Manohar Lal Son Of Late Shri Mool ... vs Udaipal Son Of Shri Jogendrapal ...
2023 Latest Caselaw 759 Raj/2

[2023/RJJP/000305]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1513/2023

Manohar Lal Son Of Late Shri Mool Chand, Aged About 70 Years,
R/o Plot No. 139, Sindhi Colony, Bani Park, Jaipur.
                                                                   ----Petitioner
                                    Versus
Udaipal Son Of Shri Jogendrapal, C/o Moti Jwellers, Plot No. 139,
Sindhi Colony, Bani Park, Jaipur.
                                                                 ----Respondent

For Petitioner(s) : Mr. Siddhartha Jain For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

24/01/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the learned Rent Tribunal No.1, (ACMM-1)

Jaipur, Metropolitan First, Jaipur to decide the application

No.293/2020 expeditiously.

Counsel for the petitioner submitted that the application

No.239/2020 is pending before the learned Rent Tribunal No.1,

(ACMM-1) Jaipur, Metropolitan First, Jaipur 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

[2023/RJJP/000305] (2 of 2) [CW-1513/2023]

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 learned Rent Tribunal No.1, (ACMM-1)

Jaipur, Metropolitan First, Jaipur to decide the application

No.239/2020 preferably within a period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /182

Powered by TCPDF (www.tcpdf.org)