Jagdish Prasad Sharma Son Of Late ... vs Nemichand Jain Son Of Shri Pyare ...
2023 Latest Caselaw 2245 Raj/2

[2023/RJJP/003203]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3251/2023

Jagdish Prasad Sharma Son Of Late Shri Sukhdev Ji Sharma,
Aged About 76 Years, Resident Of House No. 2391, New Market,
Ghee Walon Ka Rasta, Johari Bazar, Jaipur Rajasthan.
                                                                     ----Petitioner
                                      Versus
Nemichand Jain Son Of Shri Pyare Lal Ji Jain, Resident Of House
No. 2685, Third Crossing, Ghee Walon Ka Rasta, Johari Bazar,
Jaipur (Rajasthan) And Commercial Place Shop No. 105, Dara
Chouraha,       Ghee     Walon        Ka     Rasta,       Johari   Bazar,   Jaipur
(Rajasthan).
                                                                   ----Respondent

For Petitioner(s) : Mr. Jagdish Prasad Sharma, petitioner present in person For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

20/02/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the learned Rent Tribunal, Additional Senior

Civil Judge and Additional Chief Metropolitan Magistrate No.5,

Jaipur Metropolitan Ist to decide the eviction petition No.85/2018

expeditiously.

Counsel for the petitioner submitted that eviction petition

No.85/2018 is pending before the learned Rent Tribunal, Additional

Senior Civil Judge and Additional Chief Metropolitan Magistrate

No.5, Jaipur Metropolitan Ist and the same may be directed to be

decided expeditiously.

[2023/RJJP/003203] (2 of 2) [CW-3251/2023]

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 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, Additional Senior

Civil Judge and Additional Chief Metropolitan Magistrate No.5,

Jaipur Metropolitan Ist to decide the eviction petition No.85/2018

preferably within a period of one year.

(INDERJEET SINGH),J

UPendra/106

Powered by TCPDF (www.tcpdf.org)