Senior Superintendet Of Post ... vs Zuhara Iqbal
2022 Latest Caselaw 1598 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                  THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Tuesday, the 15th day of February 2022 / 26th Magha, 1943

                    IA.NO.2/2021 IN RCREV. NO. 14 OF 2021

RCA NO 121/2017 of the Additional Rent Control Appellate Authority, Kozhikode.

 RCP 70/2015 of the Rent Control Court/ Additional Munsiff- II, Kozhikode.

 REVISION PETITIONERS/ APPELLANTS/ RESPONDENT:

   1. SENIOR SUPERINTENDET OF POST OFFICE, CALICUT DIVISION, KOZHIKODE-673
      005.
   2. POST MASTER, CHEVAYUR POST OFFICE, KOZHIKODE-673 017

 RESPONDENT/ RESPONDENT/ PETITIONER:

      ZUHARA IQBAL, AGED 57 YEARS, D/O.KUNHALIKUTTY HAJI, FASNA
      COTTAGE,POOKKOTTOOR, KODOTTY TALUK, MALAPPURAM DISTRICT-676 517.


      Application praying that in the circumstances stated in the
 affidavit filed therewith the High Court be pleased to stay all further
 proceedings pursuant to the judgment dated 13-12-2018 in RCA No. 121 of
 2017 of the file of Additional Rent Control Appellate Authority, Kozhikode
 and the order dated 12-04-2017 in RCP No. 70 of 2015 on the file of the
 Rent Control Court, Additional Munsiff- II, Kozhikode, pending disposal of
 this Revision Petition.


      This Application again coming on for orders upon perusing the
 application and the affidavit filed in support thereof and this court's
 order dated 10-12-2021 and upon hearing the arguments of SRI.S.BIJU,
 Central Government Counsel for the petitioners and of M/S R.SUDHISH
 & M.MANJU, Advocates for the respondent, the court passed the following:


                                                                      [PTO]
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                                R.C.Rev.No.14 of 2021
               -----------------------------------------------------------
                     Dated this the 15th day of February, 2022

                                       ORDER

Anil K. Narendran, J.

On 20.01.2022, when this matter came up for

consideration, the learned Central Government Counsel

submitted that the Postal Department is in search of an alternate

accommodation for Chevayur Post Office, in a nearby building

owned by BSNL.

Today, when the case is taken up for consideration, the

learned Central Government Counsel would submit that since

the Department could not secure tenancy in the aforesaid

building owned by the BSNL. Therefore, an an advertisement

has already been released for obtaining another building on rent.

List on 07.03.2022.

I.A.No.2 of 2021

Interim order extended by one month.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

15-02-2022 /True Copy/ Assistant Registrar