Brij Mohan Sharma (Since ... vs Manish Sharma (Manish Mishra) Son ...
2023 Latest Caselaw 486 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 18181/2022

         Brij Mohan Sharma (Since Deceased) Son Of Shri Nathi
         Lal, Resident Of Bheemsen Ki Gali, Balupura Road, Nagra,
         Ajmer Through His Legal Heirs/representatives.
1/1.     Nitin Sharma Son Of Late Shri Brij Mohan Sharma, R/o
         Bheemsen Ki Gali, Balupura Road, Ajmer.
                                                                  ----Petitioners
                                   Versus
1.       Manish Sharma (Manish Mishra) Son Of Shri Harishankar
         Mishra, Resident Of 1699/30, Prakash Road, Nagra,
         Ajmer.
2.       Smt. Deepti Sharma W/o Shri Manoj Kumar Pathak And
         Daughter Of Late Shri Brij Mohan Sharma, R/o 357/26,
         Shanti   Niketan,    Behind        Kali    Mandir,     Govind    Nagar,
         Ramganj, Ajmer.
3.       Smt. Mona Sharma W/o Shri Abhishesh Sharma And D/o
         Late Shri Brij Mohan Sharma, Resident Of Bihari Ganj,
         Ajmer.
                                                                ----Respondents

For Petitioner(s) : Mr. Alok Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

13/01/2023

The instant writ petition has been filed by the petitioner(s)

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

Eviction Petition No.109/2019 expeditiously.

Counsel for the petitioner(s) submitted that the eviction

petition is pending before the Rent Tribunal, Ajmer since 2019 and

the same may be directed to be decided expeditiously.

(2 of 2) [CW-18181/2022]

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, Ajmer to decide the Eviction

Petition No.109/2019 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /122

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