Rajasthan High Court - Jodhpur
Shri Laxmi Narain Temple Trust ... vs Shri Dinesh Kumar (2023:Rj-Jd:36274) on 20 October, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:36274] (1 of 2) [CW-17144/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17144/2023
1. Shri Laxmi Narain Temple Trust (Registered), Bhilwara
Through Its Managing Trustee Madan Lal Son Of Fateh Lal
Agrawal Age About 80 Years Resident Of Bhilwara
(Rajasthan).
2. Shri Madan Lal S/o Shri Fateh Lal, Aged About 80 Years,
R/o Bhilwara (Rajasthan), Managing Trustee Shri Laxmi
Narain Temple Trust, Bhilwara.
3. Shri Om Prakash S/o Shri Bala Bux, Aged About 72 Years,
R/o Bhilwara (Rajasthan), Trustee Shri Laxmi Narain
Temple Trust, Bhilwara (Rajasthan)
4. Shri Jagdish Chandra S/o Shri Bhanwar Lal Bux, Aged
About 72 Years, R/o Bhilwara (Rajasthan), Trustee Shri
Laxmi Narain Temple Trust, Bhilwara (Rajasthan)
5. Shri Ram Gopal S/o Shri Deep Chand Bux, Aged About 70
Years, R/o Bhilwara (Rajasthan), Trustee Shri Laxmi
Narain Temple Trust, Bhilwara (Rajasthan).
6. Shri Mukesh Kumar S/o Shri Madan Lal Bux, Aged About
65 Years, R/o Bhilwara (Rajasthan), Trustee Shri Laxmi
Narain Temple Trust, Bhilwara (Rajasthan)
7. Shri Chhitar Mal S/o Shri Bheru Lal Bux, Aged About 68
Years, R/o Bhilwara (Rajasthan), Trustee Shri Laxmi
Narain Temple Trust, Bhilwara (Rajasthan).
8. Shri Utsav Lal S/o Shri Devi Lal Bux, Aged About 66
Years, R/o Bhilwara (Rajasthan), Trustee Shri Laxmi
Narain Temple Trust, Bhilwara (Rajasthan).
----Petitioners
Versus
Shri Dinesh Kumar S/o Shri Hasti Mal, By Cast Bamb R/o Shri
Laxmi Narain Temple Trust Campus Collage Road Bhilwara
Rajasthan
----Respondent
For Petitioner(s) : Mr. Suresh Shrimali
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[2023:RJ-JD:36274] (2 of 2) [CW-17144/2023]
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 20/10/2023
1. The petitioner-landlord has preferred this writ petition under Section 226 & 227 of Constitution of India seeking direction against the learned Rent Tribunal, Nagaur to decide its Rent Petition No.67/2019 titled as "Shri Laxmi Narayan Temple Trust & Ors. Vs. Dinesh Kumar" 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, it would be just and appropriate to dispose of this writ petition with the expectation that the learned Tribunal shall proceed with the adjudication of rent case 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 also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
571-AnilKC/-
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