The Union Of India, Represented By ... vs Safiya
2023 Latest Caselaw 6361 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945

          CM.APPL.NO.1/2023 IN RCREV. NO. 104 OF 2023(FILING NO.)

 (AGAINST THE JUDGMENT DATED 31.10.2022 IN R.C.A 5/2020 OF THE ADDITIONAL
       DISTRICT COURT AND RENT CONTROL APPELLATE AUTHORITY, TIRUR)

PETITIONERS/REVISION PETITIONER/APPELLANTS/4TH RESPONDENT:

     THE UNION OF INDIA, REPRESENTED BY THE SUPERINTENDENT OF POST
     OFFICES, TIRUR DIVISION, TIRUR, MALAPPURAM DISTRICT, PIN - 676104

RESPONDENTS/RESPONDENTS/PETITIONER AND 3RD RESPONDENT:

  1. SAFIYA, AGED 61 YEARS, W/O PARAPPURATH HYDROSE HAJI, PARAPPURATH (H)
     TANALUR AMSOM, PAKARA DESOM, P.O. TIRUR, TIRUR TALUK, MALAPPURAM
     DISTRICT, PIN - 676307
  2. ROUBEELA, AGED 43 YEARS, D/O PARAPPURATH HYDROSE HAJI, PARAPPURATH
     (H) TANALUR AMSOM, PAKARA DESOM, P.O. TIRUR, TIRUR TALUK, MALAPPURAM
     DISTRICT, PIN - 676307
  3. ABDU RAUF, AGED 41 YEARS, S/O PARAPPURATH HYDROSE HAJI,PARAPPURATH
     (H) TANALUR AMSOM, PAKARA DESOM, P.O. TIRUR, TIRUR TALUK, MALAPPURAM
     DISTRICT, PIN - 676307

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 84 days in re-presenting the revision petition after curing the
defects.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SHRI.M.N.MANMADAN, CGC, for the petitioner, the court passed the
following:
       A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                    ......................................................
        CM.Appl.No.1 of 2023 in RC(Rev.)(Filing No.104 of 2023)
                .................................................................
                 Dated this the 12th day of June, 2023


                                      ORDER

A.K. Jayasankaran Nambiar, J.

Taking note of the averments in the affidavit filed in support of

the delay condonation application, and finding the explanation to be

satisfactory, the re-presentation delay of 84 days in filing the RC(Rev.)

is condoned.

Post on 19.6.2023.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/-MOHAMMED NIAS C.P.

JUDGE

dlk/12.6.2023