Santhosh Kumar vs Sakeer Hussain
2023 Latest Caselaw 833 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                             &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                  RCREV. NO. 277 OF 2018
  AGAINST THE JUDGMENT IN RCA NO.17 OF 2016 OF THE FIRST
  ADDITIONAL RENT CONTROL APPELLATE AUTHORITY, THRISSUR
 CONCURRING WITH THE COMMON ORDER IN RCP NO.21 OF 2013 OF
               RENT CONTROLLER,IRINJALAKUDA
PETITIONER/APPELLANT/RESPONDENT:

         SANTHOSH KUMAR, AGED 48 YEARS
         S/O.KALLADA RAMAKRISHNAN
         THANISSERY DESOM, MANAVALASSERY VILLAGE,
         MUKUNDAPURAM TALUK, THRISSUR - 680701

         BY ADVS.
         JAGADEESH K.
         RENJU V.


RESPONDENTS/RESPONDENTS/PETITIONERS:

    1    SAKEER HUSSAIN,
         S/O.ERATTUPARAMBIL BEERANKUNJI HAJI @ BEERAN
         HAJI, KARUMATHARA VILLAGE, MUKUNDAPURAM TALUK,
         THRISSUR, PIN - 680589

    2    MOHAMMED LATHEEF @ ABDUL LATHEEF
         S/O.ERATTUPARAMBIL BEERANKUNJI HAJI @ BEERAN
         HAJI, KARUMATHRA VILLAGE, MUKUNDAPURAM TALUK,
         THRISSUR DISTRICT-680 589.
 R.C.Rev.No.277 of 2018                2



     3          MOHAMMED RAFI,
                S/O.ERATTUPARAMBIL BEERANKUNJI HAJI @ BEERAN
                HAJI, KARUMATHRA VILLAGE, MUKUNDAPURAM TALUK,
                THRISSUR DISTRICT-680 589.

                BY ADVS.
                P.RAMAKRISHNAN
                PREETHI RAMAKRISHNAN (P-212)
                T.C.KRISHNA
                C.ANIL KUMAR
                ASHA K.SHENOY
                PRATAP ABRAHAM VARGHESE




         THIS     RENT   CONTROL    REVISION   HAVING   COME    UP    FOR
ADMISSION        ON   12.01.2023,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 R.C.Rev.No.277 of 2018                  3




                         R.C.Rev.No.277 of 2018
                 -----------------------------------------------


                                  ORDER

The learned counsel for the petitioner submits that the

revision petition is not pressed. In the light of the submission made

by the learned counsel for the petitioner, this revision petition is

dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

ds 12.01.2023