M.V.MAHAMOOD Vs. STAR FISH EXPORTS

JUDGEMENT

(1.) IN the manner in which we propose to dispose of the Original Petition (RC), it is not necessary to issue notice to the respondents.

(2.) THE petitioner filed R.C.P.No.10 of 2009 on the file of the Rent Control Court, Kochi against the respondents under Section 11(3) and 11(4)(i) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The respondents denied the title of the landlord. By the order dated 20th January, 2010, the Rent Control Court held that the denial of title put forward by the tenants is not bonafide. Challenging that order, the respondents/tenants filed R.C.A.No.20 of 2010 before the Rent Control Appellate Authority, Ernakulam. That appeal is pending.

(3.) THE prayer in the Original Petition (RC) is to issue a direction to the Appellate Authority to dispose of the appeal expeditiously.