Shri Ram Niketan vs Dinesh Kumar Alias Shaitan Singh ...
2026 Latest Caselaw 4836 Raj

Rajasthan High Court - Jodhpur

Shri Ram Niketan vs Dinesh Kumar Alias Shaitan Singh ... on 28 March, 2026

                                   [2026:RJ-JD:14523]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 6713/2026
                                   Shri Ram Niketan, Through Managing Trustee Dayal Das Disciple
                                   Of Mandas, Age 70 Year, Near Mahamandir Circle, Jodhpur.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Dinesh Kumar Alias Shaitan Singh S/o Gopal Das, R/o
                                            Gali No 6, Kalal Colony, Nagouri Gate, Jodhpur.
                                   2.       Jagdish Kumar Samariya S/o Gopal Das, Shop No 3,
                                            Ashok Hardware, Shri Ram Niketan Bhawan, Near
                                            Mahamandir Circle, Jodhpur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Jitendra Chopra
                                   For Respondent(s)         :


                                             HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

28/03/2026

1. The petitioner-landlord has preferred this writ petition under

Article 226 of the Constitution of India seeking direction against

the Rent Tribunal, Jodhpur to decide the Eviction Petition

No.150/2025 expeditiously.

2. I have considered the submissions.

3. The Rajasthan Rent Control Act, 2001 provides for time

bound expeditious disposal of the petitions.

4. In view of the above, this Court disposes of this writ petition

with the expectation that the learned Tribunal shall proceed with

the adjudication of eviction petition with promptitude and dispose

of the same at the earliest preferably within a period of 240 days

from today, strictly in accordance with law.

5. All pending applications, if any, stand disposed of.

(MUKESH RAJPUROHIT),J 56-mSingh/-

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