Lalit Kumar S/O Sh. Madan Lal ... vs Shivshankar Mahawar S/O Sh. ...
2023 Latest Caselaw 485 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 532/2023

Lalit Kumar S/o Sh. Madan Lal Mahawar, Aged About 64 Years,
R/o Madan Kuteer Sadak No. 2, Near Over Bridge, Alwar.
Through Power Of Attorney Holder Sh. Krishan Kumar S/o Sh.
Lalit Kumar Aged About 40 Years, R/o Madan Kuteer Sadak No.
2, Near Over Bridge, Alwar., Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     Shivshankar Mahawar S/o Sh. Satyapal Mahawar, Aged
       About 55 Years, Owner Karobar Jyoti Minerals Sales,
       Corporation, First Floor, Madan Kuteer, Near Jublias Over
       Bridge, Alwar.
2.     M/s Jyoti Minerals Sales, Corporation, First Floor, Madan
       Kuteer, Jublibas, Sadak No. 2, Near Over Bride, Alwar
       Through Partner Shivshankar Mahawar S/o Sh. Satyapal
       Mahawar, First Floor, Madan Kuteer, Sadak No. 2, Near
       Over Bridge, Alwar, Rajasthan.
                                                                ----Respondents

For Petitioner(s)         :    Mr. Ajay Goyal
For Respondent(s)         :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

13/01/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Appellate Tribunal, Alwar to decide

the Appeal No.48/48/2022 expeditiously.

Counsel for the petitioner submitted that the appeal is

pending before the Rent Appellate Tribunal, Alwar since 2022 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-532/2023]

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 Appellate Tribunal, Alwar to decide the

Appeal No.48/48/2022 preferably within a period of six months.

(INDERJEET SINGH),J

JYOTI /130

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