JESSI MANAPPATTI @ JESSI ARAVIND Vs. BABU

JUDGEMENT

(1.) Petitioner is the respondent/landlord in RCA Nos.78 & 77/2017 of the Rent Control Appellate Authority (District Court), Thalassery. The above rent control appeals were filed by the respondents/tenants, challenging an order of eviction passed against them, under section 11(2)(a) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (for short, the Act. According to the petitioner, she is in bona fide need of the said buildings, for starting a readymade textile business, as she has no avocation or any source of income, to eke out her livelihood. So, the petitioner seeks a direction to dispose of the appeals, pending before the Rent Control Appellate Authority, at the earliest. Now, the rent control appeals are posted to 11.7.2018. The lower court records are available before the Appellate Authority and the appeals can be heard and disposed of. The delay in disposal of the appeals would put the petitioner into great hardship and difficulty. In the above circumstances, the petitioner approached this Court, seeking an order to dispose of the appeals within a time frame.

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

(3.) Having regard to the urgency of the matter, the Rent Control Appellate Authority, Thalassery, is directed to consider and dispose of RCA Nos.78 & 77/2017, at the earliest, at any rate, within a period of five months from today.