R.P. SHAMSUDHEEN Vs. SAFIYA

JUDGEMENT

(1.) IN the manner in which we propose to dispose of this O.P. (R.C.), we do not think that it is necessary to issue notice to the respondents.

(2.) THE petitioner filed R.C.P. No. 177 of 1996 on the file of the Rent Control Court, Kannur against the respondents. The Rent Control Court dismissed the R.C.P. On appeal filed by the landlord, the Appellate Authority, Thalasserry allowed the appeal in part. The landlord challenged that judgment before this Court in R.C.R. No.98 of 2006, which was disposed of as per Ext.P1 order dated 10-3-2011. The operative portion of Ext.P1 order reads as follows:

(3.) THE relief prayed in this O.P.(R.C.) is to issue a direction to the Rent Control Appellate Authority to hear and dispose of R.C.A. No.21 of 2012 as expeditiously as possible and at any rate within a period of three months. It is submitted by the learned counsel for the petitioner that the Rent Control Petition was filed in the year 1996 and even now it has not attained finality.