Shyambabu Agarwal S/O Shri Girraj ... vs Raghunandan Gupta S/O Shri ...
2023 Latest Caselaw 1925 Raj/2

[2023/RJJP/002290]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2614/2023

Shyambabu Agarwal S/o Shri Girraj Prasad, Aged About 73
Years, R/o 1/567, Kala Kuan Housing Board, Alwar, Rajasthan.
                                                                   ----Petitioner
                                    Versus
Raghunandan Gupta S/o Shri Rameshwar Dayal, At Present
Tenant Shop No. 1/567, Kala Kuan, Housing Board, Alwar.
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Agarwal For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

09/02/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the learned Rent Tribunal, Alwar to decide the

Eviction Petition No.34/82/17 expeditiously.

Counsel for the petitioner submitted that the Eviction Petition

No.34/82/17 is pending before the learned Rent Tribunal, Alwar

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.

44. We sincerely feel that the eviction matters should be given priority in their disposal at all

[2023/RJJP/002290] (2 of 2) [CW-2614/2023]

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 learned Rent Tribunal, Alwar to decide the

Eviction Petition No.34/82/17 preferably within a period of six

months.

(INDERJEET SINGH),J

Upendra Pratap Singh /124

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