Jagjeevan Singh S/O Late Shri ... vs Jaipur Sikar Motor Union ...
2023 Latest Caselaw 5610 Raj/2

[2023:RJ-JP:27244]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25129/2018

1.       Jagjeevan Singh S/o Late Shri Madansingh Ji, R/o Village
         Neemla, Tehsil Aahor, District Jalore Through Power Of
         Attorney Mahaveer Singh, R/o A-1, Gordhan Bari,
         Khatipura Road, Jhotwara, Jaipur
2.       Smt. Suman Kanwar W/o Shri Jeevraj Singh, R/o Sarvadi
         House, Behind Kalyan Hospital, Sikar (Raj.) Through
         Power Of Attorney Mahaveer Singh, R/o A-1, Gordhan
         Bari, Khatipura Road, Jhotwara, Jaipur
3.       Smt. Pushpa Kumari W/o Shri Mahaveer Singh, R/o A-1,
         Gordhan Bari, Khatipura Road, Jhotwara, Jaipur Through
         Power Of Attorney Mahaveer Singh, R/o A-1, Gordhan
         Bari, Khatipura Road, Jhotwara, Jaipur
                                                                  ----Petitioners
                                    Versus
Jaipur Sikar Motor Union, Through Secretary Shri Rameshwar

Prasad Chopra S/o Shri Gomaram Chopra, R/o Village Atal

Biharipura, Tehsil Amer, District Jaipur (Raj.)
                                                                 ----Respondent

For Petitioner(s)         :     Mr. R.K. Daga
For Respondent(s)         :



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

06/10/2023

1. The instant writ petition has been filed by the petitioners

with the prayer to issue direction to the Rent Tribunal, Jaipur

Metropolitan, to decide the Petition No.269/2004; titled as

Jagjeevan Singh & Ors. Vs. Jaipur Sikar Moto Union, expeditiously.

2. Counsel for the petitioners submits that the application is

pending before the Rent Tribunal, Jaipur Metropolitan, since 2004

and the non-applicant was served long back.

[2023:RJ-JP:27244] (2 of 2) [CW-25129/2018]

3. Counsel for the petitioners further submits that the

provisions of Section 15 of the Rajasthan Rent Control Act, 2001,

provides for disposal of the Rent application within 240 days from

the date of service upon the respondent-tenant.

4. On consideration of the arguments advanced by the counsel

for the petitioners and material available on record, this Court

feels that, ends of justice would meet, if the Rent Tribunal, Jaipur

Metropolitan is directed to dispose of the rent application at the

earliest.

5. In view of the above, this writ petition is disposed of with the

directions to the Rent Tribunal, Jaipur Metropolitan, to decide the

Petition No.269/2004; titled as Jagjeevan Singh & Ors. Vs. Jaipur

Sikar Moto Union expeditiously and preferably within a period of

six months.

6. Since the main petition has been disposed of, all pending

application/s, if any, also stands disposed of.

7. Office is directed to send a certified copy of this order to the

concerned Rent Tribunal for compliance.

(GANESH RAM MEENA),J

ARTI SHARMA /142

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