Court No. - 30
Case :- MATTERS UNDER ARTICLE 227 No. - 6863 of 2018
Petitioner :- Bhola Nath Gupta
Respondent :- Vidya Sagar Gupta
Counsel for Petitioner :- Suresh Singh
Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner.
This petition has been filed seeking a direction to the Small Cause Court to
decide Small Cause Case No. 34 of 2016, Bhola Nath Gupta Vs. Vidya
Sagar under Section 15 of the Small Cause Court Act pending before him
expeditiously 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 petitioner to move appropriate application
before the court below for expeditious disposal of the case in the light of
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 :- 14.9.2018
p.s.
Neutral Citation No. - 2018:AHC:147948