Jyothikumar V.S vs Lathika Sukumaran
2022 Latest Caselaw 6290 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 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                   O.P.(RC)NO.34 OF 2022
  R.C.P.NO.45 OF 2016 ON THE FILE OF THE RENT COUNTROL
                 COURT, THIRUVANANTHAPURAM
PETITIONER:

          JYOTHIKUMAR V.S.,
          AGED 51 YEARS,
          SON OF VASUDEVAN NAIR, ASWATHY HIRE SERVICE,
          TC 37/1437, VAZHAPPALLY JUNCTION, FORT P.O.,
          THIRUVANANTHAPURAM, PIN - 695 023.

          BY ADVS.
          V.SURESH
          G.SUDHEER
          R.HARIKRISHNAN (H-308)


RESPONDENTS:
    1    LALITHA SUKUMARAN NAIR,
         AGED 66 YEARS,
         RESIDING AT HARI NIVAS, TC 40/1168, KNRA-29,
         KUTTIKADU LANE, 3RD PUTHEN STREET,
         MANACAUD P.O., THIRUVANANTHAPURAM,
         PIN - 695 009.

    2     ANANTHAPADMANABHAN,
          AGED 41 YEARS,
          SON OF LATE SUKUMARAN NAIR, RESIDING AT HARI
          NIVAS, TC 40/1168, KNRA-29, KUTTIKADU LANE,
          3RD PUTHEN STREET, MANACAUD P.O.,
          THIRUVANANTHAPURAM, PIN - 695 009.

     THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION
ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(RC)NO.34 OF 2022

                                    2

                              JUDGMENT

Anil K. Narendran, J.

The petitioner, who is the respondent-tenant in R.C.P.No.45 of

2016 on the file of the Rent Control Court, Thiruvananthapuram, has

filed this original petition, invoking the supervisory jurisdiction of this

Court under Article 227 of the Constitution of India, seeking a writ of

certiorari to quash Ext.P7 order dated 12.08.2021 in I.A.Nos.13414 of

2019, 13416 of 2019 and 13417 of 2019 in the said R.C.P.

2. On 01.06.2022, when this original petition came up for

consideration, after arguing for sometime, the learned counsel for the

petitioner sought adjournment.

3. Today, when this case is taken up for consideration, the

learned counsel for the petitioner seeks permission to withdraw this

original petition.

Based on the aforesaid submission made by the learned counsel

for the petitioner, this original petition is dismissed as withdrawn.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE MIN O.P.(RC)NO.34 OF 2022

APPENDIX OF O.P.(RC)No.34 of 2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF RCP NO.45/2016 DATED 15/6/2016 FILED BY THE RESPONDENTS BEFORE THE RENT CONTROL COURT, THIRUVANANTHAPURAM.

Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER IN RCP NO.45/2016 DATED 22/8/2016 BEFORE THE RENT CONTROL COURT, THIRUVANANTHAPURAM.

Exhibit P3 TRUE COPY OF I.A.NO.13416/2019 IN RCP NO.45/2016 FILED BY THE PETITIONER BEFORE THE RENT CONTROL COURT OF THIRUVANANTHAPURAM DATED 30/11/2019.

Exhibit P4 TRUE COPY OF THE OBJECTION IN I.A.NO.13416/2019 IN RCP NO.45/2016 FILED BY THE RESPONDENTS DATED NIL.

Exhibit P5 TRUE COPY OF IA NO.13417/2019 IN RCP NO.45/2016 FILED BY THE PETITIONER BEFORE THE RENT CONTROL COURT OF THIRUVANANTHAPURAM DATED 30/11/2019.

Exhibit P6 TRUE COPY OF THE OBJECTION IN IA NO.13417/2019 IN RCP NO.45/2016 FILED BY THE RESPONDENTS DATED 17/1/2020.

Exhibit P7 TRUE COPY OF THE ORDER DATED 12/8/2021 IN IA NO.13414/2019, IA NO.13416/2019 AND IA NO.13417/2019 IN RCP NO.45/2016 OF THE COURT OF THE RENT CONTROL, THIRUVANANTHAPURAM.

RESPONDENTS' EXHIBITS: NIL