Rajasthan High Court
Smt Premlata Sharma W/O Late Shri ... vs Mahendra Sharma S/O Shri Giridhar ... on 2 February, 2023
Bench: Inderjeet Singh
[2023/RJJP/001234]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4987/2022
1. Smt Premlata Sharma W/o Late Shri Ramswaroop Ji Vyas,
(Died During The Pendency Of The Suit)
1/1. Smt. Rajkumari Sharma W/o Vaid Shri Rambabu Sharma,
D/o Shri Ramswaroop Sharma, R/o 438, Tikkiwalo Ka
Rasta, Tikkiwalo Ka Chawk, Kishanpol Bazar, Jaipur.
1/2. Smt. Rama Sharma Urf Madhu, W/o Shri Kailash Chand
Sharma D/o Shri Ramswaroop Sharma, R/o Mandir Shri
Anandeshwar Mahadev Ji, Chandni Chawk, Tripolia Gate
Ke Peeche, City Palace Ke Pas, Jaipur.
1/3. Smt Rekha Sharma W/o Shri Naresh Kumar Sharma D/o
Shri Ramswaroop Sharma, R/o 234, Mahatma Gandhi
Marg, Khajuri Bajar, Indore (Madhya Pradesh).
1/4. Smt Anita Sharma W/o Shri Kamal Kumar Sharma D/o
Shri Ramswaroop Sharma, R/o M. Po. Jeenmata Vaya
Kochor Jila, Sikar (Rajasthan)
1/5. Smt Vijay Sharma W/o Shri Rajesh Sharma D/o Shri
Ramswaroop Sharma, R/o House Number 1070,
Gangamata Ki Gali, Gaushala Ke Pass, Jadiyon Ka Rasta,
Chaura Rasta, Jaipur.
1/6. Smt Kamlesh Sharma W/o Shri Lalit Kumar Sharma D/o
Shri Ramswaroop Sharma, R/o Purana Sales Tax Office Ke
Pass, Balaji Ki Bagichi Ke Peeche, Madanganj, Kishangarh,
District Ajmer.
1/7. Smt Reena Sharma W/o Shri Anil Kumar Sharma D/o Shri
Ramswaroop Sharma, R/o House Number 28, Kushi
Vatika, Amalideeh, Raipur (Chattishgarh)
2. Manoj Sharma S/o Shri Ramswaroop Ji Sharma, R/o
House Number 115, Jhalaniyon Ka Rasta, Kishanpol
Bazar, Jaipur.
----Petitioners
Versus
Mahendra Sharma S/o Shri Giridhar Lal Sharma, R/o Janta
Colony, Tulsiram Ji Ki Bagchi, Jaipur At Present Business Shop
Number C-19, Anaj Mandi, Chandpole, Jaipur.
----Respondent
[2023/RJJP/001234] (2 of 2) [CW-4987/2022]
For Petitioner(s) : Mr. Pradeep Sulaniya
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
02/02/2023
The instant writ petition has been filed by the petitioners
with the prayer to direct the learned Rent Tribunal, Jaipur Metro-II
to decide the case No.(117/10 690/2015) expeditiously.
Counsel for the petitioners submitted that the appeal is
pending before the learned Rent Tribunal, Jaipur Metro-II 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 learned Rent Tribunal, Jaipur Metro-II to
decide the case No.(117/10 690/2015) preferably within a period
of one year.
(INDERJEET SINGH),J
Upendra Pratap Singh /128
Powered by TCPDF (www.tcpdf.org)
