Madras High Court
Punithavady vs Jayaprakash on 19 July, 2019
Author: M.Govindaraj
Bench: M.Govindaraj
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:19.07.2019
CORAM:
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
C.R.P.(NPD) No. 2313 OF 2019
Punithavady ... Petitioner
Vs.
Jayaprakash ...Respondent
PRAYER: Civil Revision Petition filed under Article 227 of Constitution
of India praying to direct the Execution Court to dispose the
H.R.C.E.P.No.121 of 2018 in H.R.C.O.P.No.27 of 2012 on the file of the
Rent Controller-I, Pondicherry.
For petitioner : Mrs.Jasmine Padma
ORDER
The petitioner is the landlord. She filed a petition in http://www.judis.nic.in H.R.C.O.P.No.27/2012 against the respondent for ejection and 2 M.GOVINDARAJ, J.
bkn delivering the vacant possession of the premises The rent controller has given a direction to the respondent / tenant to deposit the rental arrears on or before 12.10.2017. Since the respondent has not complied with the direction, the Rent Controller passed a decree of eviction on 14.11.2017. The petitioner filed an execution petition vide. H.R.C.E.P.No.121 of 2018 on 12.02.2018. Even though the matter is posted for orders as early as 20.06.2019, the Execution Petition is still pending. Aggrieved over the pendency of the Execution Petition at the stage of passing orders, the landlord is before this Court.
2. Considering the facts and circumstances of the case, a direction is given to the Principal District Munsif Court, Puducherry, to pass orders on the E.P.No.121 of 2018 within a period of one month from the date of receipt of a copy of this order.
3.The Civil Revision Petition is disposed of. No costs.
19.07.2019 Index: Yes/No Speaking Order/Non Speaking order.
bkn To The Rent Controller-I, Pondicherry. Note: Issue order copy by 08.08.2019 http://www.judis.nic.in C.R.P.(NPD) No. 2313 OF 2019