A. Muhamed Mustaque, J.
We have gone through the impugned order. It is a well reasoned order, and the Rent Control Court itself held that the matter related to prejudice is a
matter for appreciation at the time of judgment. We, in such circumstances, are of the view that there is no scope for interfering with the order passed
under Article 227 of the Constitution of India. As observed by the Rent Control Court, if any prejudice is caused by such examination, that shall be
considered at the time of final judgment.
With the observations as above, this original petition stands disposed of.
