Kerala High Court
Smt. Sulphath vs K.C. Varghese on 10 October, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Thursday, the 10th day of October 2024 / 18th Aswina, 1946
CM.APPL.NO.1/2024 IN RCREV. NO. 193 OF 2024(FILING NO.)
JUDGMENT DATED 31.10.2023 IN RCA 12/2021 OF RENT CONTROL APPELLATE AUTHORITY,
ERNAKULAM
ORDER DATED 16.02.2021 IN RCP 51/2005 OF III ADDITIONAL MUNSIFF & RENT
CONTROLLER, ERNAKULAM
APPLICANTS/REVISION PETITIONERS
1. SMT. SULPHATH, W/O. LATE ASHARAF, AGED 54 YEARS, RESIDING AT
CHIRAKKATHARA HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013.
2. ASIF, S/O. LATE ASHARAF, AGED 34 YEARS, RESIDING AT CHIRAKKATHARA
HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013.
3. ASHIQUE, S/O. LATE N.N. ASHARAF, AGED 34 YEARS, RESIDING AT
CHIRAKKATHARA HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013.
4. SMT. ASHIDHA, D/O. LATE N.N. ASHARAF, AGED 29 YEARS, RESIDING AT
CHIRAKKATHARA HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013.
RESPONDENTS/RESPONDENTS
1. K.C. VARGHESE, S/O. LATE K.V. CHACKO, AGED ABOUT 62 YEARS,
KATTUTHARA VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020
2. K.C. JOHN, S/O. LATE K.V. CHACKO, 59 YEARS, KATTUTHARA VEEDU,
KOCHUKADAVANDRA, KOCHI, PIN - 682020.
3. SMT. ROSILY, W/O. LATE K.C. ANTHONY, AGED 57 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020.
4. RIYA, D/O. LATE K.C. ANTHONY, AGED ABOUT 19 YEARS, KATTUTHARA VEEDU,
KOCHUKADAVANDRA, KOCHI, PIN - 682020.
5. MARY JOSE, W/O. LATE K.C. JOSEPH, AGED ABOUT 64 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020.
6. SIJO JOSE, S/O. LATE K.C. JOSEPH, AGED ABOUT 40 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020.
7. SIMI JOSE, S/O. LATE K.C. JOSEPH, AGED ABOUT 38 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682202.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 120 days occurred in representing the Rent Control Revision after
curing the defects and the Rent Control Revision may be proceeded
accordingly.
This Application coming on for orders on 10.10.2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of T.B.THANKAPPAN, T.T.HARIKUMAR, A.GOPALAKRISHNAN
(ALAPAT), DIPIN DILEEP, Advocates for the applicants, the court passed the
following: (P.T.O)
ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
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Un numbered R.C.R (F.No.193 of 2024)
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Dated this the 10th day of October, 2024
ORDER
Anil K. Narendran, J
This is an application filed by the applicant/petitioner seeking
an order to condone the delay of 120 days in re-presenting the
rent control revision, after curing the defect.
2. Having considered the averments in the affidavit filed
in support of this application, we find that the petitioner has shown
sufficient cause for condonation of delay.
3. In the result, this application is allowed.
Registry to number the rent control revision and list before
the Bench on 18.10.2024.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
PV
10-10-2024 /True Copy/ Assistant Registrar
