Prakash Chand Goyal S/O Late Shri ... vs Amarchand S/O Shri Gulliyan Ji ...
2023 Latest Caselaw 562 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 18754/2022

1.      Prakash Chand Goyal S/o Late Shri Nathu Lal Goyal, Aged
        About 39 Years, R/o M/s Taanu Lal Poonam Chand,
        Outside Katla, Jaipur Road, Madan Ganj, Kishangarh.
2.      Vikas Goyal S/o Late Shri Nathu Lal Goyal, Aged About 31
        Years, R/o M/s Taanu Lal Poonam Chand, Outside Katla,
        Jaipur Road, Madan Ganj, Kishangarh.
                                                                   ----Petitioners
                                     Versus
Amarchand S/o Shri Gulliyan Ji Dhobi, Aged About 45 Years, R/o
Opposite    Vachanayala,         Chipon        Ka     Mohalla,    Naya    Shahar
Kishangarh, Distt. - Ajmer. And Amar Drycleaners, Bichli Khidki,
Kishangarh, Shahar Kishangarh, Distt- Ajmer. And Corner Of
Tabale Waali Gali, Chipon Ka Mohalla, Naya Shahar Kishangarh,
Distt- Ajmer.
                                                                  ----Respondent

For Petitioner(s) : Mr. Behari Lal Agarwal For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/01/2023

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

with the prayer to direct the Rent Tribunal, Kishangarh, District

Ajmer to decide the Eviction Petition No.01/21 expeditiously.

Counsel for the petitioner(s) submitted that the eviction

petition is pending before the Rent Tribunal, Kishangarh, District

Ajmer 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

(2 of 2) [CW-18754/2022]

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, Kishangarh, District Ajmer to

decide the Eviction Petition No.01/21 preferably within a period of

one year.

(INDERJEET SINGH),J

JYOTI /176

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