Smt. Isha Gera Wife Of Shri ... vs Malik Sales And Service ...
2023 Latest Caselaw 2786 Raj/2

[2023/RJJP/003975]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4230/2023

Smt. Isha Gera Wife Of Shri Nandkishore Ji, Resident Of 2-C-2,
Talwandi, Kota.
                                                                   ----Petitioner
                                    Versus
Malik Sales And Service, Through Ramchandra Malik, D-3, New
Motor Market, Aerodrome Circle, Kota.
                                                                 ----Respondent

For Petitioner(s)          :    None present
For Respondent(s)          :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/03/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the learned Rent Tribunal, Kota to decide the

eviction petition No.188/2019 expeditiously.

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."

[2023/RJJP/003975] (2 of 2) [CW-4230/2023]

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

with a direction to the learned Rent Tribunal, Kota to decide the

eviction petition No.188/2019 preferably within a period of one

year.

(INDERJEET SINGH),J

Upendra Pratap Singh /64

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