CALICUT ENGINEERING AGENCIES Vs. KOZHIKODE CORPORATION

JUDGEMENT

(1.) HEARD the counsel for the petitioners and the standing counsel appearing for respondents 1 and 2.

(2.) PETITIONERS are the tenants of the third respondent. Proceedings were initiated by the third respondent under the Rent Control Act for eviction of the petitioners and an order of eviction was also passed. That order was confirmed in appeal. Against that order, petitioners filed a revision before this Court and by Exts.P10 and P11 orders, the matter was remanded. On remand, the appeals were filed by them were reconsidered and was again rejected. Petitioners have not so far filed any revision against the appellate Court order.

(3.) BE that as it may, if as stated by the petitioners, they have filed Ext.P12 and P13 representations to the Corporation, pointing out any structure to be an unauthorized one, it is up to the Corporation to take cognizance of the same and take action in accordance with law. This the Corporation shall do with notice to the parties affected and as expeditiously as possible on the production of a copy of this judgment. Writ petition is disposed of as above.