A.Nazarulla vs Ibrahim @ Bava
2021 Latest Caselaw 19848 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                    &
                    THE HONOURABLE MR.JUSTICE K. BABU
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                         O.P.(RC) NO.132 OF 2020
     EXPEDITIOUS DISPOSAL OF R.C.P.NO.20 OF 2017 ON THE FILE OF
    THE RENT CONTROL COURT (MUNSIFF), PARAPPANANGADI, MALAPPURAM
PETITIONER:
              A.NAZARULLA, AGED 71 YEARS,
              S/O. ABDUL SATHAR, VALIYAPUTHENVEETIL, LAILAS HOUSE,
              THRIKKULAM AMSOM DESOM, PO THIRURANGADI, TIRURANGADI
              TALUK, MALAPPURAM DISTRICT-676 306.
              BY ADVS.
              JAMSHEED HAFIZ
              SMT.K.K.NESNA


RESPONDENTS:
     1     IBRAHIM @ BAVA, AGED 69 YEARS,
           S/O. KUNHI MOHAMMED,
           KOLLANCHERY HOUSE,
           THRIKKULAM AMSOM DESOM, TIRURANGADI TALUK,
           MALAPPURAM DISTRICT-676 309.
     2     DR.M.LAILA BEEGUM, AGED 61 YEARS,
           W/O. A.NAZARULLA, LAILA HOUSE, THRIKKULAM AMSOM DESOM,
           P.O. THRURANGADI, TIRURANGADI TALUK,
           MALAPPURAM DISTRICT-676 306.
THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON 23.09.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(RC) NO.132 OF 2020

                                      2

                                JUDGMENT

Anil K. Narendran, J.

The petitioner in this original petition has filed R.C.P. No.20 of 2017

on the file of the Rent Control Court (Munsiff Court), Parappanangadi under

Sections 11(3), 11(8) and 11(4)(ii) of the Kerala Buildings (Lease and Rent

Control) Act, 1965, seeking eviction of the respondent-tenant from the

petition schedule shop room. The petitioner has filed this original petition

under Article 227 of the Constitution of India seeking expeditious disposal

of the above Rent Control Petition.

2. On 19.11.2020, when this original petition came up for

admission, this Court admitted the matter on file and issued notice to the

respondents.

3. Today, when the case is taken up for consideration, it is

submitted by the learned counsel for the petitioner that R.C.P. No.20 of

2017 on the file of the Rent Control Court has already been disposed of on

01.01.2021.

In such circumstances, no orders are required in this original

petition and is accordingly dismissed.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE MIN O.P.(RC) NO.132 OF 2020

APPENDIX OF O.P. NO.(RC) NO.132 OF 2020

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE R.C.P.20/2017 BEFORE THE RENT CONTROL COURT, PARAPPANANGADI DATED 6.4.2017.