Rajasthan High Court - Jodhpur
Ramzan Khan vs Mohd. Rafiq (2026:Rj-Jd:16777) on 9 April, 2026
[2026:RJ-JD:16777]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7045/2026
Ramzan Khan S/o Abdul Aziz, Caste Musalman Sindhi, Aged
About 38 Years, Resident_32, Navalakha Road, Pali (Raj.)
----Petitioner
Versus
1. Mohd. Rafiq S/o Mohd. Umar Ji, Caste Musalman,
Resident_ Ghakar Hotel Surajpol, Pali (Raj)
2. Mohd. Imran S/o Mohd Sharif Ji, Resident_ Ghakar Hotel
Surajpol, Pali (Raj)
----Respondents
For Petitioner(s) : Mr. VD Gaur.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order 09/04/2026 The petitioner has preferred this writ petition under Article 227 of the Constitution of India seeking direction to the Rent Appellate Tribunal, Pali to decide the Rent Appeal No.04/2023 titled as "Mohd. Rafiq & Anr. Vs. Ramzan Khan" expeditiously.
While taking into consideration the provisions of Section 19(8) of the Rajasthan Rent Control Act, 2001, which provides for time bound and expeditious disposal of the petition, this Court deems it appropriate to dispose of the instant writ petition with the expectation that the learned Rent Appellate Tribunal, Pali, shall proceed with the adjudication of Rent Appeal with celerity and dispose of the same at the earliest, preferably within a period of '180 days' from today, strictly in accordance with law. All pending applications, if any, also stand disposed of.
(MUKESH RAJPUROHIT),J 97-/Jitender//-
(Uploaded on 10/04/2026 at 04:45:09 PM) (Downloaded on 10/04/2026 at 08:53:36 PM) Powered by TCPDF (www.tcpdf.org)