Naval Kishor Saini S/O Shri ... vs Rajendra Prasad Sharma S/O Shri ...
2023 Latest Caselaw 1631 Raj/2

[2023/RJJP/001792]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 4770/2022

1.         Naval Kishor Saini S/o Shri Phoolchand Saini, Aged About
           45 Years, R/o 164, Govind Nagar, West, Amer Road,
           Jaipur
2.         Purshottam Das S/o Shri Kanhaiya, Aged About 38 Years,
           R/o Plot No. 110, Shankar Nagar, Amer Road, Jaipur.
                                                                          ----Petitioners
                                          Versus
Rajendra Prasad Sharma S/o Shri Hanuman Prasad Bhardwaj,
R/o House No. 48, Pratap Nagar, Purana Ramgarh Road, Amer
Road, Jaipur, Secondary Address - Raj Homeo Clinic, House No.
14, New Number 56, Mangodi Walo Ki Bagichi Ke Piche, Narayan
Colony, Bharampuri, Jaipur.
                                                                       ----Respondent

For Petitioner(s) : Mr. Mahendra Shandilya For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

06/02/2023

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 Petition No.455/2019

expeditiously.

Counsel for the petitioner(s) submitted that the eviction

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

Metropolitan-I, Jaipur 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

[2023/RJJP/001792] (2 of 2) [CW-4770/2022]

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 Petition No.455/2019 preferably within a

period of one year.

(INDERJEET SINGH),J

JYOTI /128

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