Lalit Kumar S/O Sh. Madan Lal ... vs Shri Santosh Khandelwal S/O Sh. ...
2023 Latest Caselaw 2105 Raj/2

[2023/RJJP/002483]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                     S.B. Civil Writ Petition No. 531/2023

Lalit Kumar S/o Sh. Madan Lal Mahawar, Aged About 64 Years,
R/o Madan Kuteer Road No. 2, Near Over Bridge, Alwar. Thorugh
Power Of Attorney Holder Sh. Krishan Kumar S/o Sh. Lalit Kumar
Aged About 40 Years, R/o Madan Kuteer Road No. 2, Near Over
Bridge, Alwar., Rajasthan.
                                                                       ----Petitioner
                                        Versus
Shri Santosh Khandelwal S/o Sh. Matadeen Khandelwal, R/o
Mohalla Jublibas, Alwar, At Present Tenant Antosh General Store,
Madan Kuteer Road No. 2, Near Over Bridge, Alwar., Rajasthan.
                                                                     ----Respondent

For Petitioner(s)             :     Mr. Ajay Goyal
For Respondent(s)             :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

13/02/2023

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

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

Application No.34/52/22 expeditiously.

Counsel for the petitioner(s) submitted that the eviction

petition is pending before the Rent Control, Alwar since 2022 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

[2023/RJJP/002483] (2 of 2) [CW-531/2023]

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, Alwar to decide the

Application No.34/52/22 preferably within a period of one year.

All the pending applications stand disposed of.

(INDERJEET SINGH),J

JYOTI /170

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