ACHAPPAN Vs. JOSE

JUDGEMENT

(1.) This O.P(RC) has been filed under Article 227 of the Constitution of India challenging Exts.P6 and P7 Orders passed in RCP.No.29/2016 of the Rent Control Court, Kochi.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) The learned counsel for the respondent has raised a preliminary objection that this Writ Petition is not maintainable, as the Orders sought to be set aside are Appealable Orders, as provided under Section 18 of the Kerala Buildings (Lease & Rent Control) Act, 1965 (Hereinafter referred to as, 'the Act'). In order to substantiate the said contention, the learned counsel for respondent cited the decision reported in Charulatha v. Manju,1994 KHC 45.