Rajesh Peswani S/O Late ... vs Badrilal S/O Poluram ...
2023 Latest Caselaw 1643 Raj/2

[2023/RJJP/001793]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 14788/2022

Rajesh Peswani S/o Late Prakashchand Peswani, Aged About 34
Years, R/o 5-Kha-13 Janta Colony, Vaishali Nagar, Ajmer.
                                                                   ----Petitioner
                                    Versus
Badrilal S/o Poluram, Aged About 55 Years, R/o 5-Kha-13 Janta
Colony, Vaishali Nagar, Ajmer.
                                                                 ----Respondent

For Petitioner(s) : Mr. Ridhvick Dosi Mr. Yash Joshi 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, Ajmer to decide the

Rent Appeal No.20/2020 (CIS No.548/2020) expeditiously.

Counsel for the petitioner(s) submitted that the appeal is

pending before the Rent Tribunal, Ajmer since 2020 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.

[2023/RJJP/001793] (2 of 2) [CW-14788/2022]

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, Ajmer to decide the Rent

Appeal No.20/2020 (CIS No.548/2020) preferably within a period

of one year.

(INDERJEET SINGH),J

JYOTI /131

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