V. K. VIJAYAN Vs. P. C. JAMES

JUDGEMENT

(1.) The petitioner is the respondent-tenant in R.C.P.No.69 of 2017 on the file of the Rent Control Court (Munsiff), Thrissur and the judgment debtor in E.P.No.1411 of 2023 in R.C.P.No.69 of 2017 on the file of the Principal Munsiff Court, Thrissur. The petitioner has filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order directing the Rent Control Court, Thrissur to issue certified copy of the orders, as sought for in I.A.No.16 of 2024 in R.C.P.No.69 of 2017, as expeditiously as possible. The petitioner has also sought for an order directing the Principal Munsiff Court, Thrissur to stay further proceedings in E.P.No.1411 of 2023 in R.C.P.No.69 of 2017 until certified copies of the orders as sought for in I.A.No.16 of 2024 are issued.

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

(3.) The petitioner had earlier approached this Court in O.P.(RC)No.200 of 2023, which was disposed of by Ext.P13 judgment dtd. 4/12/2023. Paragraph 13 of the said judgment reads thus;