Kunhathutty Umma vs Abdu Salam
2024 Latest Caselaw 19226 Ker

Kerala High Court

Kunhathutty Umma vs Abdu Salam on 1 July, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                        &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
       MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
                          OP (RC) NO. 77 OF 2024
AGAINST THE ORDER/JUDGMENT IN RCA NO.12 OF 2023 OF DISTRICT COURT&
SESSIONS COURT, MANJERI ARISING OUT OF THE ORDER/JUDGMENT DATED
30.06.2023 IN RCP NO.40 OF 2016 OF MUNSIFF COURT, PARAPPANANGADI.


PETITIONER(S)/RESPONDENT/PETITIONER:

            KUNHATHUTTY UMMA,
            AGED 79 YEARS
            W/O AHAMMED, D/O MANNINGACHALI KOMU HAJI,
            THURAKKAL P O, KONDOTTY AMSOM, KOLATHUR DESOM,
            KONDOTTY THALUK, MALAPPURAM DISTRICT., PIN - 673638

            BY ADVS.
            JAMSHEED HAFIZ
            T.S.SREEKUTTY



RESPONDENTS:

            ABDU SALAM
            AGED 53 YEARS
            S/O CHEDAKKUTH MUHAMMED, PALLIKKAL AMSOM DESOM.
            PALLIKKAL PO, KONDOTTY THALUK,
            MALAPPURAM DISTRICT., PIN - 676364


     THIS   OP    (RENT   CONTROL)    HAVING   COME   UP   FOR   ADMISSION   ON
01.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC) NO. 77 OF 2024
                                    2



                             JUDGMENT

Amit Rawal, J.

1. Petitioner - landlord has approached this Court by

invoking the provisions of Article 227 of the Constitution of

India for issuance of directions for disposal of the appeal, to

the Appellate Authority seized off R.C.A.No.12/2023

preferred against the eviction order dated 30.06.2023 of the

Rent Controller and stands admitted on 29.01.2024. The

proceedings of A.Dairy have been attached. The dates of

hearing are extracted hereinbelow:

        Date        Proceedings                             Next Date

      25.08.2023    Respondent Appears. Call with IA for   19.09.2023
                    stay to 19.09.2023

      19.09.2023    Call with IA to 13.11.2023             13.11.2023

      13.11.2023    Call with IA to 16.11.2023             16.11.2023

      16.11.2023    Call with LCR to 29.01.2024            29.01.2024

      29.01.2024    Appeal admitted. LCR received for      15.03.2024
                    hearing to 15.03.2024

      15.03.2024    For hearing to 23.05.2024              23.05.2024

      23.05.2024    Appellant and Respondent               24.06.2024

represented. Appellant prays for hearing to 24.06.2024 OP (RC) NO. 77 OF 2024

24.06.2024 Judge on other duty hence re-posted 11.07.2024 to

2. Noticing the fact that the matter is now listed for

further arguments on 11.07.2024, without expressing any

opinion on the merits of the matter, we dispose of the

OP(RC) with a direction to the Appellate Authority to

expedite the hearing of R.C.A.No.12/2023 within a period of

four(4) months from the date of receipt of certified copy of

this judgment. However, this direction will not give a cause

to the Rent Controller to adjourn the case on the last month

of the period granted by us.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE nak OP (RC) NO. 77 OF 2024

APPENDIX OF OP (RC) 77/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER IN R.C.P 40/2016 PASSED BY THE RENT CONTROL COURT, PARAPPANANGADI DATED 30.06.2023 ( TRANSLATION ATTACHED )

Exhibit P2 TRUE TYPED COPY OF THE MEMORANDUM OF APPEAL IN RCA. 12/2023 BEFORE THE RENT CONTROL APPELLATE AUTHORITY (DISTRICT AND SESSIONS JUDGE), MANJERI FILED BY THE RESPONDENT DATED 07.08.2023

Exhibit P3 TRUE COPY OF THE TYPED COPY OF THE A DIARY PROCEEDINGS OF THE RCA NO. 12/2023 BEFORE THE ADDL. DISTRICT COURT TIRUR FROM 25.08.2023 TO 24.06.2024