Kerala High Court
Zakariya vs P.U. Sidhique on 21 February, 2025
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
2025:KER:14868
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
OP (RC) NO. 50 OF 2025
RCP NO.188 OF 2020 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM
PETITIONER/JUDGMENT DEBTOR/RESPONDENT:
ZAKARIYA
AGED 54 YEARS
S/O. ABDUL RAHIMAN, AYYARIL HOUSE, V.K. BAVA LANE, SRM ROAD,
ERNAKULAM DISTRICT, KOCHI, PIN - 682018
BY ADVS. SRI.K.R.VINOD
SMT.M.S.LETHA
SMT.ATHIRA K.S.
SRI.ATUL ANAND
SMT.NAYANA K. SHENOY
SMT.HARITHA HARIDAS
RESPONDENTS/DECREE HOLDERS/PETITIONERS:
1 P.U. SIDHIQUE
S/O. P.M. UMMER, PAPPUTATHU HOUSE, KRISHNASWAMI ROAD,
PULLEPADI, ERNAKULAM, PIN - 682031
2 P.H. SUBAIDH
W/O. P.U. SIDHIQUE, PAPPUTATHU HOUSE, KRISHNASWAMI ROAD,
PULLEPADI, ERNAKULAM, PIN - 682031
OP(RC)Nos.50 & 53 of 2025
2
2025:KER:14868
3 P.S. NIHAS
S/O. P.U. SIDHIQUE, PAPPUTATHU HOUSE, KRISHNASWAMI
ROAD, PULLEPADI, ERNAKULAM,, PIN - 682031
THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
21.02.2025, ALONG WITH OP (RC).NO.53/2025, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
OP(RC)Nos.50 & 53 of 2025
3
2025:KER:14868
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR
FRIDAY, THE 21ST DAY OF FEBRUARY 2025 / 2ND PHALGUNA, 1946
OP (RC) NO. 53 OF 2025
RCP NO.187 OF 2020 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM
PETITIONER/JUDGMENT DEBTOR/RESPONDENT:
ZAKARIYA
AGED 54 YEARS
S/O. ABDUL RAHIMAN, AYYARIL HOUSE, V.K. BAVA LANE, SRM
ROAD, ERNAKULAM, KOCHI, PIN - 682018
BY ADVS. SRI.K.R.VINOD
SMT.M.S.LETHA
SMT.ATHIRA K.S.
SRI.ATUL ANAND
SMT.NAYANA K. SHENOY
SMT.HARITHA HARIDAS
RESPONDENTS/DECREE HOLDERS/PETITIONERS:
1 P.U. SIDHIQUE
S/O. P.M. UMMER, PAPPUTATHU HOUSE, KRISHNASWAMI ROAD,
PULLEPADI, ERNAKULAM, PIN - 682031
2 P.H. SUBAIDHA
W/O. P.U. SIDHIQUE, PAPPUTATHU HOUSE, KRISHNASWAMI ROAD,
PULLEPADI, ERNAKULAM, PIN - 682031
THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON 21.02.2025,
ALONG WITH OP (RC).50/2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(RC)Nos.50 & 53 of 2025
4
2025:KER:14868
JUDGMENT
Dated this the 21st day of February, 2025
A.Muhamed Mustaque, J.
The petitioner in both case is the tenant, challenging
the order of eviction passed by the Rent Control Court and
preferred appeals. The appeals have been numbered as
RCA Nos.71/2024 and 72/2024. The petitioner has moved
applications for stay. The applications are pending. In the
meanwhile, the landlord laid execution petitions. The
petitioner apprehends that if delivery is effected before
application for stay is considered, the appeals will be
rendered infructuous.
2. Having considered the facts and circumstances,
we direct the Rent Control Appellate Authority, Ernakulam
to dispose the stay applications within three weeks. Till
then we order that the proceedings in the execution
OP(RC)Nos.50 & 53 of 2025
2025:KER:14868
petition be deferred. The Rent Control Appellate Authority
shall also dispose the appeals before the summer holidays,
2025.
