Ashok Kumar S/O Shri Ambalal vs Sunil Kumar S/O Dhanesh Kumar ...
2023 Latest Caselaw 2690 Raj/2

[2023/RJJP/003791]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4011/2023

1.       Ashok Kumar S/o Shri Ambalal, Aged About 58 Years, R/o
         349/10, Sunder Vilas, Ajmer Raj.
2.       Smt. Sarita Mahawar W/o Shri Ashok Kumar, Aged About
         52 Years, R/o 349/10, Sunder Vilas, Ajmer Raj.
3.       Amit Mahawar S/o Shri Ashok Kumar, Aged About 29
         Years, R/o 349/10, Sunder Vilas, Ajmer Raj.
                                                                  ----Petitioners
                                    Versus
Sunil Kumar S/o Dhanesh Kumar, R/o 3, Parshwanath Colony,
Near Mahaveer Circle, Daulat Bagh, Ajmer.
                                                                 ----Respondent

For Petitioner(s) : Mr. Ashok Kumar, petitioner present in person.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

08/03/2023

The instant writ petition has been filed by the petitioners

with the prayer to direct the learned Appellate Rent Tribunal,

Ajmer to decide the rent appeal No.12/2022 expeditiously.

Mr. Ashok Kumar, petitioner present in person submitted that

the rent appeal No.12/2022 is pending before the learned

Appellate Rent Tribunal, Ajmer and the same may be directed to

be decided expeditiously.

In support of contentions, the petitioner 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:-

[2023/RJJP/003791] (2 of 2) [CW-4011/2023]

"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 Appellate Rent Tribunal, Ajmer to

decide the rent appeal No.12/2022 preferably within a period of

one year.

(INDERJEET SINGH),J

Upendra Pratap Singh /128

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