Dr. Gauri Shankar Tank S/O Shri ... vs Rajiv Kumar Bhati S/O Shri Sardar ...
2023 Latest Caselaw 2336 Raj/2

[2023/RJJP/003306]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 18676/2022

Dr. Gauri Shankar Tank S/o Shri B.k. Tank, Aged About 70 Years,
R/o E-8, Road No. 5, Jamna Nagar, Sodala, Jaipur And A-378,
Malviya Nagar, Jaipur (Raj.)
                                                                    ----Petitioner
                                     Versus
Rajiv Kumar Bhati S/o Shri Sardar Singh Bhati, At Present R/o A-
378, Malviya Nagar, Jaipur (Raj.)
                                                                  ----Respondent

For Petitioner(s) : Mr. Anil Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

24/02/2023

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

with the prayer to direct the learned Rent Tribunal-I, Jaipur

Metropolitan-I to decide the original Application No.64/2019

expeditiously.

Counsel for the petitioner(s) submitted that the appeal is

pending before the learned Rent Tribunal-I, Jaipur Metropolitan-I

since 2019 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/003306] (2 of 2) [CW-18676/2022]

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-I, Jaipur

Metropolitan-I to decide the original Application No.64/2019

preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /23

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