Subashini vs Balan
2021 Latest Caselaw 19498 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                              &
             THE HONOURABLE MR.JUSTICE K. BABU
 THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA,
                            1943
                  OP (RC) NO. 54 OF 2018
 ARISING OUT OF I.A.NOS.996 AND 997 OF 2018 IN RCP NO.36
 OF 2014 ON THE FILE OF THE RENT CONTROL COURT (MUNSIFF
               COURT), KODUNGALLUR, THRISSUR
PETITIONERS/RESPONDENTS:

         SUBASHINI
         AGED 62 YEARS
         W/O KUMARAN, RAMANKULATH HOUSE, P.O.METHALA,
         KODUNGALLLUR, THRISSUR DISTRICT.

         SUJITH, AGED 36 YEARS, S/O KUMARAN, RAMANKULATH
         HOUSE, P.O.METHALA, KODUNGALLLUR, THRISSUR
         DISTRICT.

         BY ADVS.
         SRI.K.S.RAJESH
         SRI.M.SHAJU PURUSHOTHAMAN



RESPONDENT/PETITIONER:

         BALAN
         S/O SUBRA RAO, NISCHAL VEETTIL,
         LOKAMALESWARAM,P.O. KODUNGALLUR, THRISSUR
         DISTRICT, PIN-680664.


     THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION
ON 16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                    -2-

OP (RC) NO. 54 OF 2018



                                JUDGMENT

Anil K. Narendran, J.

The petitioners, who are the respondents in R.C.P.No.36

of 2014, on the file of the Rent Control Court (Munsiff Court),

Kodungallur, a petition filed by the respondent herein-landlord

seeking eviction of the petitioners-tenants from the petition

schedule building, have filed this original petition under Article

227 of the Constitution of India, seeking an order directing the

Rent Control Court to consider and pass orders in Ext.P2 and

Ext.P3 interlocutory applications, i.e., I.A.Nos.996 and 997 of

2018 in R.C.P.No.36 of 2014, at the earliest, and till then keep

in abeyance all further proceedings in E.P.No.1480 of 2017 in

R.C.P.No.36 of 2014, for execution of the ex-parte order of

eviction.

2. On 31.05.2018, when this original petition came up

for admission, it was ordered to be posted when moved again.

3. Today, when the matter is taken up for

consideration, the learned counsel for the petitioners-tenants

OP (RC) NO. 54 OF 2018

would submit that this original petition may be dismissed as

not pressed.

Recording the above submission made by the learned

counsel for the petitioners-tenants, this original petition is

dismissed as not pressed.

Sd/-

ANIL K.NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE

AV/17/9