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Judgment
This petition has been filed with the prayer to direct the Rent Tribunal, Kota to decide at an early date the eviction application No.R-135/2011, Smt. Sosar Bai Versus Arvind Kumar & Ors. filed under the provisions of Rent Control Act, 2001 (hereinafter `2001 Act'').
Counsel for the petitioner submits that the petitioner applicant-landlord filed eviction application under Section 9 of the 2001 Act in the year 2011. After service, counsel for the non applicants appeared and the case is still pending at the stage of petitioner-landlord's evidence.
Counsel submitted that Section 15(5) of the 2001 Act provides for disposal of eviction application within 240 days from service of notice on opposite party. Reference has been made to Section 21(4) of the 2001 Act which provides that adjournment by the Rent Tribunal can be granted only on an application in writing therefor decided by a reasoned order.
Yet adjournments are granted on the mere askance. And the non-applicants-tenants resort to frivolous applications to stall the progress in the eviction petition.
Having heard learned counsel for the petitioner, and perused the material available on record as also the provisions of the 2001 Act, I find that the prayer sought for is reasonable. The Rent Tribunal is directed to expeditiously decide the application filed by the petitioner and in any event not later than six months from the date of receipt of the certified copy of this order. In the process, the provisions of Section 21(4) of the 2001 Act be adhered to. It is further directed that in the event of filing of frivolous application the same be decided on the same day or the following day by a reasoned and speaking order, and when necessary cost be also imposed as a measure of regulation of court proceedings.
The writ petition stands allowed accordingly.