Abdul Azeez K.C vs Vannankandi Khalid Haji
2021 Latest Caselaw 22665 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
        Friday, the 19th day of November 2021 / 28th Karthika, 1943

                  IA.NO.1/2020 IN RCREV. NO. 178 OF 2020

RCA NO.164/2014 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
                            JUDGE-I), THALASSERY

      RCP NO.84/2013 OF THE RENT CONTROL COURT (MUNSIFF), THALASSERY

PETITIONER/REVISION PETITIONER:

     ABDUL AZEEZ K.C, AGED 59 YEARS, S/O. AYAMAD HAJI, RESIDING AT TAJ
     HOUSE, P.O. MOWANCHERY, KANNUR DISTRICT.

RESPONDENTS/RESPONDENTS:

  1. VANNANKANDI KHALID HAJI, AGED 75 YEARS, S/O. IBRAHIMKUTTY HAJI,
     RESIDING AT SAREENA MANZIL, P.O. IRIVERY, THALASSERY TALUK, KANNUR
     DISTRICT, PIN-670 613 (DECEASED) *ADDL. R2 TO R7 ARE IMPLEADED
  2. ADDL.R2: ASIYA KHALID, AGED 63 YEARS, W/O.VANNANKANDI KHALID HAJI,
     RESIDING AT SAREENA MANZIL, KELOTHUMCHAL, P.O.IRIVERY, KANNUR
     DISTRICT. PIN-670 614.
  3. ADDL.R3. SAREENA, AGED 46 YEARS, D/O.VANNANKANDI KHALID HAJI,
     RESIDING AT SAREENA MANZIL, KELOTHUMCHAL, P.O.IRIVERY, KANNUR
     DISTRICT, PIN-670 614.
  4. ADDL. R4. THASLIM THANISSERY KANDY, S/O.VANNANKANDI KHALID HAJI,
     RESIDING AT SAREENA MANZIL, KELOTHUMCHAL, P.O.IRIVERY, KANNUR
     DISTRICT, PIN-670 614.
  5. ADDL.R5. FAIZAL, S/O.VANNANKANDI KHALID HAJI, RESIDING AT SAREENA
     MANZIL, KELOTHUMCHAL, P.O.IRIVERY, KANNUR DISTRICT, PIN-670 614.
  6. ADDL.R6. HARIS, S/O.VANNANKANDI KHALID HAJI, RESIDING AT SAREENA
     MANZIL, KELOTHUMCHAL, P.O.IRIVERY, KANNUR DISTRICT, PIN-670 614.
  7. ADDL.R7. ARIFA, D/O.VANNANKANDI KHALID HAJI, RESIDING AT SAREENA
     MANZIL, KELOTHUMCHAL, P.O.IRIVERY, KANNUR DISTRICT, PIN-670 614.

[ARE IMPLEADED AS LEGAL HEIRS OF DECEASED RESPONDENT AS PER ORDER DATED
07.10.2021 IN I.A.1/2021 IN RCR 178/2020]




                                                              (P.T.O)
      Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings in judgment dated 13.3.2020 in RCA No.164/2014 on the file of
Rent Control Appellate Authority (Additional District Judge-I), Thalassery
in R.C.P No.84/2013 on the file of Rent Control Court (Munsiff),
Thalassery, dated 29.9.2014 pending disposal of the RCR and it is
accordingly prayed for.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.M.V.AMARESAN & S.S.ARAVIND, Advocates for the petitioner and of
SMT.RUKHIYABI MOHD KUNHI, Advocates for ADDL. R2 TO R7, the court passed
the following:




                                                                   (P.T.O)
                     ANIL K. NARENDRAN & P. G. AJITHKUMAR, JJ.
               ----------------------------------------------------------------
                                   R.C.R.No.178 of 2020
                                              &
                      I.A.No.1 of 2020 in R.C.R.No.178 of 2020
               -----------------------------------------------------------------
                      Dated this the 19th day of November, 2021

                                          ORDER

Anil K. Narendran, J.

Call for LCR.

List on 17.12.2021.

I.A.No.1 of 2020

Delivery of the petition schedule shop shall be deferred

for a period of one week on condition that the petitioner-tenant

shall pays arrears of rent as on date, within two weeks and he

shall continue to pay rent for the subsequent months, without

default, during the pendency of this Rent Control Revision.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

P. G. AJITHKUMAR, Judge MIN

19-11-2021 /True Copy/ Assistant Registrar