Kerala High Court
Mahmood Ahammed vs Abdul Azeez on 27 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
&
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942
OP (RC).No.14 OF 2021
AGAINST THE ORDER/JUDGMENT IN RCP 5/2019 OF MUNSIFF COURT,
MANJERI
PETITIONER :
MAHMOOD AHAMMED, AGED 67 YEARS,
S/O. ANAPPARA AYAMUHAJI, KUZHIMPATTIL VEEDU,
KONDOTTY AMSOM, KOLATHUR DESOM, ERNAD TALUK,
CALICUT AIRPORT P.O. MALAPPURAM 673 647.
BY ADVS.
SRI.R.DIVAKARAN
SRI.BINOI GEORGE (CHERUKARA)
RESPONDENTS :
1 ABDUL AZEEZ, S/O. HASSAN,
AGE NOT KNOWN, CHAKKINGAL VEEDU,
ANAKKAYAM VILLAGE, IRUMBUZHI AMSOM,
DESOM, ERNAD TALUK, IRUMBUZHI P.O.
MALAPPURAM 676 509.
2 SULAIMAN, S/O. KALATHINGAL MUHAMMED MUSLIYAR,
AGE NOT KNOWN, KARUVAMBRUM AMSOM, DESOM,
KARUVAMBRAM P.O. ERNAD TALUK (NO MORE) 676 123.
3 MUHAMMED, S/O. ABDU RAHIMAN,
AGE NOT KNOWN, ATHIMANNIL HOUSE,
KARUVAMBRUM AMSOM, DESOM, ERNAD TALUK,
KARUVAMBRAM P.O. MALAPPURAM 676 123.
O.P (R.C) No.14 of 2021 2
4 ABDUL SALEEM,
S/O. VATTAPARAMBIL MUHAMMED, AGE NOT KNOWN,
KARUVAMBRUM AMSOM, MELAKKAM DESOM,
KARUVAMBRAM P.O. ERNAD TALUK - 676 123.
5 PRAJODH, S/O. KESAVAN NAIR,
THAZHATHETHIL VEETTIL, AGE NOT KNOWN,
ELANKUR AMSOM, DESOM, PELEPPURAM P.O.
ERNAD TALUK - 676 122.
6 JAMSHEED T, S/O. MUHAMMED, AGE NOT KNOWN,
THALAPPIL VEETTIL, MANJERI AMSOM, DESOM,
MANJERI COLLEGE P.O. ERNAD TALUK - 676 122.
7 MUHAMMED ABDUL RAHIM,
S/O. ALAVIKUTTY, KORAMBAIL,
AGE NOT KNOWN, MANJERI AMSOM, DESOM,
MANJERI COLLEGE P.O. ERNAD TALUK - 676 121.
8 YOUNUS ALI HASHIM, AGE NOT KNOWN,
MULLAMPARA HOUSE, MANJERI AMSOM, DESOM,
MANJERI COLLEGE P.O. ERNAD TALUK - 676 121.
9 RUKHIYA, W/O. SULAIMAN,
AGED 55 YEARS, KARUVAMBRUM AMSOM, DESOM,
KARUVAMBRAM P.O. ERNAD TALUK - 676 123.
10 MUHAMMED, S/O. SULAIMAN, AGED 29 YEARS,
KARUVAMBRUM AMSOM, DESOM, KARUVAMBRAM P.O.
ERNAD TALUK -676 123.
11 SEMINA, D/O. SULAIMAN, AGED 34 YEARS,
KARUVAMBRUM AMSOM, DESOM, KARUVAMBRAM P.O.
ERNAD TALUK - 676 123.
THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P (R.C) No.14 of 2021 3
A.HARIPRASAD & T.V.ANILKUMAR, J J.
--------------------------------------
O.P (R.C) No.14 of 2021
--------------------------------------
Dated this the 27th day of January, 2021
JUDGMENT
A.HARIPRASAD, J
Heard the learned counsel for the petitioner.
2. Petitioner seeks an early disposal on RCP No.5 of 2019 pending
before the Rent Control Court, Manjeri. Reckoning the reliefs claimed by
the petitioner, we find no need to issue a notice to the respondent since he
will not be prejudiced by the orders that is likely to be passed by this Court.
We, however, called for a report from the Rent Control Court, Manjeri
indicating the time required for disposal of RCP No.5 of 2019. In the
report, it is submitted that the Presiding Officer is holding charge of two
other courts, including the charge of a Magistrate for hearing forest
offences. That apart, the steps in the rent control petition have not been
completed.
Therefore, having regard to the facts and circumstances, we
direct the Rent Control Court, Manjeri to dispose of RCP No.5 of 2019
within a period of six months of completing the steps in the case. Petitioner
shall co-operate with the court to expedite this matter.
A. HARIPRASAD,
JUDGE.
T.V.ANILKUMAR
JUDGE
amk
APPENDIX
PETITIONER'S EXHIBITS :
EXHIBIT P1 THE TRUE COPY OF THE RCP NO. 5/2019
PENDING BEFORE THE RENT CONTROL COURT,
MANJERI.
EXHIBIT P2 THE TRUE COPY OF THE LAWYER NOTICE
ISSUED BY THE PETITIONER TO THE IST
RESPONDENT.
EXHIBIT P3 THE TRUE COPY OF THE I.A NO. 2326/2019
IN RCP NO. 5/2019 DATED 02.11.2019.
RESPONDENTS' EXHIBIT : NIL.
