Islamuddin Qureshi S/O ... vs Sunil Kumar S/O Pyare Lal Sain
2023 Latest Caselaw 35 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2132/2022

Islamuddin Qureshi S/o Jamaluddin Qureshi, Aged About 60
Years, Resident Of Plot No. 171. Rai Colony, Near Government
School Hasanpura C, Jaipur.
                                                                   ----Petitioner
                                    Versus
Sunil Kumar S/o Pyare Lal Sain, Resident Of Rai Colony, Near
Government School Hasanpura C, Jaipur.
                                                                 ----Respondent

For Petitioner(s) : Mr. Zeeshan Khan For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

02/01/2023

Application for early listing is allowed.

The instant writ petition has been filed by the petitioners

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

to decide the Eviction Petition No.151/2019 (301/2015)

expeditiously.

Counsel for the petitioner submitted that the petition is

pending before the Rent Tribunal, Jaipur Metropolitan-II 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:-

"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

(2 of 2) [CW-2132/2022]

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-II to

decide the Eviction Petition No.151/2019 (301/2015) preferably

within a period of one year.

(INDERJEET SINGH),J

JYOTI /50

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