Rajasthan High Court - Jaipur
Subodh Kumar Gotecha Son Of Late Shri ... vs Dharmichand Jain Son Of Late Shri ... on 13 February, 2023
Author: Inderjeet Singh
Bench: Inderjeet Singh
[2023/RJJP/002550]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2663/2023
Subodh Kumar Gotecha Son Of Late Shri Mohanlalji Gotacha,
Aged About 73 Years, Resident Of 1206, First Floor, Sector-8,
Faridabad, Haryana.
----Petitioner
Versus
Dharmichand Jain Son Of Late Shri Gulabchand Jain, Resident Of
Plot No. 718, Rajapark, Sindhi Colony, Adarsh Nagar, Jaipur,
Rajasthan.
----Respondent
For Petitioner(s) : Mr. Abhishek Mishra Ms. Kiran Parihar For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 13/02/2023 The instant writ petition has been filed by the petitioner(s) with the prayer to direct the Rent Tribunal Jaipur Metropolitan Jaipur to decide the Rent Application No.137/2022 expeditiously.
Counsel for the petitioner(s) submitted that the eviction petition is pending before the Rent Tribunal Jaipur Metropolitan Jaipur since 2022 and the same may be directed to be decided expeditiously.
In support of contentions, counsel relied upon the judgment passed by the Hon'ble Supreme Court in the matter of Hameed Kunju vs. Nazimin, reported in (2017) 8 Supreme Court Cases 611, wherein it has been held as under:-
"43. Before parting, we consider it apposite to observe that the object of the Rent Laws all (Downloaded on 16/02/2023 at 01:07:35 AM) [2023/RJJP/002550] (2 of 2) [CW-2663/2023] over the State is to ensure speedy disposal of eviction cases between the landlord and tenant and especially those cases where the landlord seek eviction for his bona fide need.
44. We sincerely feel that the eviction matters should be given priority in their disposal at all stages of litigation and especially where the eviction is claimed on the ground of bona fide need of the landlord. We hope and trust that due attention would be paid by all courts to ensure speedy disposal of eviction cases."
In that view of the matter, the writ petition is disposed of with a direction to the Rent Tribunal Jaipur Metropolitan Jaipur to decide the Application No.137/2022 preferably within a period of one year.
(INDERJEET SINGH),J JYOTI /63 (Downloaded on 16/02/2023 at 01:07:35 AM) Powered by TCPDF (www.tcpdf.org)