Ram Chandra And Ors vs Rajesh (2025:Rj-Jd:48824)
2025 Latest Caselaw 15445 Raj

Rajasthan High Court - Jodhpur

Ram Chandra And Ors vs Rajesh (2025:Rj-Jd:48824) on 13 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:48824]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 15753/2024

1.       Ram Chandra S/o Manak Chand Ji, Aged About 63 Years,
         Resident Of Jaitaran, Tehsil Jaitaran, District Pali.
2.       Ram Kanya D/o Manak Chand Ji, Aged About 42 Years,
         Resident Of Jaitaran, Tehsil Jaitaran, District Pali.
3.       Raju Devi D/o Manak Chand Ji, Aged About 40 Years,
         Resident Of Jaitaran, Tehsil Jaitaran, District Pali.
                                                                     ----Petitioners
                                       Versus
Rajesh S/o Bhag Chand Ji, Resident of Jaitaran, District Pali.
                                                                    ----Respondent
                                 Connected With
                     S.B. Civil Writ Petition No. 98/2015
1. Ram Chandra S/o Shri Manak Chand
2. Ram Kanya D/o Shri Manak Chand
3. Raju Devi D/o Shri Manak Chand
all resident of Jetaran, Tehsil Jetaran, District Pali.


                                                                     ----Petitioners
                                       Versus
Rajesh S/o Bhag Chand, resident of Jetaran, Tehsil Jetaran,
District Pali.
                                                                    ----Respondent


For Petitioner(s)            :     Mr. O.P. Mehta
                                   Mr. Zubin Ahmed
For Respondent(s)            :     Mr. Sandeep Saruparia



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

13/11/2025

1. With the consent of the parties, these writ petitions are

heard and decided finally.

(Uploaded on 13/11/2025 at 05:56:38 PM)

[2025:RJ-JD:48824] (2 of 2) [CW-15753/2024]

2. Having heard the learned counsel for the parties and having

perused the material available on record and keeping in view the

fact that the matter is already at the stage of final arguments, this

Court deems it just and proper to dispose of the present writ

petitions with a direction to the learned trial Court to decide the

application filed under Section 13(5) of the Rajasthan Premises

(Control of Rent and Eviction) Act, 1951 filed on behalf of the

plaintiff at the time of deciding the civil suit finally/ passing final

judgment in the matter on merits. It is expected from the learned

trial Court that the Civil Original Suit No.157/84 (Hukmichand vs.

Manakchand) shall be decided as expeditiously as possible

preferably within a period of two months from today.

3. All pending applications stand disposed of.

4. A copy of this order be kept in both these writ petitions.

(KULDEEP MATHUR),J 16-17 divya/-

(Uploaded on 13/11/2025 at 05:56:38 PM)

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