Rajasthan High Court - Jodhpur
Rajesh Deora vs Murli Manohar Bahti ... on 29 May, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023/RJJD/017992]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7451/2023
1. Rajesh Deora S/o Shri Banshi Lal Deora, Aged About 51
Years, Resident Of Opposite Bal Vidhya Bhawan School,
Inside Jalori Gate, Jodhpur.
2. Smt. Rekha Deora W/o Shri Rajesh Deora, Aged About 46
Years, Resident Of Opposite Bal Vidhya Bhawan School,
Inside Jalori Gate, Jodhpur. (Landlord)
----Petitioners
Versus
Murli Manohar Bahti S/o Shri Anant Ram Bhati, Proprietor M/s.
Rajasthan Shocker And Motor Repairs, House No. 4, Portion Of
Plot No. 979, Near Mehta Sonography, Ummaid Hospital Road,
Near 5Th Road Circle, Jodhpur. (Tenant)
----Respondent
For Petitioner(s) : Mr. Mahendra Thanvi.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 29/05/2023
1. The petitioner-landlord has preferred this writ petition under Article 226 & 227 of the Constitution of India seeking direction against the Rent Control Tribunal, Jodhpur to decide the Original Rent Application No.64/2018 (NCV No.49/2018) titled as "Rajesh Deora & Anr. Vs. Murli Manohar Bahti" 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 (Downloaded on 12/11/2023 at 01:08:32 AM) [2023/RJJD/017992] (2 of 2) [CW-7451/2023] of the same at the earliest preferably within a period of 240 days from today, strictly in accordance with law. All pending applications stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
158-/Jitender//-
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