Haji K.C.Abdulla vs Church Of South India Trust Association
2024 Latest Caselaw 5140 Ker

Kerala High Court

Haji K.C.Abdulla vs Church Of South India Trust Association on 15 February, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

RCRev. No.77/2021                           1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                           THE HONOURABLE MR. JUSTICE G.GIRISH
                Thursday, the 15th day of February 2024 / 26th Magha, 1945

                          IA.NO.1/2021 IN RCREV. NO. 77 OF 2021

               RCP 27/2015 OF THE PRINCIPAL RENT CONTROL COURT, KOTTAYAM

      RCA 22/2017 OF ADDITIONAL RENT CONTROL APPELLATE AUTHORITY-I, KOTTAYAM

   PETITIONERS/REVISION PETITIONERS:

       1. HAJI K.C.ABDULLA, AGED 68 YEARS, S/O. KUNJUMOOSSA HAJI, COSMO
          RESTAURANT, GROUND FLOOR, CSI SQUARE BUILDINGS, SASTHRI ROAD
          KOTTAYAM- 686 001, RESIDING AT HILAL MAHAL HOUSE, KARIYAD P.O.- 673
          316, KARIYAD AMSAM DESAM, THALASSERY TALUK, KANNUR DISTRICT.

            and 6 others....

   RESPONDENTS/RESPONDENTS/PETITIONERS:

       1. CHURCH OF SOUTH INDIA TRUST ASSOCIATION, HAVING ITS REGISTERED
          OFFICE AT NO.5, WINTES ROAD ROYAPETTAH, CHENNAI 600014, REPRESENTED
          BY REV. D. SABU K CHERIAN, AGED 56 YEARS, S/O.M.K. CHERIAN,
          TREASURER, CSI MADHAYA KERALA DIOCESE, KOTTAYAM, REV. DR. OOMMEN
          GEORGE, AGED 61 YEARS, S/O. GEORGE, CLERGY SECRETARY, CSI MADHAYA
          KERALA DIOCESE, KOTTAYAM 686 001.
       2. ASHRAF, AGED 58 YEARS, S/O. SHUKKOR, COSMO RESTAURANT, GROUND FLOOR,
          CSI SQUARE BUILDINGS, SASTHRI ROAD, KOTTYAM 686 001, AND RESIDING
          AT NALLOOR HOUSE, PERINGALAM P.O. THALASSERY TALUK, KANNUR DISTRICT
          673 571.

       * RESPONDENT NO.2 IS DELETED FROM THE PARTY ARRAY AT THE RISK OF
    PETITIONERS VIDE ORDER DATED 21.12.2023 IN IA NO.4/2023 IN RCR 77/2021




        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursant to the judgment dated 03-09-2019 in R.C.A No. 22 of
   2017 of the court of the Additional Rent Control Appellate Authority- I,
   Kottayam, pending final disposal of the Rent Control Revision.

        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 19.01.2024 and upon hearing the arguments of M/S G.P.SHINOD,
   GOVIND PADMANAABHAN & AJIT G ANJARLEKAR, Advocates for the petitioners and
   of M/S. SAJI MATHEW & ALFI ANWAR, Advocates for the respondent, the court
   passed the following:
 RCRev. No.77/2021                             2/2




                                       O R D E R

Learned Counsel for the petitioner seeks adjournment.

Interim order extended by two weeks. Post on 21-02-2024.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- G.GIRISH, JUDGE

15-02-2024 /True Copy/ Assistant Registrar