Shinju Shiraz vs Sulaiman
2025 Latest Caselaw 8010 Ker

Kerala High Court

Shinju Shiraz vs Sulaiman on 16 April, 2025

Author: Amit Rawal

Bench: Amit Rawal

                                                2025:KER:32586

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                &

              THE HONOURABLE MR. JUSTICE P.M.MANOJ

WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                     OP (RC) NO. 98 OF 2025

     AGAINST THE ORDER/JUDGMENT DATED IN RCP NO.6 OF 2024

OF MUNSIFF COURT,ATTINGAL

PETITIONER:

         SHINJU SHIRAZ
         AGED 46 YEARS
         D/O. SUHAIR, KATTUVILA PUTHENVEEDU,
         RAMNAGAR, ALAMCODE P.O,
         THIRUVANANTHAPURAM, PIN - 695102

         BY ADVS.
         AKHIL SUSEENDRAN
         AISWARYA V.S.
         UNNIKRISHNAN R.




RESPONDENT:

         SULAIMAN
         S/O.ABDUL SALAM RESIDING AT KABIR MANZIL,
         RAMNAGAR, MELATTINGAL, ALAMCODE.P.O,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695102


THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
16.04.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                               2025:KER:32586
OP(RC) No. 98 of 2025                   2



                  AMIT RAWAL & P.M.MANOJ, JJ.
        ------------------------------------------------------------------
                          OP(RC) No. 98 of 2025
        ------------------------------------------------------------------
                Dated this the 16th day of April, 2025


                                 JUDGMENT

AMIT RAWAL,J

The original petition has been filed by the landlord

seeking the indulgence of this Court for expeditious disposal

of Ext.P1 RCP No.06/2024 pending before the Rent Control

Court, Attingal, seeking eviction of the respondent.

2. It is informed that, though the afore mentioned RCP

was filed on 06.12.2024, the respondent entered appearance

only on 23.01.2025. Petitioner preferred Ext.P3 application

dated 09.04.2025 which is pending before the court below,

seeking expeditious disposal.

3. Without expressing anything on the merits of the

matter, we dispose of the original petition with a direction to

the Rent Control Court, Attingal, to take a call on the

application Ext.P3 dated 09.04.2025 and pass orders in the 2025:KER:32586

Rent Petition in accordance with the law, as expeditiously as

possible.

Writ petition is ordered accordingly.

Sd/-

AMIT RAWAL JUDGE

Sd/-

P.M.MANOJ JUDGE

mtk