Om Prakash Agarwal S/O Shri ... vs Neeraj Sharma S/O Shri Prem ...
2023 Latest Caselaw 565 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 5402/2022

Om Prakash Agarwal S/o Shri Kishorilal Agarwal, Aged About 50
Years, Resident Of Master Art Gallery, Behind Delhi Watch House,
Shopping Centre Marg, Gumanmarg, Kota (Raj.)
                                                                   ----Petitioner
                                    Versus
Neeraj Sharma S/o Shri Prem Narayan, Resident Of House No.
149, Ridhi Sindhi Nagar, Bundi Road, Kota (Raj.) Second
Address- Master Art Gallery, Behind Delhi Watch Shopping
Centre Marg, Gumanpura, Kota (Raj.)
                                                                 ----Respondent

For Petitioner(s) : Mr. Shailesh Prakash Sharma 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, Kota to decide the Rent

Application No.R/15/2018 expeditiously.

Counsel for the petitioner(s) submitted that the rent

application is pending before the Rent Tribunal, Kota since 2018

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:-

"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

(2 of 2) [CW-5402/2022]

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, Kota to decide the Rent

Application No.R/15/2018 preferably within a period of one year.

(INDERJEET SINGH),J

JYOTI /157

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