Devassy vs E. Nazeer
2022 Latest Caselaw 937 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                  PRESENT


                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN


                                     &


                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR


          Tuesday, the 25th day of January 2022 / 5th Magha, 1943

                           OP (RC) NO. 45 OF 2018


               RCP 35/2014 OF RENT CONTROL COURT, ERNAKULAM

PETITIONER:

     DEVASSY, AGED 64 YEARS, S/O.P.DEVASSY, THANNIKKAPPALLY VEEDU,
     KADAVANTHRA, KOCHI, ERNAKULAM.

    BY ADV: SRI. R.MANOJ

RESPONDENT:

     E. NAZEER, S/O.ESMAIL, AGED 46 YEARS,4-1, HEERA DALE, JAGATHY,
     THYCAUD VILLAGE, THIRUVANANTHAPURAM - 695 014.

      BY ADV: Sri. S.JUSTUS


     This OP (Rent Control) having come up for orders on 25-01-2022, upon
perusing the letter from 1st Addl.Munsiff's Court, Ernakulam dated
07-01-2022, and this court's Judgment dated 16-09-2021, the court on the
same day passed the following.




                                                                      [PTO]
        ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
    -----------------------------------------------------------
                    O.P.(RC) No.45 of 2018
    -----------------------------------------------------------
          Dated this the 25th day of January, 2022

                             ORDER

Ajithkumar, J.

This Original Petition was dismissed by this Court as per

judgment dated 16.09.2021. While dismissing the original

petition, the Rent Control Court was directed to dispose of

R.C.P.No.35 of 2014 as expeditiously as possible, at any rate,

within a period of three months from the date of receipt of a

copy of the judgment.

2. The I Additional Munsiff, Ernakulam, who is now in

charge of Rent Control Court, Ernakulam, submitted a request

dated 07.01.2022 for extension of period for disposal of

R.C.P.No.35 of 2014 by six months from 04.01.2022.

3. Heard the learned counsel appearing for the

petitioner.

4. It is noticed that a regular officer is not posted in

the Rent Control Court, Ernakulam. The II Additional Munsiff,

who is in charge of the Rent Control Court, is on earned leave

from 21.12.2021 to 22.01.2022. The I Additional Munsiff is

therefore put in temporary charge of the Rent Control Court,

O.P.(RC) No.45 of 2018

Ernakulam. Recording of evidence in the case is not yet

completed. Taking into account all such matters, we deem it

appropriate to grant four months more time for the disposal of

R.C.P.No.35 of 2014.

5. The request is accordingly allowed and the Rent

Control Court, Ernakulam is directed to dispose of R.C.P.No.35 of

2014 within a period four months from 04.01.2022.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

25-01-2022 /True Copy/ Assistant Registrar