Brajendra @ Vijendra S/O Late Shri ... vs M/S Ganesh Tractor And Machinery ...
2023 Latest Caselaw 236 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 259/2023

Brajendra @ Vijendra S/o Late Shri Gopal Krishan Bhardwaj, R/o
1/543, Ramdwara Marg, Near Mahalaxmi Temple, Beawar,
District Ajmer (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     M/s Ganesh Tractor And Machinery Stores, Beawar (Raj.)
       Through Proprietor Sh. Ashok Nawal R/o Ramdawra Marg,
       Near Mahalaxmi Temple, Beawar, District Ajmer (Raj.)
2.     Ashok Nawal S/o Shri Radheyshyam Nawal, Proprietor
       M/s Ganesh Tractor And Machinery Stores, Beawar (Raj.)
       R/o Ramdawra Marg, Near Mahalaxmi Temple, Beawar,
       District Ajmer (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Jai Prakash Gupta For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

09/01/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Beawar, District Ajmer to

decide the original application No.17/2020 expeditiously.

Counsel for the petitioner submitted that the original

application No.17/2020 is pending before the Rent Tribunal,

Beawar, District Ajmer 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

(2 of 2) [CW-259/2023]

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 Rent Tribunal, Beawar, District Ajmer to

decide the original application No.17/2020 preferably within a

period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /281

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