Manmohan Son Of Shri Bajrang Lal vs Chhoti Bai Wife Of Shri Raghuveer
2023 Latest Caselaw 237 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18698/2022

Manmohan Son Of Shri Bajrang Lal, Aged About 52 Years,

Resident Of Naya Bazar, Devi Store Chaurahan, Gangapur City,

District Sawai Madhopur.
                                                                   ----Petitioner
                                   Versus
1.     Chhoti Bai Wife Of Shri Raghuveer, Resident Of Heera Lal

       Ki Mill, Behind The Gali Of Unique Cyber, Gangapur City,

       District Sawai Madhopur.
2.     Sitaram Son Of Shri Raghuveer, Resident Of Naya Bazar,

       Near Devi Store Chauraha, Gangapur City, District Sawai

       Madhopur.
3.     Rakesh Son Of Shri Raghuveer, Resident Of Naya Bazar,

       Near Devi Store Chauraha, Gangapur City, District Sawai

       Madhopur.
4.     Mukesh Son Of Shri Raghuveer, Resident Of Naya Bazar,

       Near Devi Store Chauraha, Gangapur City, District Sawai

       Madhopur.
5.     Jitendra Son Of Shri Raghuveer, Resident Of Naya Bazar,

       Near Devi Store Chauraha, Gangapur City, District Sawai

       Madhopur.
6.     Jagdish Son Of Shri Bajrang Lal, (Now Deceased)
7.     Jitendra Son Of Shri Bajrang Lal, Resident Of Naya Bazar,

       Devi Store Chaurahan, Gangapur City, District Sawai

       Madhopur.
                                                                ----Respondents

For Petitioner(s)         :    Mr. D.K. Dixit
For Respondent(s)         :





                                                                                        (2 of 2)            [CW-18698/2022]

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, Gangapur City to decide the

rent application No.17/2019 expeditiously.

Counsel for the petitioner submitted that the rent application

No.17/2019 is pending before the Rent Tribunal, Gangapur City

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 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, Gangapur City to decide the

rent application No.17/2019 preferably within a period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /305

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