Pinaki Atrey Son Of Shri Ashok ... vs Gurcharan Singh Chawala Son Of ...
2023 Latest Caselaw 2276 Raj/2

[2023/RJJP/003241]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 11210/2020

Pinaki Atrey Son Of Shri Ashok Atrey, Aged About 41 Years,
Resident Of J-4, Subhash Marg, C-Scheme, Jaipur.
                                                                   ----Petitioner
                                    Versus
Gurcharan Singh Chawala Son Of Shri Sahaja Singh Chawala,
Resident Of Plot No. D-18, Satya Nagar, Jhotwara, Jaipur.
                                                                 ----Respondent

For Petitioner(s) : Mr. Pinaki Atrey, present in person For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

22/02/2023 The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Jaipur (Additional Senior

Civil Judge and Additional Chief Metropolitan Magistrate No.1,

Jaipur Metropolitan First, Jaipur to decide the Eviction Petition

No.290/2017 expeditiously.

Counsel for the petitioner submitted that the eviction petition

is pending before the Rent Tribunal, Jaipur (Additional Senior Civil

Judge and Additional Chief Metropolitan Magistrate No.1, Jaipur

Metropolitan First, Jaipur since 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/003241] (2 of 2) [CW-11210/2020]

"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."

The writ petition seeking direction for disposal of the eviction

petition within a period of one year is pending since 2020.

In that view of the matter, the writ petition is disposed of

with a direction to the Rent Tribunal, Jaipur (Additional Senior Civil

Judge and Additional Chief Metropolitan Magistrate No.1, Jaipur

Metropolitan First, Jaipur to decide the Eviction Petition

No.290/2017 preferably within a period of six months.

(GANESH RAM MEENA),J

RAJAT/8

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