Maszid Panch Visatiyan Public ... vs Meghendra Pal S/O Umrao Pal
2023 Latest Caselaw 688 Raj/2

Citation : 2023 Latest Caselaw 688 Raj/2
Judgement Date : 19 January, 2023

Rajasthan High Court

Maszid Panch Visatiyan Public ... vs Meghendra Pal S/O Umrao Pal on 19 January, 2023

Bench: Inderjeet Singh

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 42/2023

Maszid Panch Visatiyan Public Wakf, Outside Of Hindaun Gate,
Kasba Karauli Through Manager, Molvi Abdul Rahman S/o Mohd.
Ali, Abdul Hamid Khan S/o Mohd. Ummar @ Imran Khan And
Hakim Mahamood S/o Hafij Manzoor, All Resident Of Karauli. At
Present Secretary / Member Abdul Halim S/o Abdul Rahim Aged
About 57 Years, Secretary And Imran Bukhari S/o Akbar Ali Aged
About 42 Years, Member Of Maszid Panch Visatiyan, Hindaun
Gate, Karauli.
                                                                ----Petitioner
                                   Versus
1.     Meghendra Pal S/o Umrao Pal, R/o Karauli
2.     Ravind Pal S/o Mahendra Pal, R/o Karauli.
3.     Bahadur Singh S/o Chander Singh, R/o Kota Chavar,
       Presently R/o Karauli.
4.     Bhagwat Prasad S/o Kishoreram, R/o Outside Of Vajirpur
       Gate, Karauli.
5.     Ramsingh S/o Shanker Singh, Hindaun Gate, Karauli.
6.     Mst. Kamla W/o Ramsingh, R/o Hindaun Gate, Choudhary
       Pada, Karauli, District Karauli.
7.     Ramjilal S/o Chiranjilal, R/o Karauli
8.     Kanahiya Singh S/o Prabhulal, R/o Bhur Kheda, Presently
       R/o Karauli.
9.     Haretlal Vaidha, (Deceased)
9/1.   Jagannath, S/o Haretlal
9/2.   Kasturi, W/o Late Haretlal
9/3.   Asarafi Devi W/o Late Badri Prasad D/o Haretlal, R/o
       Pathak Pada, Near Neem Ka Bajar, Hindaun City.
9/4.   Saviti Devi W/o Late Krishan Gopal S/o Haretlal, R/o 25-
       D, Anditnagar Colony, Bharatpur.
9/5.   Mus. Kamla D/o Haretlal W/o Chandrabhan Contractor,
       R/o Old Bus Stand, Dholpur.
10.    Ramjilal Najir S/o Unknown, R/o Karauli.
11.    Shyam Sunder S/o Ramprasad, R/o Chatikana, Karauli,
       District Karauli.


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12.   Vishambhar S/o Bherolal, R/o Mandrayal, Presently R/o
      Karauli.
13.   Ratan S/o Bherolal, R/o Mandrayal, Presently R/o Karauli.
14.   Mus. Durga Devi @ Chainpuri W/o Narayan, 14/a. Nirmal
      Kumar S/o Haricharan R/o Outside Vajirpur, Karauli, 14/b.
      Bhorusingh       S/o    Bahadur        Singh         R/o   Kota    Chhavar,
      Presently R/o Karauli. 14/c. Urmila Devi D/o Kalicharan
      R/o Chainpur. 14/d. Vimla Devi W/o Moolchand R/o
      Chainapur Presently R/o Karauli.
15.   Hanuman Adopted S/o Narayan, R/o Choudhary Pada,
      Karauli.
16.   Nathua     S/o    Moola,        R/o     Choudhary          Pada,     Karauli
      (Deceased)
16/1. Dharmi S/o Nathua, Choudhary Pada, Karauli.
17.   Kalyan S/o Dulla, R/o Karauli.
17/1. Jagmohan, R/o
17/2. Omprakash, R/o
17/3. Jagdish Prasad, R/o
17/4. Rajendra Prasad, R/o
17/5. Govind Prasad, R/o
17/6. Vishambhar Prasad, R/o
17/7. Basanti, W/o Late Kalyan
18.   Kalyan S/o Devichand, R/o Karauli.
19.   Ghisya S/o Vishana, R/o Karauli.
20.   Manohar Lal S/o Mishrya, R/o Karauli.
21.   Katori Devi W/o Manoharlal, R/o Karauli.
22.   Radhey S/o Motilal, R/o Karauli.
23.   Omprakash S/o Unknown, Bayana Wale R/o Hindaun
      Gate, Karauli.
24.   Bherulal S/o Shivlal, (Deceased)
24/1. Rambharosi W/o Omprakash Nayer D/o Bhoarulal, R/o
      Karauli.
24/2. Gitesh W/o Girraj Prasad D/o Bhoarulal, R/o Karauli.
24/3. Gayati Devi W/o Sunil Kumar D/o Boarulal, R/o Karauli.
25.   Govind Kumar S/o Ramcharan, R/o Sapotra
26.   Dhammal S/o Allavakash @ Khudavaksh, R/o Hindaun
      Gate, Karauli.

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27.     Jafru S/o Sabuddin, R/o Hindaun Gate, Karauli.
28.     Bholu S/o Samsuddin @ Samma, R/o Hindaun Gate,
        Karauli.
29.     Mst. Bahuran W/o Late Kullad, R/o Hindaun Gate, Karauli.
30.     Tehsildar, Tashil Karauli.
                                                                ----Respondents

For Petitioner(s) : Mr. Mukesh Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

19/01/2023

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

with the prayer to direct the learned SDO Court, Karauli to decide

the suit No.117/2002 expeditiously.

Counsel for the petitioner(s) submitted that the suit is

pending before the learned SDO Court, Karauli 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

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."

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In that view of the matter, the writ petition is disposed of

with a direction to thelearned SDO Court, Karauli to decide the

Suit No.117/2002 preferably within a period of six months.

(INDERJEET SINGH),J

JYOTI /283