LEKHRAJ MEWARA Vs. PRAVEEN

JUDGEMENT

(1.) Counsel for the petitioners submitted that the eviction application filed by the petitioners against the respondents is pending before the Rent Tribunal, Jodhpur since the year 2017.

(2.) After arguing for some time, counsel for the petitioners submitted that the Rent Tribunal, Jodhpur be directed to decide the pending eviction application as expeditiously as possible.

(3.) Considering the submissions made by counsel for the petitioners and also considering the judgment passed by Hon'ble the Supreme Court in the matter of Hameed Kunj v. Nazimin, reported in (2017) 8 Supreme Court Cases 611, wherein it has been held as under:-