Ram Pratap Singh S/O Late Shri ... vs Lakshmi Sankhla W/O Late Shri ...
2023 Latest Caselaw 6336 Raj/2

[2023:RJ-JP:32745]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3774/2020

Ram Pratap Singh S/o Late Shri Narayan Singh, Aged About 60
Years, R/o Diggi House, Shivaji Marg, C-Scheme, Jaipur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       Lakshmi Sankhla W/o Late Shri Chiranjilal, Resident Of
         Diggi House, Shivaji Marg, C-Scheme, Jaipur
2.       Ashok Sankhla S/o Late Shri Chiranjilal, Resident Of Diggi
         House, Shivaji Marg, C-Scheme, Jaipur
3.       Sunita Sankhla W/o Ashok Sankhla, Resident Of Diggi
         House, Shivaji Marg, C-Scheme, Jaipur
4.       Prabhat Sankhla S/o Late Shri Sedhuram, Resident Of
         Diggi House, Shivaji Marg, C-Scheme, Jaipur
5.       Vimla W/o Shri Prabhat Sankhla, Resident Of Diggi House,
         Shivaji Marg, C-Scheme, Jaipur
6.       Ravi Sankhla S/o Shri Prabhat Sankhla, Resident Of Diggi
         House, Shivaji Marg, C-Scheme, Jaipur
7.       Lalita Sankhla W/o Shri Ravi Sankhla, Resident Of Diggi
         House, Shivaji Marg, C-Scheme, Jaipur
8.       Yogi @ Yogesh Sankhla S/o Shri Prabhat Sankhla,
         Resident Of Diggi House, Shivaji Marg, C-Scheme, Jaipur
9.       Vijay S/o Shri Prabhat Sankhla, Resident Of Diggi House,
         Shivaji Marg, C-Scheme, Jaipur
                                                                 ----Respondents

For Petitioner(s)         :     Mr. Imran Khan
For Respondent(s)         :



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

31/10/2023

1. The instant writ petition has been filed by the petitioner with

the prayer to direct the Rent Tribunal, Jaipur Metropolitan, Jaipur,

[2023:RJ-JP:32745] (2 of 2) [CW-3774/2020]

to decide the Original Application No.297/2019: Ram Pratap Singh

Vs. Laxmi Sankhla & Ors., expeditiously.

2. Counsel for the petitioner submits that the application is

pending before the Rent Tribunal, Jaipur Metropolitan, Jaipur, since

2019 and the non-applicant was served long back.

3. Counsel for the petitioner 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 of notice upon the respondent-tenant.

4. On consideration of the arguments advanced by the counsel

for the petitioner and the material available on record, this Court

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

Metropolitan, Jaipur 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, Jaipur, to

dispose of the eviction petition i.e. original application

No.297/2019: Ram Pratap Singh Vs. Laxmi Sankhla & Ors.

expeditiously and preferably within a period of four months.

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

concerned Rent Tribunal for compliance.

(GANESH RAM MEENA),J

Item No.28

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