Rashmi Moondra Wife Of Rajendra ... vs Naresh Purohit Son Of Ajeet ...
2023 Latest Caselaw 1435 Raj/2

[2023/RJJP/001400]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 2074/2023

Rashmi Moondra Wife Of Rajendra Kumar Moondra, Resident Of
Railway       Guest        House,      Ganpati        Nagar,       Jaipur,    Rajasthan,
Presently Residing At House No. 20, First Floor, Jaishree Nagar,
Sector-8, Malviya Nagar, Police Station Jawahar Circle, Jaipur,
Rajasthan.
                                                                          ----Petitioner
                                          Versus
Naresh Purohit Son Of Ajeet Purohit, Resident Of Jaalap Mohalla
Jodhpur, Presently Residing At House No. 20, Ground Floor,
Jaishree Nagar, Sector-8, Malviya Nagar, Police Station Jawahar
Circle, Jaipur, Rajasthan.
                                                                       ----Respondent

For Petitioner(s) : Mr. Vijay Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

03/02/2023

The instant writ petition has been filed by the petitioner(s)

with the prayer to direct the Rent Tribunal No.2, Jaipur

Metropolitan-I, Jaipur to decide the Original Application

No.16/2022 expeditiously.

Counsel for the petitioner(s) submitted that the eviction

petition is pending before the Rent Tribunal No.2, Jaipur

Metropolitan-I, Jaipur since 2022 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

[2023/RJJP/001400] (2 of 2) [CW-2074/2023]

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 No.2, Jaipur Metropolitan-I,

Jaipur to decide the Original Application No.16/2022 preferably

within a period of one year.

(INDERJEET SINGH),J

JYOTI /126

Powered by TCPDF (www.tcpdf.org)