DINESH KUMAR SAXENA Vs. GOVIND SAHAY GUPTA

JUDGEMENT

(1.) The petitioner has preferred this writ petition against the order passed by the Rent Tribunal, Alwar whereby the application moved by the petitioner for denial of tenant-landlord relationship and application for taking document namely, bills on record have been rejected. Learned counsel submits that the applications ought to have been decided on merits.

(2.) This court finds that the Tribunal has looked into the contents of the application and found that the application was moved in 2015 whereafter the reply was filed and thereafter, several other applications were filed under Order 11 Rule 12 CPC and Order 14 Rule 15 CPC and the petitioner-tenant has been indulging in all methods to delay the proceedings. The application for eviction was moved in 2015 and already six years have lapsed and by one way or the other the petitioner is delaying the disposal of the application pending before the Rent Tribunal and therefore, the Rent Tribunal has proceeded but dismissed the application with direction to the respondent (herein "petitioner") to cross examine the witness of the landlord on the next date. The order was passed on 24/2/2020 which has now been challenged before this court in the year 2021 obviously to delay the further proceedings.

(3.) This court has been observing that the matters relating to cases between the landlord and the tenant are ought to be decided expeditiously and the same cannot be allowed to be remained pending for long. Strict proceedings under CPC are not required to be followed.