CHEERAM KULANGARA MOOSA HAJI Vs. NADUTHODI YUSAF

JUDGEMENT

(1.) THIS O.P. has been filed by the landlords/ petitioners seeking a direction to the Rent Control Appellate Authority, Manjeri to hear and dispose of the RCA Nos.11/09, 12/09 & 13/09 within a time frame to be fixed by this Court. On considering the O.P for admission we directed the Registry to obtain a report from the learned Appellate Authority as to when at the earliest, the Authority will be able to hear and dispose of the appeals. Pursuant to that, the Registrar (Judicial) has submitted a report. It is seen from the report that the Authority is of the opinion that the matters can be disposed of within three months from 11/01/11 at the latest. Having considered the report and having considered the grounds raised in the O.P., we dispose of the O.P. issuing the following directions:- The learned Rent Control Appellate Authority, Manjeri is directed to hear and dispose of the RCA Nos.11/09, 12/09 and 13/09 pending before the above Appellate Authority at the earliest and at any rate before 31/03/11.