GURU JYOTI SAINI Vs. JYOTI VADHWANI

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner seeking appropriate direction for early disposal in a time-bound manner of the original application No.119/2023 before the learned Rent Tribunal No.2, Jaipur Metropolitan-I.

(2.) Learned counsel for the petitioner relies upon Sec. 15(5) of the Rajasthan Rent Control Act, 2001 which prescribes that the Rent Tribunal shall conclude the hearing of proceedings within a period of 180 days from the date of service of notice on the tenant and the petition shall be decided within a period of two hundred and forty days from the date of the service of the notice on the tenant.

(3.) Heard and considered the submissions made at bar and perused the material available on record.