Jagdish Narayan (Deceased) S/O ... vs Shri Bhagwan S/O Lt. Shri ...
2023 Latest Caselaw 1027 Raj/2

[2023/RJJP/001031]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12257/2022

1.       Jagdish Narayan (Deceased) S/o Lt. Ramanand Ji, Aged
         About 81 Years, R/o 2427, Lakshmi, Govind Raojikarasta,
         Kan Mahajanka Bar, Puranibasti, Jaipur.
2.       Shivnarayan S/o Jagdish Narayan, Aged About 48 Years,
         R/o 2427, Lakshmi, Govind Raojikarasta, Kan Mahajanka
         Bar, Puranibasti, Jaipur.
                                                                              ----Petitioners
                                          Versus
1.       Shri Bhagwan S/o Lt. Shri Purushottam Das, Aged About
         44    Years,       Resident        Of     Plot     No.        14,     Radha      Villa,
         Gangotrinagar, Gopalpura, Jaipur.
2.       Shri Manoj S/o Lt. Shri Purushottam Das, Aged About 42
         Years, R/o Plot No. 14, Radha Villa, Gangotri Nagar,
         Gopalpura, Jaipur.
3.       Shri Amolak S/o Shri Moolchand, Office- Showroom No.
         A-26, Khazanewalokarasta, Chokditopkhanadesh, Jaipur.
                                                                         ----Respondents

For Petitioner(s) : Mr. Suresh Bairwa on behalf of Mr. Kapil Bardhar For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

31/01/2023

The instant writ petition has been filed by the petitioners

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

decide the case No.419/2018 (463/2016) expeditiously.

Counsel for the petitioners submitted that the case

No.419/2018 (463/2016) is pending before the learned Rent

Tribunal, Jaipur and the same may be directed to be decided

expeditiously.

[2023/RJJP/001031] (2 of 2) [CW-12257/2022]

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, Jaipur to decide the

case No.419/2018 (463/2016) preferably within a period of one

year.

(INDERJEET SINGH),J

Upendra Pratap Singh /117

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