Poonam Kanwar vs State of Rajasthan

Maneesh Sharma, J

The present writ petition has been filed by the petitioner seeking a direction to respondent No.2- JVVNL for issuance of temporary electricity connection in the tenanted shop till the final adjudication of the matter.

Learned counsel for the petitioner submits that the petitioner is a tenant and the electricity of the tenanted shop has been illegally disconnected by the respondent No.3 and the petitioner is deprived of the electricity connection since 29.09.2025. Therefore, the petitioner has filed an application under Sections 22(c), 22(g), 23 & 23/3 of the Rajasthan Rent Control Act, 2001 before the learned Rent Tribunal, Jaipur in 2025. He further submits that because the learned Rent Tribunal was not functioning at the relevant time due to the non-sitting of the concerned Authority, the matter could not be taken up, and consequently, the present writ petition was filed. However, since the functioning of the learned Rent Tribunal has now resumed, learned counsel prays that, considering the urgency involved in the present matter, the learned Rent Tribunal may kindly be directed to hear and decide the matter expeditiously.

Learned counsel for the respondent No.2- JVVNL has no objection in the request so made by learned counsel for the petitioner.

Heard and considered the submissions made by learned counsel for the parties and perused the material available on record.

Considering the fact that the issue involved in the present matter pertains to the alleged wrongful disconnection of electricity supply to the allegedly tenanted shop, regarding which the petitioner has already filed an application under Sections 22(c), 22(g), 23 & 23/3 of the Rajasthan Rent Control Act, 2001 before the learned Rent Tribunal, and that that the said application has been pending since 2025, looking to the urgency of the matter, as the matter relates to restoration of electricity connection, this Court directs the learned Rent Tribunal to dispose of the said application expeditiously, preferably within a period of two months from the next date fixed in the matter, strictly in accordance with law.

With the aforesaid direction, the present civil writ petition is disposed of.

As a sequel to this, all pending application(s), including application under Order 1 Rule 10 of CPC, shall also stand disposed of.