Haris.P.K vs P.M.Ramla
2021 Latest Caselaw 15315 Ker

RCRev. No.46/2021                              1/3




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                           THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                               &
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                    Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                                      RCREV. NO. 46 OF 2021

RCA 27/2019 OF RENT CONTROL APPELLATE AUTHORITY(DISTRICT JUDGE), KASARAGOD.

RCP 18/2018 OF RENT CONTROL COURT (MUNSIFF), HOSDURG.

   REVISION PETITIONER/ RESPONDENT/ RESPONDENT:

          HARIS.P.K., AGED 40 YEARS, S/O. ABOOBACKER P.M, R/AT VADAKKAN
          VALAPPIL HOUSE, P.O CHITHARI, CHITHARI VILLAGE, HOSDURG TALUK 671
          316

        BY ADV Sri. A. ARUNKUMAR

   RESPONDENT/ APPELLANT/ RESPONDENT:

          P.M.RAMLA, AGED 40 YEARS D/O. LATE P.M MAMMUNHI HAJI, NOW R/AT
          KUNIYA,
          PERIYA VILLAGE, PERIYA P.O, HOSDURG TALUK 671 316.

         BY ADV SRI. B.DEEPAK

        This Rent control revision having come up for orders on 22.07.2021
   upon perusing the letter dated 31-05-2021 from the District Judge,
   Kasargod and this court's judgment dated 01-03-2021 in RCR, the court on
   the same day passed the following:

                                                                               [PTO]
 RCRev. No.46/2021                                              2/3




                                            K.VINOD CHANDRAN &
                                            ZIYAD RAHMAN A.A, JJ.
                         ---------------------------------------------------------------------------
                                                R.C.R.No.46 of 2021
                     ----------------------------------------------------------------------------
                                Dated this the 22nd day of July, 2021

                                                    ORDER

Ziyad Rahman A.A, J.

This Rent Control Revision was allowed by this Court as

per order dated 01.03.2021 by setting aside the impugned order

of the Rent Control Authority and the matter was remanded

back to the Appellate Authority with a direction to dispose of

the appeal on merits within a period of three months from the

date of production of the judgment.

2. It is discernible from the records that, the aforesaid

period is already expired. In the communication forwarded by

the learned District Judge vide letter dated 31.05.2021, it is

stated that on account of lock-down declared by the

Government owing to COVID-19, the appeal could not be

disposed of within the period stipulated. Hence enlargement of

time is sought for.

RCRev. No.46/2021 3/3

In such circumstances, the period stipulated by this

Court in the order dated 01.03.2021 is extended for a further

period of three months from today.

Sd/-

(K.VINOD CHANDRAN, JUDGE)

Sd/-

(ZIYAD RAHMAN.A.A, JUDGE)

DG/22.7.21

22-07-2021 /True Copy/ Assistant Registrar