Yogesh Galav S/O Shri Purushottam ... vs Sachin S/O Shri Harish Chand ...
2023 Latest Caselaw 2533 Raj/2

[2023/RJJP/003561]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3796/2023

Yogesh Galav S/o Shri Purushottam Galav, Aged About 42 Years,
Resident Of Shopping Center Kota, Rajasthan. Presently Residing
At Pratap Chowk, Opposite Nagar Parishad, Baran, District
Baran.
                                                                    ----Petitioner
                                    Versus
1.       Sachin S/o Shri Harish Chand Agrawal, Resident Of 174,
         Aditya Awas, Police Line Kota, Business Address Manju
         Shri Studio, 98, Shopping Center, Kota, Rajasthan.
2.       Saransh S/o Shri Sanjahy Agrawal, Resident Of 174,
         Aditya Awas, Police Line Kota, Business Address Manju
         Shri Studio, 98, Shopping Center, Kota, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Yogesh Galav } present in person For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

01/03/2023

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

with the prayer to direct the learned Additional Chief Judicial Mag-

istrate (Rent Tribunal) Kota to decide the Petition No.46/2016

expeditiously.

The petitioner present in person submitted that the

petition is pending before the learned Additional Chief Judicial

Magistrate (Rent Tribunal) Kota since 2016 and the same may be

directed to be decided expeditiously.

In support of contentions, he relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of Hameed

[2023/RJJP/003561] (2 of 2) [CW-3796/2023]

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 Additional Chief Judicial Magistrate

(Rent Tribunal) Kota to decide the Petition No.46/2016 preferably

within a period of one year.

(INDERJEET SINGH),J

JYOTI /101

Powered by TCPDF (www.tcpdf.org)