MUHAMMED KUNHI Vs. RAHMATH

JUDGEMENT

(1.) The petitioner herein is the petitioner in R.C.P.Nos.71 and 72 of 2018 of the Rent Control Court, Thalassery. Aggrieved by the delay in disposal of the aforesaid rent control petitions, the petitioner approached this Court invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India and sought for a direction to dispose of the aforesaid rent control petitions within a time frame.

(2.) According to the petitioner, the aforesaid petitions were filed under Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 on the ground that he is in urgent bona fide need of the petition schedule buildings. It is also stated that the petitioner is a senior citizen aged 79 years old.

(3.) Heard the learned counsel for the petitioner.