Rajasthan High Court
Shankar Lal Ji Agarwal S/O Late ... vs Manakchand Dani S/O Late Shri ... on 23 February, 2023
Bench: Ganesh Ram Meena
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5162/2021
Shankar Lal Ji Agarwal S/o Late Shri Indrachand Ji Garg
----Petitioner
Versus
Manakchand Dani S/o Late Shri Poonamchand Ji Dani
----Respondent
For Petitioner(s) : Petitioner No.1/2-Manmohan Garg
present in person
For Respondent(s) : Respondent No.1/3-Dipika present in
person
HON'BLE MR. JUSTICE GANESH RAM MEENA
Order
23/02/2023
Petitioner No.1/2-Manmohan Garg is present in person.
Respondent No.1/3- Dipika is present in person.
Petitioner No.1/2-Manmohan Garg prays for an adjournment.
Respondent No.1/3- Dipika submits that Rent Tribunal
passed the final order dated 10.03.2017 which reads as under:-
"1& izR;FkhZx.k fdjk;s"kqnk ifjlj dk dCtk 6 ekg esa
vthZnkj dks lqiqnZ djs] 6 ekg esa dCtk lqiqnZ ugha fd;s tkus ij
vthZnkj 6 ekg i"pkr fdjk;s"kqnk ifjlj dk dCtk izkIr djus dk
vf/kdkjh gksxkA
2& 6 ekg esa dCtk lqiqnZ fd;s tkus dh fLFkfr esa
vthZnkj izR;FkhZ ls fdjk;s"kqnk ifjlj ds mi;ksx miHkksx ds ,ot
esa [email protected]& :i;s izfrekg dh nj ls fdjk;k izkIr dj ldsxk rFkk
6 ekg esa dCtk lqiqnZ ugha fd;s tkus dh fLFkfr esa dCtk izek.ki=
tkjh fd;s tkus dh frfFk ls rhu xquk nj ls var%dkyhu ykHk
ds :i esa izR;FkhZx.k ls fdjk;k izkIr dj ldsxkA
3& vthZnkj izR;FkhZx.k ls vthZ izLrqfr fnukad 20-02-14
ls xr 36 ekg dk [email protected]& :i;s izfrekg dh nj ls cdk;k
fdjk;k izkIr djus dk vf/kdkjh gSA
4& izR;FkhZ iwoZ esa lwjtukjk;.k dks fnukad 19-04-14] 24-
04-14 ,oa fnukad 26-04-14 dks tek"kqnk fdjk;k cdk;k fdjk;s esa
lek;ksftr djokus dk vf/kdkjh gSA
5& rn~uqlkj olwyh o dCtk izek.ki= tkjh gksA
(2 of 3) [CW-5162/2021]
6& vkns"k dh izfr izR;FkhZx.k dks /kkjk 17 jktLFkku
fdjk;k fu;U=.k vf/kfu;e] 2001 ds rgr nh tkos o ml ij bl
ckr dk i`"Bkadu fd;k tkos fd ;g izfr mDr izko/kku ds rgr nh
tk jgh gSA
7& i{kdkjku dks vihy fdjk;k vf/kdj.k] vtesj ds
le{k mifLFkr gksus gsrq fnukad 19&5&17 gsrq ikcUn fd;k tkrk
gSA"
Appeal against the order dated 10.03.2017 was also
dismissed vide judgment and decree dated 09.03.2021.
Respondent No.1/3- Dipika further submits that initially this
Court on 19.07.2021 as an interim relief directed to maintain
status quo with regard to property in dispute. The interim order
dated 19.07.2021 was vacated vide order dated 30.01.2023. She
submits that petitioners neither vacated the premises nor paid the
rent as observed by the Rent Tribunal in Para 3 of its order dated
10.03.2017 and has also not paid any rent during the pendency of
the writ petition.
On 30.01.2023, the matter was ordered to be listed on
27.02.2023. On the written application for early listing of the case
submitted by the petitioner, the matter was ordered to be listed on
13.02.2023. On the said application, counsel for the petitioner
stated that their limited prayer is for allowing the time to vacate
the premises.
On the permission of the Court, the writ petition was placed
before the Court on 13.02.2023 and the same was ordered to be
listed on 23.02.2023.
Respondent No.1/3- Deepika submits that the matter was
preponed without being intimation given to them.
List this matter on 27.02.2023. In the meantime, petitioners
are directed to deposit the due rent amount as ordered by the
(3 of 3) [CW-5162/2021]
Rent Tribunal and rent for the period thereafter as per provisions
of law, failing which their prayer for consideration for allowing the
time to vacate the premises will not be considered/entertained.
(GANESH RAM MEENA),J
HEENA/51
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