Sunny Tanwar S/O Shri Suraj Singh ... vs Biharilal S/O Shri Ramswaroop Ji ...
2023 Latest Caselaw 121 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18330/2022

Sunny Tanwar S/o Shri Suraj Singh Tanwar, Aged About 37
Years, R/o Minakshi Vatika Samaroh Sthal, Dholabhata Road,
Ajmer, Rajasthan.
                                                                  ----Petitioner
                                   Versus
Biharilal S/o Shri Ramswaroop Ji Koli, Aged About 62 Years, R/o
B.l. Furniture, Gora Ji Market, A.m.c. No. 870/29 (Old) Ka Ek
Bhag, Near Minakshi Vatika, Dholabhata Road, Ajmer, Rajasthan.
                                                                ----Respondent

For Petitioner(s) : Mr. G.S. Rathore, Adv For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

04/01/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Ajmer to decide the

Application No.46/2020 expeditiously.

Counsel for the petitioner submitted that the application is

pending before the Rent Tribunal, Ajmer since 2020 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 eviction cases between the landlord and tenant

(2 of 2) [CW-18330/2022]

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, Ajmer to decide the

Application No.46/2020 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /92

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