Berly Cyriac vs Joy Paul
2021 Latest Caselaw 15191 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                            &
         THE HONOURABLE MRS. JUSTICE M.R.ANITHA
 TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                 OP (RC) NO. 134 OF 2020
  AGAINST THE ORDER IN I.A.NO.2/2020 IN RCA 43/2020 OF
   DISTRICT COURT & RENT CONTROL APPELLATE AUTHORITY,
               ERNAKULAM DATED 17/11/2020
   ORDER IN R.C.P.NO.110/2019 OF THE THIRD ADDITIONAL
      MUNSIFF COURT & RENT CONTROL COURT, ERNAKULAM
                    DATED 04/08/2020
PETITIONER:

         BERLY CYRIAC, AGED 45 YEARS
         S/O MATHAI CYRIAC, NELLUVELLI, FLAT NO.B-8C,
         CHAKOLAS HABITAT, THEVARA FERRY ROAD, THEVARA,
         ERNAKULAM-682 013.

         BY ADV BLAZE K.JOSE


RESPONDENT:

         JOY PAUL,AGED 54 YEARS
         S/O M.M.PAULOSE, ARTEC, BUILDING No.17/219-1,
         2,3,4,5,7 OLD NO 12/210(1,2,3,4,5,7) NEAR P.S.M
         MISSION HOSPITAL, MARADU, KOCHI-682 304.

         R BY BY ADV SRI.SHIBU JOSEPH

     THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION
ON 20.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                       -2-

OP (RC) NO. 134 OF 2020



                                JUDGMENT

Anil K. Narendran, J.

The petitioner, who is the respondent in R.C.A.No.43 of

2020 on the file of the Rent Control Appellate Authority,

Ernakulam and the petitioner in R.C.P.No.110 of 2019 on the

file of the Rent Control Court, Ernakulam, has filed this

original petition under Article 227 of the Constitution of India,

seeking an order to set aside or modify Ext.P2 order dated

17.11.2020 of the Rent Control Appellate Authority in I.A.No.2

of 2020 in R.C.A.No.43 of 2020.

2. On 25.11.2020, when this original petition came up

for admission, this Court admitted the matter on file and

issued notice to the respondent.

3. Today, when this matter is taken up for

consideration, the learned counsel for the petitioner and also

the learned counsel for the respondent would submit that the

relief sought for in this original petition has become

infructuous.

OP (RC) NO. 134 OF 2020

Recording the aforesaid submission made by the learned

counsel on both sides, this original petition is dismissed as

infructuous.

Sd/-

ANIL K.NARENDRAN, JUDGE

Sd/-

M.R.ANITHA, JUDGE

AV/22/7