C.J.JOSE MOHAN Vs. HYRUNNISA

JUDGEMENT

(1.) The petitioner has filed this original petition under Article 227 of the Constitution of India, to direct the Rent Control Appellate Authority, Thrissur, to dispose of R.C.A.No.83/2017 within a time frame.

(2.) According to the petitioner, he is a senior citizen and is suffering from chronic kidney disease. Even though he has secured an order of eviction, he is denied the fruits of the order due to the pendency of the rent control appeal.

(3.) Pursuant to the order of this Court dtd. 5/4/2019, the learned Judge of the Rent Control Appellate Authority, Thrissur has by a letter dtd. 7/4/2019 informed this Court that R.C.A.No.83/2017 can be disposed of within a reasonable time period.