Gograj Choudhary Son Of Shri Moti ... vs Hanumant Kishore Chaturvedi Son ...
2023 Latest Caselaw 1642 Raj/2

[2023/RJJP/001804]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 16558/2022

Gograj Choudhary Son Of Shri Moti Ram Jat, Aged About 47
Years, Resident Of House No. 527, Jai Lal Munshi Ka Rasta,
Chandpole Bazar, Jaipur, Rajasthan.
                                                                     ----Petitioner
                                     Versus
Hanumant Kishore Chaturvedi Son Of Shri N.l. Chaturvedi,
Tenant Of House No. 527, Jai Lal Munshi Ka Rasta, Chandpole
Bazar, Jaipur, At Present House No. C-32, Model Town, Agra
Road, Jaipur, Rajasthan.
                                                                  ----Respondent

For Petitioner(s) : Mr. Pankaj Sharma For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

06/02/2023

Application for early listing is allowed.

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

with the prayer to direct the Rent Tribunal, Jaipur to decide the

Case No.284/2016(64/2017) expeditiously.

Counsel for the petitioner(s) submitted that the eviction

petition is pending before the Rent Tribunal, Jaipur since

2016/2017 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:-

[2023/RJJP/001804] (2 of 2) [CW-16558/2022]

"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, Jaipur to decide the Cae

No.284/2016 (64/2017) preferably within a period of one year.

All the pending applications stand disposed of.

(INDERJEET SINGH),J

JYOTI /21

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