Smt Nirmala Wife Of Late Shri Bheem ... vs Yashdeep Singh Rathore Son Of Shri ...
2023 Latest Caselaw 975 Raj/2

[2023/RJJP/000757]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3172/2021

1.       Smt Nirmala Wife Of Late Shri Bheem Singh, (Died On
         30.07.2015) Through Legal Heirs
1/1.     Anand Keena Son Of Late Smt. Nirmala Wife Of Late Shri
         Bheem Singh, Aged About 55 Years, Resident Of C-81A,
         Azad Marg, (Chaitanya Marg) C-Scheme, Jaipur
                                                                  ----Petitioners
                                    Versus
Yashdeep Singh Rathore Son Of Shri Dashrath Singh, Resident Of
Village Shikharani Masuda, District Ajmer, Rajasthan, (Present
Tenant At C-81A, Chaitanyamarg/Azad Marg, C-Scheme, Jaipur
Rajasthan
                                                                 ----Respondent

For Petitioner(s) : Mr. Ashok Kumar Pareek For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

30/01/2023

The instant writ petition has been filed by the petitioners

with the prayer to direct the learned Rent Tribunal, Jaipur

Metroplitan, Jaipur to decide the case i.e. OA No.513/2013

expeditiously.

Counsel for the petitioners submitted that the case i.e. OA

No.513/2013 is pending before the learned Rent Tribunal, Jaipur

Metroplitan, 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

[2023/RJJP/000757] (2 of 2) [CW-3172/2021]

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 learned Rent Tribunal, Jaipur Metropolitan,

Jaipur to decide the case i.e. OA No.513/2013 preferably within a

period of one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /34

Powered by TCPDF (www.tcpdf.org)