Nafeesa Thattankandiyil vs Puthiyottil Anitha Kumari
2022 Latest Caselaw 1625 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.1/2022 IN RCREV. NO. 25 OF 2022

RCA NO.64/2020 OF THE RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL DISTRICT
                             COURT, VATAKARA

         RCP NO.80/2018 OF THE RENT CONTROLLER/MUNSIFF, VATAKARA

PETITIONER/REVISION PETITIONER:

     NAFEESA THATTANKANDIYIL, AGED 51 YEARS, W/O.POCKER HAJI,
     KARUVANCHERI AMSOM, KUNNATHKARA DESOM, MUTHUVANA P.O., VATAKARA
     TALUK, KOZHIKODE DISTRICT, PIN - 673 533.

RESPONDENTS/RESPONDENTS:

  1. PUTHIYOTTIL ANITHA KUMARI, AGED 51 YEARS, LANDLADY, MEMMUNDA AMSOM,
     KUTTOTH DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT, PIN - 673 104.
  2. THAZHE NADUKKANDIYIL NISAR, AGED 42 YEARS, S/O.KUNHABDULLA, CHORODE
     AMSOM, DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT - 673 106.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment dated 06.10.2021 in RCA No.64/2020 on the file of the Rent
Controller Appellate Authority/Additional District Judge, Vatakara,
pending disposal of the above revision petition.

     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.K.RAKESH ROSHAN & THUSHARA.V, Advocates for the petitioner and of
Sri.VINOD RAVINDRANATH (CAVEATOR) for the respondent 1, the court passed
the following:




                                                                     (p.t.o)
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                                R.C.Rev.No.25 of 2022
               -----------------------------------------------------------
                     Dated this the 15th day of February, 2022

                                        ORDER

Anil K. Narendran, J.

Admit.

Advocate Vinod Ravindranath takes notice for the 1 st

respondent.

Issue urgent notice by speed post to the 2nd respondent,

returnable within three weeks.

Call for LCR.

I.A.No.1 of 2022

Having considered the submissions made by the learned

counsel for the petitioner-tenant and also the learned counsel for

the 1st respondent-landlord, there will be an interim stay of the

operation of the judgment dated 06.10.2021 in R.C.A.No.64 of

2020 of the Rent Control Appellate Authority (Additional District

Judge), Vatakara, for a period of one month.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

15-02-2022 /True Copy/ Assistant Registrar