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Judgment
3 paragraphs · 184 wordsPius C. Kuriakose, J.—It appears to us that the Petitioner is voicing a genuine grievance. The grievance is that even as he is yet to obtain certified copy of the judgment of the Rent Control Appellate Authority which he intends to challenge before this Court u/s 20, the execution court has ordered delivery. We feel that in the limited nature of the relief that is being given, the same can be granted even without issuing notice to the Respondents. Hence we dispose of the O.P. issuing the following directions.
If copy application No. 666/2011 filed by the Petitioner in respect of the judgment in RCA 1/08 on the file of the Rent Control Appellate Authority, Thrissur under the District Court, Thrissur is in order, the learned District Judge Thrissur will issue copy at the earliest and at any rate within a week of receiving copy of this judgment. In view of the above direction we direct the Munsiff, Chavakkad to keep all proceedings including proceedings for delivery in E.P.264/11 in RCP 31/05 in abeyance till 6.4.2011.
Issue copy of the judgment today itself.