Umesh Kumar Sharma Son Of Late Shri ... vs Ishwar Lal Soni Son Of Late Shri ...
2023 Latest Caselaw 488 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 661/2023

Umesh Kumar Sharma Son Of Late Shri Harinarain Sharma,
Aged About 56 Years, Resident Of House No. 3286, Bhindo Ka
Rasta, Chandpole Bazar, Jaipur, Rajasthan.
                                                                    ----Petitioner
                                   Versus
1.     Ishwar Lal Soni Son Of Late Shri Babulal, Resident Of
       House No. 1-A-1, Ridhi Sidhi Nagar- Iiird, Nangal Jaisa
       Bohara, Niwaru Road, Jaipur.
2.     Ashok Kumar Soni Son Of Late Shri Babulal, Resident Of
       House No. A-17, Jagdamba Colony, Naya Kheda, Jaipur,
       Rajasthan.    Second         Address        Shopkeeper        Shantibabu
       Ornament     At     House       No.     3286,       Bhindo     Ka   Rasta,
       Chandpole Bazar, Jaipur, Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. O.P. Mishra 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 Tribunal, Jaipur Metropolitan II to

decide the Eviction Petition No.43/2021 expeditiously.

Counsel for the petitioner submitted that the eviction petition

is pending before the Rent Tribunal, Jaipur Metropolitan II since

2021 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-661/2023]

"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, Jaipur Metropolitan II to

decide the Eviction Petition No.43/2021 preferably within a period

of one year.

(INDERJEET SINGH),J

JYOTI /131

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