C.H.Askar vs Balkees
2024 Latest Caselaw 19241 Ker

Kerala High Court

C.H.Askar vs Balkees on 1 July, 2024

Author: Amit Rawal

Bench: Amit Rawal

RCRev. No.120/2024                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                              &
                            THE HONOURABLE MR. JUSTICE EASWARAN S.

                     Monday, the 1st day of July 2024 / 10th Ashadha, 1946

                            IA.NO.1/2024 IN RCREV. NO. 120 OF 2024

  RCA 02/2022 OF THE RENT CONTROL APPELLATE AUTHORITY- III/ ADDL DISTRICT JUDGE
                                  II, KASARGOD.

                             RCP 8/2019 OF MUNSIFF COURT, HOSDURG

   APPLICANT/ REVISION PETITIONER:

          C.H.ASKAR, AGED 46 YEARS, S/O. CHEYIKUTTY HAJI, "SAFIYAS",
          KOTTAKUNNU P.O., KATTAMBALLI, CHIRAKKAL VILLAGE, KANNUR DISTRICT,,
          PIN - 670 141.

   RESPONDENT/ RESPONDENT:

          BALKEES, AGED 29 YEARS, W/O. ANWAS,ABBAS HOUSE, KEEKAN
          P.O.,PALLIKARA VILLAGE, HOSDURG TALUK, KASARGOD DISTRICT,, PIN - 671
          316.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 13-03-2024 in RCA No. 02/2022 on the file of the
   Rent Control Appellate Authority- III/ Additional District Judge III,
   Kasargod, pending final 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 20.6.2024 and upon hearing the arguments of Sri.
   T.SETHUMADHAVAN (Senior Advocate) along with M/S DEEPA NARAYANAN, K.SUJAI
   SATHIAN, PREETHI. P.V., MARY LIYA SABU & AISWARYA S. ASHOKAN, Advocates
   for the petitioner, the court passed the following:


                                            ORDER

As per the office report, service is not complete. Let fresh notice be issued to the respondent through Special Messenger.

Post on 01.08.2024.

Interim order will continue till then.

Sd/- AMIT RAWAL, JUDGE

Sd/- EASWARAN S., JUDGE

01-07-2024 /True Copy/ Assistant Registrar