Court No. - 30
Case :- MATTERS UNDER ARTICLE 227 No. - 6425 of 2018
Petitioner :- Smt. Chandra Kanta Respondent :- Prescribed Authority/ Civil Judge (Jd), Sambhal And 02 Others Counsel for Petitioner :- Divakar Rai Sharma
Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner.
This petition has been filed seeking a direction to the Prescribed Authority/Civil Judge (Junior Division), Sambhal to decide the release application being Case No. 7 of 2015, Smt. Chandrakanta Vs. Charan Jeet Bhutani and another within a stipulated time.
Considering the facts and circumstances of this case, without expressing any opinion on the merits of the case, this petition at this stage stands disposed of with liberty to the petitioners to move appropriate application before the court below for expeditious disposal of the case in the light of Rule 15 (3) of the Rules framed under Act 13 of 1972 and the judgment of the Hon'ble Apex Court in the case of Hameed Kunju vs. Nazim 2017 (8) SCC 611 in which it has been observed 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, which shall be considered and decided sympathetically, as expeditiously as possible, in accordance with law and thereafter the Court may proceed accordingly.
No costs.
Order Date :- 4.9.2018 p.s.
Neutral Citation No. - 2018:AHC:140410
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