Smt. Ameena Wife Of Kamruddin vs Ikrar Ahmad Son Of Shri Gos ...
2023 Latest Caselaw 4738 Raj/2

[2023:RJ-JP:22339]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6536/2019

Smt. Ameena Wife Of Kamruddin, Aged About 45 Years, Choti
Nagfani Boraj Road, Ajmer.
                                                                   ----Petitioner
                                    Versus
Ikrar Ahmad Son Of Shri Gos Mohammad, Shop At Amc No.
141/3 - 43/117, Kumhar Mohalla, Inside Delhi Gate, Near Shani
Temple, Ajmer And Resident Of Anderkot, Jharneshwar Road,
Ajmer.
                                                                 ----Respondent

For Petitioner(s) : Mr. Alok Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

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

the prayer to issue direction to the Rent Tribunal, Ajmer, to decide

the Eviction Petition No.109/2013; titled as Smt. Ameena Vs. Ikrar

Ahmad expeditiously.

2. Counsel for the petitioner submits that the application is

pending before the Rent Tribunal, Ajmer, since 2013 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 upon the respondent-tenant.

4. In support of contentions, counsel relied upon the judgment

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

[2023:RJ-JP:22339] (2 of 2) [CW-6536/2019]

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 allover the State is to ensure speedy disposal of eviction cases between the landlord and tenant and especially those cases where the land lord 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."

5. On consideration of the arguments advanced by the counsel

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

that, ends of justice would meet, if the Rent Tribunal, Ajmer is

directed to dispose of the rent application at the earliest.

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

directions to the Rent Tribunal, Ajmer, to dispose of the Eviction

Petition No.109/2013; titled as Smt. Ameena Vs. Ikrar Ahmad

expeditiously and preferably within a period of six months.

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

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

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

concerned Rent Tribunal for compliance.

(GANESH RAM MEENA),J

ARTI SHARMA /34

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