Mahaveer Chand Jain S/O Late Shri ... vs Shri Nageen Das Seth S/O Late Shri ...
2022 Latest Caselaw 7497 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 8667/2022

Mahaveer Chand Jain S/o Late Shri Tikam Chand Ji Bhainsa,
Aged About 67 Years, R/o Paras Mansion, Near Suraj Mansion,
Anand Nager, Ajmer.
                                                                   ----Petitioner
                                   Versus
1.     Shri Nageen Das Seth S/o Late Shri Dheeraj Lal Seth, R/o
       19-20, Anasagar Lind Road, Ajmer.
2.     Smt. Indira Seth W/o Late Shri Natwar Lal Seth, Aged
       About 75 Years, R/o E-172, Near Ratan Devi Hostel
       Mehrishi Dayanand Marg, Shastri Nagar, Ajmer Now
       Residence Of 19, Anasagar Link Road, Ajmer And Through
       Shri Lalit Kumar Seth, Sameermal Bhainsa Compound,
       Prathviraj Marg, Ajmer.
3.     Smt. Saroj Seth W/o Shri Nageen Das Seth S/o Late Shri
       Dheeraj Lal Seth, R/o 19, Anasagar Link Road, Ajmer.
4.     Shri Lalit Kumar S/o Late Shri Natwar Lal Seth, Aged
       About 58 Years, R/o E-172, Near Ratan Devi Hostel
       Mehrishi Dayanand Marg, Shastri Nagar, Ajmer Now R/o
       19, Anasagar Link Road, Ajmer And Sameermal Bhainsa
       Compound, Prathviraj Marg, Ajmer.
5.     Shri Kanisth Seth S/o Shr Lalit Kumar, R/o E-172, Near
       Ratan Devi Hostel Mehrishi Dayanand Marg, Shastri
       Nagar, Ajmer Now R/o 19, Anasagar Link Road, Ajmer
       And Sameermal Bhainsa Compound, Prathviraj Marg,
       Ajmer.
6.     Shri Karan Seth S/o Shr Lalti Kuamr, R/o E-172, Near
       Ratan Devi Hostel Mehrishi Dayanand Marg, Shastri
       Nagar, Ajmer Now R/o 19, Anasagar Link Road, Ajmer
       And Sameermal Bhainsa Compound, Prathviraj Marg,
       Ajmer.
                                                                ----Respondents

For Petitioner(s)         :    Mr. Amit Gupta
For Respondent(s)         :

          HON'BLE MR. JUSTICE INDERJEET SINGH


                                                                                 (2 of 2)                [CW-8667/2022]

                                                                           Order

                                   28/11/2022

The instant writ petition has been filed by the petitioners

with the prayer to direct the Appellate Rent Tribunal, Ajmer to

decide the Rent Appeal No.35/2019 expeditiously.

Counsel for the petitioners submitted that the eviction

petition is pending before the Appellate Rent Tribunal, 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 Appellate Rent Tribunal, Ajmer to decide the

Rent Appeal No.35/2019 preferably within a period of six months.

(INDERJEET SINGH),J

JYOTI /156

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