Rama Krishna Murari Complex Pvt. ... vs Shri Suresh Budhwani S/O Shri ...
2023 Latest Caselaw 450 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 19488/2022

Rama Krishna Murari Complex Pvt. Ltd., Registered Company
Office 11, Jhulelal Colony, Sukhadiya Nagar, Ajmer Through
Authorized Representative Shri Kishanchand Hemnani S/o Late
Shri Trilok Chand Aged About 75 Years, R/o 10, Bholeshwar
Colony, Krishna Kunj, Ajay Nagar, Ajmer.
                                                                    ----Petitioner
                                     Versus
Shri Suresh Budhwani S/o Shri Sukumal Budhwani, R/o A.m.c.
No. 218/22, Khajur Ka Bada, Diggi Road, Ajmer.
                                                                  ----Respondent

For Petitioner(s) : Mr. Umesh Vatwani Dr. Manoj Ahuja For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

12/01/2023

The instant writ petition has been filed by the petitioner with

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

application No.130/2019 (CIS No.187/2019) expeditiously.

Counsel for the petitioner submitted that the original

application No.130/2019 (CIS No.187/2019) is pending before the

Rent Tribunal, 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

Kunju vs. Nazimin, reported in (2017) 8 Supreme Court

Cases 611, wherein it has been held as under:-

(2 of 2) [CW-19488/2022]

"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, Ajmer to decide the original

application No.130/2019 (CIS No.187/2019) preferably within a

period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /210

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