G. AUGUSTINE Vs. K.S. SINKA

JUDGEMENT

(1.) The petitioner is the landlord in R.C.P.No.14 of 2015 on the file of the Rent Control Court (Munsiff), North Paravur, a petition filed under Ss. 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965, seeking eviction of the respondent herein-tenant from the petition schedule shop room. The petitioner has filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking a time bound disposal of I.A.No.58 of 2020, which is one filed by the tenant for condonation of delay of 1126 days in filing Review Petition No.57 of 2020, filed seeking to review the order dtd. 13/1/2017 in R.C.P.No.14 of 2015, and also for time bound disposal of that Review Petition.

(2.) Heard the learned counsel for the petitioner. Considering the nature of the relief proposed to be granted in this original petition, service of notice on the respondent-tenant is dispensed with.

(3.) The petitioner is only seeking a time bound disposal of I.A.No.58 of 2020 in R.P.No.57 of 2020 in R.C.P.No.14 of 2015 and also R.P.No.57 of 2020 filed by the respondent-tenant, within a time limit to be fixed by this Court.