A.Muhamed Mustaque.J
The petitioner challenges an order under Section 12(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965, stopping the entire rent control
proceedings, consequent upon the non-payment of rent as per order under Section 12(1) of the Act, which is an appealable order. There is no scope to
invoke our power under Article 227 of the Constitution of India. If the execution petition is pending, it shall be kept on hold for a period of three weeks
for the petitioner to work out her remedies under law.
The Original Petition (RC) is disposed of as above.