P K PRATHAPAN Vs. V N KUTTAN

JUDGEMENT

(1.) All these writ petitions are filed by the same person. These writ petitions are filed seeking expedite disposal of the Rent Control Petition filed by him as RCP 2/07, RCP 4/07 and RCP 3/07 respectively on the file of the Rent Control Court, Chalakudy.

(2.) According to the petitioner, there is some urgency in the matter and unless expedite disposal of the RCPs are not done, it will cause undue hardship. This RCPs beingadmittedlyof the year 2007, we cannot possibly issue a writ of mandamus directing the Rent Control Court to dispose of the same out of turn. However, if there is any such urgency as pleaded by the petitioner, certainly, it is for the court where the same is pending, on the first instance, to consider such request and pass appropriate orders. If the Court is satisfied about the urgency pleaded, certainly the Court shall bestow consideration and dispose the same expeditiously.

(3.) In such circumstances, leaving open the right of the petitioner to approach the Rent Control Court by filing appropriate petition pointing out such urgency, these writ petitions are closed. We make it clear that if any such petition is filed, Rent Control Court will consider the said petition and dispose of the same in accordance with law, without delay. Writ petitions are closed.