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Madras High Court

Tiruchendur Nattar Maruthuvar vs Kannan on 12 December, 2023

                                                                            C.R.P.(MD)No.3233 of 2023

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 12.12.2023

                                                          CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                               C.R.P.(MD)No.3233 of 2023


                    Tiruchendur Nattar Maruthuvar
                      Madam Sangam
                    represented by its President Periyasamy                     ... Petitioner/
                                                                                    Petitioner

                                                             Vs.

                    Kannan                                                      ... Respondent/
                                                                                    Respondent

                    Prayer : This Civil Revision Petition filed under Article 227 of the
                    Constitution of India, to direct the Rent Controller (District Munsif Court),
                    Tiruchendur to dispose the R.C.O.P.No.6 of 2016 within stipulated time
                    fixed by this Court, on merits in accordance with law.


                                     For Petitioner      : Mr.J.David Ganesan

                                                          ORDER

The Civil Revision Petition has been filed seeking a direction to dispose of the petition in R.C.O.P.No.6 of 2016, pending on the file of the 1/4 https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.3233 of 2023 District Munsif Court (Rent Controller), Tiruchendur, within a period stipulated by this Court.

2. Since the revision petition is filed for early disposal of the case, the issuance of notice to the respondent is not necessary.

3. The learned counsel appearing for the revision petitioner would submit that the revision petitioner has filed an eviction petition in R.C.O.P.No.6 of 2016 against the respondent and that though counter has been filed as earlier as on 27.07.2022, the case is being adjourned again and again. He would further submit that P.W.1 was examined and subsequently, the case is being adjourned.

4. Considering the facts and circumstances and also the fact that the eviction petition is pending for the past seven years, the Rent Controller, Tiruchendur is hereby directed to complete the trial in R.C.O.P.No.6 of 2016 and dispose of the same within a period of three months from the date of receipt of a copy of this order.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.3233 of 2023

5. With the above direction, this Civil Revision Petition is disposed of. No costs.

12.12.2023 NCC :yes/No Index :yes/No Internet:yes/No csm To

1. The District Munsif Court (Rent Controller), Tiruchendur.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.3233 of 2023 K.MURALI SHANKAR,J.

csm Order made in C.R.P.(MD)No.3233 of 2023 Dated : 12.12.2023 4/4 https://www.mhc.tn.gov.in/judis