Pushkarnarayan Trivedi S/O Late ... vs Murari Lal Goyal S/O Sh. Phool ...
2023 Latest Caselaw 239 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 979/2022

Pushkarnarayan Trivedi S/o Late Sh. Lalta Prasad, Aged About 74
Years, R/o Manni Ka Bad, Alwar, Tehsil And District Alwar,
Rajasthan.
                                                                   ----Petitioner
                                    Versus
Murari Lal Goyal S/o Sh. Phool Chand Goyal, R/o Plot No. 96,
Scheme No. 5, Mangal Vihar, Alwar, Raj. Owner Karobar, Goyal
Manufacturers,      Manni      Ka    Bad,      Tehsil     And    District   Alwar,
Rajasthan.
                                                                 ----Respondent

For Petitioner(s)          :    Mr. Ajay Goyal
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, Alwar to decide the

application No.226/2014 expeditiously.

Counsel for the petitioner submitted that the application No.

226/2014 is pending before the Rent Tribunal, Alwar 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-979/2022]

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, Alwar to decide the

application No.226/2014 preferably within a period of one year.

All the pending applications stand disposed of.

(INDERJEET SINGH),J

Upendra Pratap Singh /83

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