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2021 Latest Caselaw 16025 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                               &
         THE HONOURABLE MRS. JUSTICE M.R.ANITHA
 MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                 OP (RC) NO. 55 OF 2019
  I.A.NO.612/2019 IN RCP 7/2012 OF RENT CONTROL COURT ,
                 IRINJALAKUDA, THRISSUR
PETITIONER/4TH RESPONDENT/4TH PETITONER:

         VINCENT,
         AGED 38 YEARS
         S/O LATE MATHANCHIRA ANTHAPPAN, KARALAM VILLAGE,
         MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

        BY ADVS.
        SANTHOSH P.PODUVAL
        SMT.R.RAJITHA
        SMT.CHITHRA.S.BABU
        SRI.R.N.SANDEEP



RESPONDENT/APPELLANT/TENANT:

         CURRENT BOOKS,
         IRINJALAKKUDA REP.BY CHIEF EXECUTIVE OFFICER,
         RAVI, D/O DOMINIC CHACKO, KIZHAKKEMURI HOUSE,
         DEVALOKAM, MUTTAMBALAM, KOTTAYAM-686004.

     THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION
ON 02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                -2-

OP (RC) NO. 55 OF 2019


                          JUDGMENT

Anil K. Narendran, J.

The petitioner, who is the 4 th petitioner in R.C.P.No.7 of

2012 on the file of the Rent Control Court, Irinjalakkuda, has

filed this original petition under Article 227 of the Constitution

of India, seeking a direction to the Rent Control Court,

Irinjalakkuda, to dispose of I.A.No.612 of 2019 in R.C.P.No.7

of 2012, within a time limit to be fixed by this Court. The

petitioner has also sought for a direction to the Rent Control

Court, Irinjalakkuda, to dispose of R.C.P.No.7 of 2012 within a

time limit to be fixed by this Court.

2. On 21.03.2019, when this original petition came up

for admission, Registry was directed to call for a report from

the Rent Control Court, Irinjalakkuda, with respect to the

present stage of I.A.No.612 of 2019 in R.C.P.No.7 of 2012.

3. Pursuant to the above order, the District Judge,

Thrissur, vide covering letter dated 01.04.2019, forwarded a

report dated 30.03.2019 of the Principal Munsiff-in-Charge,

Irinjalakkuda, wherein it is stated that a preliminary order in

I.A.No.612 of 2019 for payment or deposit could be passed

within two days from 01.04.2019 and that, final order could

OP (RC) NO. 55 OF 2019

be passed immediately after expiry of the statutory period for

payment or deposit, as provided under Section 12 of the

Kerala Buildings (Lease and Rent Control) Act.

4. Today, when this matter is taken up for

consideration, the learned counsel for the petitioner would

submit that the Rent Control Appellate Authority has already

passed an order on 08.11.2019 and therefore, the reliefs

sought for in this original petition have become infructuous.

Recording the aforesaid submission made by the learned

counsel for the petitioner, this original petition is dismissed as

infructuous.

Sd/-

ANIL K.NARENDRAN, JUDGE

Sd/-

M.R.ANITHA, JUDGE

AV/4/8