Bhag Chand Lakhani (Deceased) vs Ramsharan S/O Shri Kishan Lal
2023 Latest Caselaw 119 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 19781/2022

1.       Bhag Chand Lakhani (Deceased), Through Legal Hiers
1/1.     Smt. Sheela Lakhani W/o Late Shri Bhag Chand Lakhani,
         Aged About 67 Years, Resident Of 70, Geejgarh Vihar,
         Hawa Sadak, Jaipur (Raj.)
1/2.     Hitesh Lakhani S/o Late Shri Bhag Chand Lakhani,
         Resident Of 70, Geejgarh Vihar, Hawa Sadak, Jaipur
         (Raj.)
                                                                    ----Petitioners
                                      Versus
Ramsharan S/o Shri Kishan Lal, C/o Nand Aabhushan Bhandar,
Goving Bazar, N.b.c. Road, Hussanpura, Jaipur.
                                                                   ----Respondent

For Petitioner(s) : Mr. Govind Khandelwal, Adv. on behalf of Mr. D.D. Khandelwal, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

04/01/2023

The instant writ petition has been filed by the petitioners

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

decide the Application No.114/2019 expeditiously.

Counsel for the petitioner submitted that the application is

pending before the Rent Tribunal, 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:-

(2 of 2) [CW-19781/2022]

"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 Rent Tribunal, Jaipur Metropolitan-I to

decide the Application No.114/2019 preferably within a period of

one year.

(INDERJEET SINGH),J

JYOTI /89

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