Narpat Singh Gehlot vs Suresh Kumar (2026:Rj-Jd:9628)
2026 Latest Caselaw 2968 Raj

Rajasthan High Court - Jodhpur

Narpat Singh Gehlot vs Suresh Kumar (2026:Rj-Jd:9628) on 23 February, 2026

[2026:RJ-JD:9628]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4220/2026

1.       Narpat Singh Gehlot S/o Shri Kishanlal Gehlot, Aged
         About 45 Years, R/o Jala Wala Bera, New Nagaur Road,
         Jodhpur.
2.       Smt. Nirmala W/o Shri Narpat Singh, Aged About 39
         Years, R/o Jala Wala Bera, New Nagaur Road, Jodhpur,
         Through Power Of Attorney Holder Narpat Singh Gehlot,
         S/o Shri Kishanlal Gehlot, Age 45 Years, R/o Jala Wala
         Bera, New Nagaur Road, Jodhpur.
                                                                        ----Petitioners
                                         Versus
Suresh Kumar S/o Pratap Rai, Partner/proprietor Firm Ashok
Cutpiece Centre, 9B, Pali Ki Haveli, Near Gorinda Bavdi, Tripolia
Bazaar, Jodhpur.
                                                                      ----Respondent


For Petitioner(s)              :    Mr. Vasu Dev Gaur for Mr. O.P. Mehta
For Respondent(s)              :    -



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

23/02/2026

The petitioner/landlord has preferred this writ petition under

Article 226 and 227 of the Constitution of India seeking direction

to the Rent Tribunal, Jodhpur Metropolitan, Jodhpur to decide the

Rent Petition No.100/2025 (N.C.V. No.103/2025) titled as "Narpat

Singh Gehlot & Anr. Vs. Suresh Kumar" expeditiously.

While taking into consideration the provisions of Section

15(5) of the Rajasthan Rent Control Act, 2001, which provides for

time bound and expeditious disposal of the petitions, this Court

deems it appropriate to dispose of the instant writ petition with

the expectation that the learned Rent Tribunal, Jodhpur

(Uploaded on 23/02/2026 at 05:00:27 PM)

[2026:RJ-JD:9628] (2 of 2) [CW-4220/2026]

Metropolitan, Jodhpur shall proceed with the adjudication of

eviction petition with celerity and dispose of the same at the

earliest, preferably within a period of '240 days' from today,

strictly in accordance with law. All pending applications, if any,

also stand disposed of.

(MUKESH RAJPUROHIT),J 130-Ramesh/-

(Uploaded on 23/02/2026 at 05:00:27 PM)

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