

(INDERJEET SINGH),J

JYOTI /140

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