DHANALEKSHMI Vs. DR. MOHANAN NAIR

JUDGEMENT

(1.) In the nature of the order that we are passing in this Writ Petition, it is not necessary that we examine the merits of the grounds raised in this Writ Petition. The grievance of the petitioner/tenant is that even as R.C.A. 27/10 preferred by her against the eviction order passed by the Rent Control Court is pending before the Rent Control Appellate Authority, Kollam, the execution court has vide Ext.P5 ordered delivery. It is submitted by Sri. Vinod Bhat, the learned Counsel for the respondent that R.C.A. 27/10 has been finally heard and presently stands posted for judgment to 15/09/10. Under the above circumstances, we dispose of the Writ Petition issuing the following directions: