Madras High Court
R.Venkatesan vs A.Albert James on 4 January, 2013
Author: G.Rajasuria
Bench: G.Rajasuria
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 04/01/2013 CORAM THE HONOURABLE MR.JUSTICE G.RAJASURIA C.R.P.(NPD)(MD)No.14 of 2013 R.Venkatesan ... Petitioner/Petitioner/ Petitioner-Landlord Vs. 1. A.Albert James 2. Arul Samuel ... Respondents/Respondents/ Respondents-Tenants Prayer Petition filed under Article 227 of the Constitution of India, to direct the lower Court for expeditious disposal of E.P.No.535 of 2008 in R.C.No.181 of 2006 on the file of Rent Controller, Additional District Munsif, Madurai Town. !For Petitioner ... Mr.R.Subramanian ^ * * * * * :ORDER
This Civil Revision Petition has been filed seeking a direction to dispose of E.P.No.535 of 2008 in R.C.No.181 of 2006 pending on the file of the learned Rent Controller, Additional District Munsif, Madurai Town.
2. Heard the learned Counsel for the revision petitioner.
3. The learned Counsel for the revision petitioner would echo the cri de coeur and heart burns of his client to the effect that the revision petitioner filed the E.P.No.535 of 2008 in R.C.No.181 of 2006 and it is pending for a long time, without any progress. Hence, the learned Counsel for the revision petitioner would pray for a suitable direction to the lower Court to dispose of the suit within a time frame.
4. I could see considerable force in the submission of the learned Counsel for the revision petitioner and accordingly, the following direction is issued:
The lower Court shall do well to see that E.P.No.535 of 2008 in R.C.No.181 of 2006 is disposed of as early as possible, preferably within a period of one month from the date of receipt of a copy of this order, if there is no legal impediment in disposing the same.
5. With the above direction, the Civil Revision Petition is disposed of. No costs.
ssl To The Court of Rent Controller, Additional District Munsif, Madurai Town.