Kerala High Court
Mr. P. T. Abdul Gafoor vs Mr. Thalayankandi Tharikutty Haji on 11 September, 2025
Author: Amit Rawal
Bench: Amit Rawal
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 11TH DAY OF SEPTEMBER 2025 / 20TH BHADRA, 1947
RCREV. NO. 189 OF 2025
AGAINST THE COMMON ORDER DATED 29.03.2019 IN RCP NO.168
OF 2010 OF MUNSIFF COURT, KANNUR ARISING OUT OF THE COMMON
JUDGMENT DATED 25.03.2025 IN RCA NO.95 OF 2019 OF ADDITIONAL
DISTRICT COURT - IV / RENT CONTROL APPELLATE AUTHORITY,
THALASSERY
REVISION PETITIONER/APPELLANT/RESPONDENT:
MR. P. T. ABDUL GAFOOR
AGED 73 YEARS
S/O O. C. ABDULLA, MANAGING PARTNER, M/S SENSI,
CAMBAZAR, KANNUR., PIN - 670001
BY ADVS.
SRI.C.R.SYAMKUMAR
SHRI.ABRAHAM P.KORAH
SMT.HELEN P.A.
SMT.RENUKA VENU
SHRI.ATHUL ROY
SHRI.INDRAJITH DILEEP
SMT.AMALA ANNA THOTTUPURAM
RESPONDENTS/RESPONDENTS/PETITIONER:
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
2
MR. THALAYANKANDI THARIKUTTY HAJI
AGED 84 YEARS
S/O UMMERKUTTY, RESIDING AT KOODALI AMSOM, KOODALI
DESOM, KANNUR DISTRICT., PIN - 670592
BY ADVS.
SRI.K.C.SANTHOSHKUMAR
SMT.K.K.CHANDRALEKHA
THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
11.09.2025, ALONG WITH RCRev..190/2025, 192/2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 11TH DAY OF SEPTEMBER 2025 / 20TH BHADRA, 1947
RCREV. NO. 190 OF 2025
AGAINST THE COMMON ORDER DATED 29.03.2019 IN RCP NO.166
OF 2010 OF MUNSIFF COURT, KANNUR ARISING OUT OF THE COMMON
JUDGMENT DATED 25.03.2025 IN RCA NO.93 OF 2019 OF ADDITIONAL
DISTRICT COURT - IV / RENT CONTROL APPELLATE AUTHORITY,
THALASSERY
REVISION PETITIONER/APPELLANT/RESPONDENT:
MR. P. T. ABDUL GAFOOR
AGED 73 YEARS
S/O O. C. ABDULLA, MANAGING PARTNER, M/S SENSI,
CAMBAZAR, KANNUR., PIN - 670001
BY ADVS.
SRI.C.R.SYAMKUMAR
SHRI.ABRAHAM P.KORAH
SMT.HELEN P.A.
SHRI.ATHUL ROY
SHRI.INDRAJITH DILEEP
SMT.AMALA ANNA THOTTUPURAM
SMT.RENUKA VENU
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
4
RESPONDENTS/RESPONDENTS/PETITIONER:
MR. THALAYANKANDI THARIKUTTY HAJI
AGED 84 YEARS
S/O UMMERKUTTY, RESIDING AT KOODALI AMSOM, KOODALI
DESOM, KANNUR DISTRICT., PIN - 670592
BY ADVS.
SRI.K.C.SANTHOSHKUMAR
SMT.K.K.CHANDRALEKHA
THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
11.09.2025, ALONG WITH RCRev..189/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 11TH DAY OF SEPTEMBER 2025 / 20TH BHADRA, 1947
RCREV. NO. 192 OF 2025
AGAINST THE COMMON ORDER DATED 29.03.2019 IN RCP NO.164
OF 2010 OF MUNSIFF COURT, KANNUR ARISING OUT OF THE COMMON
JUDGMENT DATED 25.03.2025 IN RCA NO.94 OF 2019 OF ADDITIONAL
DISTRICT COURT - IV / RENT CONTROL APPELLATE AUTHORITY,
THALASSERY
REVISION PETITIONER/APPELLANT/RESPONDENT:
MR. P. T. ABDUL GAFOOR
AGED 73 YEARS
S/O O. C. ABDULLA, AGED 73 YEARS, MANAGING PARTNER,
M/S SENSI, CAMBAZAR, KANNUR., PIN - 670001
BY ADVS.
SRI.C.R.SYAMKUMAR
SHRI.ABRAHAM P.KORAH
SMT.HELEN P.A.
SMT.RENUKA VENU
SHRI.ATHUL ROY
SHRI.INDRAJITH DILEEP
SMT.AMALA ANNA THOTTUPURAM
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
6
RESPONDENTS/RESPONDENTS/PETITIONER:
MR. THALAYANKANDI THARIKUTTY HAJI
AGED 84 YEARS
S/O UMMERKUTTY, RESIDING AT KOODALI AMSOM, KOODALI
DESOM, KANNUR DISTRICT., PIN - 670592
BY ADVS.
SRI.K.C.SANTHOSHKUMAR
SMT.K.K.CHANDRALEKHA
THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
11.09.2025, ALONG WITH RCRev..189/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
7
ORDER
Amit Rawal, J.
After arguing for some time by the learned
counsel for the revision petitioner, when this
Court was not inclined to interfere with the
concurrent finding of fact with regard to the bona
fide need set up by the respondent landlord,
Counsel for the petitioners seeks one year time to
vacate the premises, as they have been running the
premises since 1983 and he is now 76 year old.
2. On the other hand,
Mr.K.C.Santhoshkumar, learned counsel appearing
on behalf of the respondent submitted that this is
a second round of litigation and this Court, by
judgment dated 25.10.2018 in R.C.Rev.No.232 of
2018 and connected matters, allowed the revision
in part and remanded the matter for disposing of
the case afresh, after affording an opportunity to
adduce further evidence to both parties. Hence he
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
submits that one year period is too long and should
be confined to maximum six months subject to
clearance of all the arrears/dues and the future
rent.
3. Noticing the consensus arrived at, we
dispose of these revision petitions by granting
ten (10) months' time (10.07.2026) to the revision
petitioner to vacate the premises and to file an
undertaking to vacate the premises on or before
25.09.2025. It is made clear that the tenant
shall clear all arrears of rent, if any due and
continues to pay the rent against valid receipt to
the landlord. In case of violation of any of the
conditions aforementioned, liberty is granted to
the respondent/landlord to seek eviction.
Sd/-
AMIT RAWAL , JUDGE
sd/-
P. V. BALAKRISHNAN, JUDGE
scl
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
PETITIONER ANNEXURES
Annexure 1 TRUE COPY OF THE JUDGMENT DATED 11.8.2008
IN RCA 98/2004 OF RENT CONTROL APPELLATE
AUTHORITY, THALASSERY IN RELATION TO THE
RAJA SHOE MART
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
PETITIONER ANNEXURES
Annexure 1 THE TRUE COPY OF THE JUDGMENT DATED
11.8.2008 IN RCA 98/2004 IN RELATION TO
THE RAJA SHOE MART
2025:KER:67421
RC.Rev.Nos.189, 190 & 192/2025
PETITIONER ANNEXURES
Annexure 1 TRUE COPY OF THE JUDGMENT DATED 11.8.2008
IN RCA 98/2004 IN RELATION TO THE RAJA
SHOE MART
