Mohammad Aabid S/O Abdul Hameed vs Anil Kumar Sen S/O Shri Bhagilal ...
2023 Latest Caselaw 2228 Raj/2

[2023/RJJP/003056]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2669/2023

Mohammad Aabid S/o Abdul Hameed, Aged About 58 Years, R/o
Plot No. 16, Sitaram Colony, Baas Badanpura, Jaipur.
                                                                     ----Petitioner
                                      Versus
Anil Kumar Sen S/o Shri Bhagilal Sen, R/o Shop No. 4, House
No. D-126, Murlipura Scheme, Jaipur.
                                                                  ----Respondent

For Petitioner(s) : Mr. Mohammed Anees.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

17/02/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the Appellate Rent Tribunal, Jaipur

Metropolitan-I to decide the Appeal No.03/2023 expeditiously.

Counsel for the petitioner submitted that the appeal is

pending before the Appellate Rent Tribunal, Jaipur Metropolitan-I

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/003056] (2 of 2) [CW-2669/2023]

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 Appellate Rent Tribunal, Jaipur

Metropolitan-I, to decide the appeal No.03/2023 preferably within

a period of one year.

(INDERJEET SINGH),J

MG/104

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