Rajendra Singh S/O Pratap Singh vs Madan Lal Bharti Jivanlal S/O Shri ...
2024 Latest Caselaw 851 Raj/2

Rajasthan High Court

Rajendra Singh S/O Pratap Singh vs Madan Lal Bharti Jivanlal S/O Shri ... on 5 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:5920]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 18584/2023

Rajendra Singh S/o Pratap Singh, Aged About 41 Years, Resident
Of -N.S. 7-8, Old Shopping Center, Bajaj Nagar, Jaipur Through
Power Of Attorney Shri Raj Singh S/o Shri Pratap Singh, Aged
About -43 Years, Resident Of -N.S. 7-8, Old Shopping Center,
Bajaj Nagar, Jaipur.
                                                             ----Landlord-Petitioner
                                        Versus
Madan Lal Bharti Jivanlal S/o Shri Jagannath, Resident Of - 781,
Barkat Nagar, Near Ahinsa Park, Tonk Phatak, Jaipur, Presently
Tenant Of Basement N. S. 7-8, Old Shopping Center, Pragati
Path, Bajaj Nagar, Jaipur.
                                                 ----Non-Applicant-Respondent

For Petitioner(s)             :      Mr. M.C. Gupta for
                                     Mr. G.P. Sharma
For Respondent(s)             :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/02/2024

This writ petition has been filed by the petitioner-landlord

seeking a direction for expeditious disposal of the Original

Application No.298/2016 (48/2017) pending before the learned

Rent Tribunal, Jaipur, Upper Senior Civil Judge No.1, Jaipur

Metropolitan (for brevity "the learned Rent Tribunal").

Learned counsel for the petitioner submits that the aforesaid

original application filed by him seeking eviction of the

respondent/non-applicant from the subject premise comprising of

a house and shop is pending consideration since the year 2016

[2024:RJ-JP:5920] (2 of 2) [CW-18584/2023]

and since the year 2019, it is listed for final arguments. He,

therefore, prays for a direction for its expeditious disposal.

In view of the limited prayer made by the learned counsel

for the petitioner, this writ petition is being disposed of without

issuing notice to the respondent to obviate further delay as also

not to enburden the respondent with unnecessary expenses which

may be incurred in appearing before this Court.

Taking into consideration the contentions advanced by the

learned counsel for the petitioner and the material on record, this

Court deems it just and proper to request the learned Rent

Tribunal for expeditious disposal of the Original Application

No.298/2016 (48/2017) pending before it.

The writ petition is disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/36

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