Shimjith vs Abdul Majeed
2024 Latest Caselaw 26718 Ker

Kerala High Court

Shimjith vs Abdul Majeed on 5 September, 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 G.GIRISH
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946

                           OP (RC) NO. 42 OF 2024

IA 1/2024 AND IA 3/2024 IN RCA 10/2024 OF THE RENT CONTROL APPELLATE AUTHORITY
                                   ,TIRUR

 PETITIONER/APPELLANT :

      SHIMJITH, AGED 37 YEARS, S/O MOIDEENKUTTY, VELIYAM KOTTAN PARAMBIL
      HOUSE, PURATHOOR P.O, TIRUR TALUK, MALAPPURAM DISTRICT, PIN - 676
      102

 RESPONDEN/RESPONDENTT:

      ABDUL MAJEED AGED 62 YEARS S/O MOIDUNNI, CHERUVALAPPIL HOUSE,
      PONNANI NAGARAM AMSOM, PONNANI NAGARAM DESOM, PONNANI TALUK,
      MALAPPURAM DISTRICT, PIN - 679577


      Op (rent control) praying inter alia that in the circumstances
 stated in the affidavit filed along with the OP (RC) the High Court be
 pleased to stay all further proceedings in EP.No.128/2023 in RCP
 NO.29/2022 on the files of Rent Control Court, Ponnani (Munsiff Magistrate
 Court, Ponnani), pending consideration of this Original Petition.


      This petition again coming on for orders upon perusing the petition
 and the affidavit filed in support of OP (RC) and this Court's Judgment
 dated 21-03-2024 and upon perusing the letter dated 20-05-2024 in Addl
 District & Session Judge, MACT, Tirur and upon hearing the arguments of
 M/S.ANAND   KALYANAKRISHNAN   &   C.DHEERAJ   RAJAN,   Advocates    for   the
 petitioners, the court passed the following:
                        ANIL K. NARENDRAN & G. GIRISH, JJ.
                        --------------------------------------------
                                 O.P (RC) No.42 of 2024
                                ------------------------------
                      Dated this the 5th day of September, 2024
                          -----------------------------------------

                                        ORDER

G. Girish, J.

While disposing of this Original Petition as per judgment dated

21.03.2024, a direction was given to the Rent Control Appellate Authority,

Tirur to dispose of Exts.P4 and P5 applications within a period of two weeks

from the date of receipt of a certified copy of the judgment.

2. The learned Additional District Judge, presiding the Rent

Control Appellate Authority, Tirur, vide his letter dated 20.05.2024, has

requested extension of time by a further period of four weeks for the

disposal of the said case.

3. Having regard to the reasons stated by the learned Additional

District Judge in his letter, we deem it appropriate to extend the period

fixed for the disposal of Exts.P4 and P5 applications, by a further period

of 4 weeks from 20.05.2024.

Orders passed accordingly.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

G. GIRISH, JUDGE jsr

05-09-2024 /True Copy/ Assistant Registrar