Court No. - 30
Case :- MATTERS UNDER ARTICLE 227 No. - 7044 of 2018
Petitioner :- Rajendra Agarwal
Respondent :- Badruddin
Counsel for Petitioner :- Sudhanshu Kumar,Swapnil Kumar
Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner.
This petition has been filed seeking a direction to JSCC/Civil Judge (SD),
Etah to decide SCC Suit No. 10 of 2009 (Rajendra Agarwal vs.
Badruddin) 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 expeditious as possible, in accordance
with law and thereafter the Court may proceed accordingly and decide the
suit on its own merit, in accordance with law, expeditiously preferably
within a period of one year by giving short dates provided there is no legal
impediment and no unnecessary adjournments shall be granted to the
parties.
No costs.
Order Date :- 19.9.2018
Abhishek
Neutral Citation No. - 2018:AHC:150813