Deepak vs Bhaseendran Nair
2024 Latest Caselaw 29677 Ker

Kerala High Court

Deepak vs Bhaseendran Nair on 17 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

RCREV. NO. 361 OF 2019           1

                                                2024:KER:77194
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                 &

            THE HONOURABLE MR. JUSTICE EASWARAN S.

  THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                    RCREV. NO. 361 OF 2019

     AGAINST THE JUDGMENT DATED 22.11.2018 IN RCA NO.14 OF

2017 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - V, KOLLAM

/ IV ADDL.M.A.C.T. ARISING OUT OF THE ORDER DATED 12.04.2017

IN RCOP NO.3 OF 2014 OF MUN-MAGI COURT, PARAVOOR

REVISION PETITIONER/RESPONDENT/PETITIONER:

          DEEPAK
          AGED 46 YEARS
          S/O.SIVAPRASAD, NARAYANA VILASOM, THAZHAM,
          CHATHANNR, NEEMADU VIALLAGE, KOLLAM.


          BY ADV M.R.SASITH


RESPONDENT/APPELLANT/RESPONDENT:

          BHASEENDRAN NAIR
          S/O. CHELLAPPAN NAIR, USHA BHAVAN, VADAKKEMUKKU
          CHERRY, PARAVOOR, KOLLAM.



     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RCREV. NO. 361 OF 2019          2

                                                    2024:KER:77194
                          JUDGMENT

Amit Rawal, J.

Learned counsel for the petitioner submits that this

writ petition is not pressed. Recording the submission, the writ

petition is dismissed as not pressed.

SD/-

AMIT RAWAL JUDGE

SD/-

sab                                     EASWARAN S.
                                           JUDGE