T.K. Benny vs Vikas Chacko
2024 Latest Caselaw 4717 Ker

Kerala High Court

T.K. Benny vs Vikas Chacko on 6 February, 2024

Author: Anil K. Narendran

Bench: Anil K. Narendran

RCRev. No.266/2023                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
                                            &
                           THE HONOURABLE MR. JUSTICE G. GIRISH
                 Tuesday, the 6th day of February 2024 / 17th Magha, 1945

                         IA.NO.1/2023 IN RCREV. NO. 266 OF 2023

                RCA 1/2022 OF RENT CONTROL APPELLATE AUTHORITY, WAYANAD.

                RCP 8/2018 OF MUNSIFF MAGISTRATE COURT, SULTHAN BATHERI.

   APPLICANT/ REVISION PETITIONER:

          T.K. BENNY, AGED 54 YEARS, S/O KURIAKOSE, KOTTAKKUNNU, THINDIYATHIL
          HOUSE, SULTHAN BATHERY POST, SULTHAN BATHERY TALUK, WAYANAD
          DISTRICT, PIN - 673 592.

   RESPONDENT/ RESPONDENT:

          VIKAS CHACKO, AGED 42 YEARS, S/O CHACKO, VELLAMATTATHIL HOUSE,
          NAGARAMCHAL, NOOLPUZHA P.O, KUPPADI AMSOM, DESOM, SULTHAN BATHERY
          TALUK, WAYANAD DISTRICT, PIN - 673592


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment in Rent Control Appeal No. 1/2022 of the Rent Control
   Appellate Authority (Additional District Judge- II), Kalpetta, Wayanad
   dated 14-07-2023 till the disposal of the above Rent Control 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 24-1-2024 and upon hearing the arguments of M/S SAJI.P.JOSEPH,
   C.C.MATHEW, G.MINI (PALATH), K.T.SAJU, A.SEENA, THANKARAJAN P.K, DEEPESH
   E.S & SALI. P. MATHEW (MUNNAR), Advocates for the petitioner and of M/S
   NOEL EALIAS, SUNIL V. MOHAMMED & TOM PIOUS, Advocates for the respondent,
   the court passed the following:


                                        O R D E R

Interim order will stand extended by one month.

List on 14.02.2024.

Sd/- ANIL K. NARENDRAN, JUDGE

Sd/- G. GIRISH, JUDGE

06-02-2024 /True Copy/ Assistant Registrar