Rajasthan High Court - Jaipur
Jagdish Narayan (Deceased) S/O Lt. ... vs Shri Bhagwan S/O Lt. Shri Purushottam ... on 31 January, 2023
Author: Inderjeet Singh
Bench: Inderjeet Singh
[2023/RJJP/001031]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 12257/2022
1. Jagdish Narayan (Deceased) S/o Lt. Ramanand Ji, Aged
About 81 Years, R/o 2427, Lakshmi, Govind Raojikarasta,
Kan Mahajanka Bar, Puranibasti, Jaipur.
2. Shivnarayan S/o Jagdish Narayan, Aged About 48 Years,
R/o 2427, Lakshmi, Govind Raojikarasta, Kan Mahajanka
Bar, Puranibasti, Jaipur.
----Petitioners
Versus
1. Shri Bhagwan S/o Lt. Shri Purushottam Das, Aged About
44 Years, Resident Of Plot No. 14, Radha Villa,
Gangotrinagar, Gopalpura, Jaipur.
2. Shri Manoj S/o Lt. Shri Purushottam Das, Aged About 42
Years, R/o Plot No. 14, Radha Villa, Gangotri Nagar,
Gopalpura, Jaipur.
3. Shri Amolak S/o Shri Moolchand, Office- Showroom No.
A-26, Khazanewalokarasta, Chokditopkhanadesh, Jaipur.
----Respondents
For Petitioner(s) : Mr. Suresh Bairwa on behalf of Mr. Kapil Bardhar For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 31/01/2023 The instant writ petition has been filed by the petitioners with the prayer to direct the learned Rent Tribunal, Jaipur to decide the case No.419/2018 (463/2016) expeditiously.
Counsel for the petitioners submitted that the case No.419/2018 (463/2016) is pending before the learned Rent Tribunal, Jaipur and the same may be directed to be decided expeditiously.
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[2023/RJJP/001031] (2 of 2) [CW-12257/2022] 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 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 learned Rent Tribunal, Jaipur to decide the case No.419/2018 (463/2016) preferably within a period of one year.
(INDERJEET SINGH),J Upendra Pratap Singh /117 (Downloaded on 04/02/2023 at 12:06:39 AM) Powered by TCPDF (www.tcpdf.org)