PREMA JOY Vs. JOHN BRITTO

JUDGEMENT

(1.) OP(RC) No. 74 of 2013 is filed by the petitioners in RCP No. 140 of 2021, pending before the III Additional Munsiff (Rent Control) Court, Ernakulam. It is stated that the RCP was filed on 22/9/2021 and that the respondent has not so far filed any objection to the above rent control petition. Though the petitioners filed IA No. 8 of 2023 on 17/3/2023 to advance the case hearing posted to 31/5/2023, the Rent controller in charge posted the said IA on 25/5/2023. This original petition is filed for a direction to the Rent Controller to pass final orders in the rent control petition within a time limit to be fixed by this Court.

(2.) OP (RC) 83 of 2023 is also an original petition filed seeking a direction to finally dispose of RCP No. 90 of 2018 pending before the Rent Control Court, Chavakkad, within a time period of six months.

(3.) It is seen that a number of similar petitions are filed before this Court seeking expeditious disposal of the cases filed before the Rent Control Court and the appeals filed before the Rent Control appellate authority.