Nirmala Upadhya Wife Of Shri ... vs Mahendra Soni Son Of Shri Mahesh ...
2023 Latest Caselaw 1645 Raj/2

[2023/RJJP/001791]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 7665/2022

Nirmala Upadhya Wife Of Shri Pramod Upadhya, Aged About 63
Years, Resident Of 14A, Murlipura Scheme, Road No. 2, Jaipur.
                                                                   ----Petitioner
                                    Versus
Mahendra Soni Son Of Shri Mahesh Soni, At Present Tenant Of
14A, Nirmala Sadan, Murlipura Scheme, Road No. 2, Jaipur.
Permanent Resident Of Plot No. 115, Govind Nagar, Sarna
Dungar, Benar Road, Jaipur
                                                                 ----Respondent

For Petitioner(s) : Mr. Prashant Kumar Dubey 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 Control Tribunal No.2, Jaipur

Metro-I, Jaipur to decide the Original Application No.73/2016

(317/2017) expeditiously.

Counsel for the petitioner(s) submitted that the eviction

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

Metro-I, 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/001791] (2 of 2) [CW-7665/2022]

"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 Control Tribunal No.2, Jaipur Metro-I,

Jaipur to decide the Original Application No.73/2016 (317/2017)

preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /125

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