These Original Petitions are disposed of accordingly.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
P. KRISHNA KUMAR
JUDGE
MJL
OP(RC)Nos.50 & 53 of 2025
2025:KER:14868
APPENDIX OF OP (RC) 50/2025
PETITIONER'S EXHIBITS:
Exhibit P1 THE COPY OF THE RENT CONTROL PETITION IN
Exhibit P2 THE COPY OF THE STATEMENT OF OBJECTION
FILED BY THE PETITIONER IN
Exhibit P3 THE COPY OF THE I.A.NO.8/2024 FILED BY THE
RESPONDENT U/S.12 OF THE KERALA BUILDINGS
(LEASE AND RENT CONTROL) ACT, 1965
Exhibit P4 THE COPY OF THE COUNTER AFFIDAVIT FILED BY
THE PETITIONER IN I.A.NO.8/2024 IN
Exhibit P5 THE COPY OF THE ORDER DATED 25.09.2024 IN
I.A.NO.8/2024 IN R.C.P.NO.188/2020
Exhibit P6 THE COPY OF THE ORDER DATED 07.11.2024 IN
R.C.P.NO.188/2020, U/S.12(3) OF THE ACT,
Exhibit P7 THE COPY OF R.C.A.NO.71/2024 IN THE FILES
OF RENT CONTROL APPELLATE AUTHORITY
(DISTRICT COURT), ERNAKULAM
Exhibit P8 THE COPY OF THE I.A.NO.1 OF 2024 FILED BY
THE PETITIONER SEEKING TO ISSUE ORDER OF
STAY OF FURTHER PROCEEDINGS IN
Exhibit P9 THE COPY OF E.P.NO.398/2024 IN
Exhibit P10 THE COPY OF THE OBJECTION FILED BY THE
PETITIONER IN EXHIBIT P9 EXECUTION PETITION
Exhibit P11 THE COPY OF THE E-COURT PROCEEDINGS OF THE
PRINCIPAL MUNSIFFS COURT, ERNAKULAM DATED
15.02.2025 ORDERING DELIVERY OF THE
TENANTED PREMISES FROM THE PETITIONER
OP(RC)Nos.50 & 53 of 2025
2025:KER:14868
APPENDIX OF OP (RC) 53/2025
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE RENT CONTROL PETITION IN
R.C.P.NO.187/2020 DATED 11.11.2020
Exhibit P2 TRUE COPY OF THE STATEMENT OF OBJECTION
FILED BY THE PETITIONER IN
R.C.P.NO.187/2020 DATED 25.10.2024
Exhibit P3 TRUE COPY OF THE I.A.NO.5/2024 FILED BY THE
RESPONDENT U/S.12 OF THE KERALA BUILDINGS
(LEASE AND RENT CONTROL) ACT, 1965 DATED
04.03.2024
Exhibit P4 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY
THE PETITIONER IN I.A.NO.5/2024 IN
R.C.P.NO.187/2020 DATED 06.04.2024
Exhibit P5 TRUE COPY OF THE ORDER DATED 25.09.2024 IN
I.A.NO.5/2024 IN R.C.P.NO.187/2020
Exhibit P6 TRUE COPY OF THE ORDER DATED 07.11.2024 IN
R.C.P.NO.187/2020, U/S.12(3) OF THE ACT,
Exhibit P7 TRUE COPY OF R.C.A.NO.72/2024 IN THE FILES
OF RENT CONTROL APPELLATE AUTHORITY
(DISTRICT COURT), ERNAKULAM DATED 16.12.24
Exhibit P8 TRUE COPY OF THE I.A.NO.1 OF 2024 FILED BY
THE PETITIONER SEEKING TO ISSUE ORDER OF
STAY OF FURTHER PROCEEDINGS IN
R.C.A.NO.72/2024 DATED16.12.2024
Exhibit P9 TRUE COPY OF E.P.NO.405/2024 IN
Exhibit P10 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER IN EXHIBIT P9 EXECUTION PETITION
Exhibit P11 TRUE COPY OF THE E-COURT PROCEEDINGS OF THE
PRINCIPAL MUNSIFFS COURT, ERNAKULAM DATED
15.02.2025 ORDERING DELIVERY OF THE TENANTED
PREMISES FROM THE PETITIONER.
