Madras High Court
Chennai Vazh Kovilpatti Nadar vs Chennai Vazh Kovilpatti Nadar on 14 November, 2024
C.R.P.No.2167 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.11.2024
CORAM :
THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.No.2167 of 2024
Chennai Vazh Kovilpatti Nadar
Uravinmurai Sangam, Reg. No.45/1984,
Rep. by its President K.Ramasamy Nadar .. Petitioner
Versus
1.Chennai Vazh Kovilpatti Nadar
UravinmuraiSangam Reg.No.61/2006,
Rep. by its President L.M.Krishnasamy Nadar
2.M/s. Crescent Auto Repairs and Services
India (Private) Ltd., Rep. by
its Director A.K.Abdullah .. Respondents
Prayer: Civil Revision Petition filed under Article 227 of the Constitution
of India to dispose of the fair rent proceeding in RCOP.No.2099 of 2013 on
the file of the XIII Small Causes, Chennai.
For Petitioner : Mr.S.Packiaraj
For Respondent 2 : Mr.P.V.Balasubramanian,
for Mr.Najeeb Usman Khan
For Respondent 1 : No appearance
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1/6
C.R.P.No.2167 of 2024
ORDER
This civil revision petition seeks for expeditious disposal of
RCOP.No.2099 of 2013 on the file of the XIII Court of Small Causes,
Chennai.
2. When the matter came up for admission, I found that the
application in M.P.No.3 of 2023 had been adjourned for a period over a year
without disposal. Therefore, I called for a report from XIII Court of Small
Causes, Chennai as to why the said application has been kept pending
without passing orders for such a long period and as to how long the learned
Judge requires for disposal of RCOP.No.2099 of 2013.
3. In compliance of that order, the learned Judge has sent a detailed
report stating that she is not able to dispose of M.P.No.3 of 2023 on account
of the fact that the petitioner has not produced a copy of the judgment
passed in C.S.No.23 of 2012 on the file of this Court. She has further given
an assurance that she shall dispose of the main RCOP itself within a period
of three months.
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4. I have heard Mr.S.Packiaraj and Mr.P.V.Balasubramanian for
Mr.Najeeb Usman Khan for the respective parties.
5. RCOP is pending for more than a decade. This seems to be on
account of dispute between two groups in the civil revision
petitioner/Sangam. For that purpose, the rent control proceeding need not be
kept pending for such a long period as it is only a petition for fixing the fair
rent.
6. Both Mr.S.Packiaraj as well as Mr.P.V.Balasubramanian state that
they will produce a copy of the judgment passed by this Court in CS.No.23
of 2012 on 18.11.2024. The learned Judge is requested to dispose of
M.P.No.3 of 2023 at the earlier without adjourning the matter any further. If
either of the counsel do not cooperate with the disposal, the learned Judge is
at liberty to proceed further and pass orders. After disposal of M.P.No.3 of
2023, RCOP itself should be disposed of on or before 27.01.2025. The court
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shall send a copy of the final order in RCOP along with the compliance
report.
7. With the above directions, this civil revision petition is disposed of.
No costs.
8. Call this matter for compliance on 28.01.2025.
14.11.2024
nl
Index : yes/no
Speaking order/Non-speaking order
Neutral Citation : yes/no
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To
The XIII Small Causes Court, Chennai.
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V.LAKSHMINARAYANAN, J.
nl
14.11.2024
https://www.mhc.tn.gov.in/judis
