Kerala High Court
Taniyullatil Jameela vs Vattakkandiyil Kunhimoosa on 2 August, 2021
Author: Anil K. Narendran
Bench: Anil K.Narendran, M.R.Anitha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
OP (RC) NO. 199 OF 2019
ORDER IN I.A.NO.1492/19 IN RCA 37/2019 OF RENT CONTROL
APPELLATE AUTHORITY AND DISTRICT COURT, KOZHIKODE
PETITIONER/APPELLANT:
TANIYULLATIL JAMEELA
AGED 42 YEARS
D/O. MOIDU, THANIYULLATIL HOUSE, AYANCHERI
VILLAGE, PARAMBIL DESOM, VATAKARA TALUK,
KOZHIKODE -673 541.
BY ADV BIJU ABRAHAM
RESPONDENTS/RESPONDENTS:
1 VATTAKKANDIYIL KUNHIMOOSA
S/O. KUNHABDULLA HAJI, ADVOCATE, VATTAKKANDIYIL
HOUSE, VILLAIAPPALLI AMSOM, THIRUMANA DESOM,
VATAKARA TALUK, KOZHIKODE - 673 542.
2 MADATHIL RASIYA
D/O. KUNHI AVULLA AND W/O. KUNHIMOOSA, AGED 51
YEARS, MADATHIL HOUSE, VATTAKKANDIYIL
VILLAIAPPALLI AMSOM, THIRUMANA, VATAKARA TALUK,
KOZHIKODE - 673 542.
3 KANNANKANDY ABDUL SATHAR
AGED 41 YEARS
S/O. MOIDU, BUSINESS, KANNANKANDY HOUSE,
KOTTAPPALLI VILLAGE, KOTTAPPALLI DESOM, VATAKARA
TALUK, KOZHIKODE - 673 104.
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OP (RC) NO. 199 OF 2019
4 KUTTANPUNATHIL ASLAM
AGED 31 YEARS
S/O. AMMAD, BUSINESS, KOTTAPPALLI VILLAGE,
KUTTANPUNATHIL HOUSE, KOTTAPPALLI DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT - 673 104.
THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION
ON 02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-3-
OP (RC) NO. 199 OF 2019
JUDGMENT
Anil K. Narendran, J.
The petitioner is the appellant in R.C.A.No.37 of 2019 on the file of the Rent Control Appellate Court (District Court), Kozhikode, arising out of the order dated 18.12.2018 of the Rent Control Court (Munsiff Court), Vadakara in R.C.P.No.62 of 2016. The petitioner has filed this original petition under Article 227 of the Constitution of India, seeking an order to set aside Ext.P6 order dated 23.09.2019 in I.A.No.1492 of 2019 in R.C.A.No.37 of 2019, by restoring Ext.P5 interim order dated 01.07.2019 in that interlocutory application, till a decision is taken in Ext.P2 appeal, i.e., R.C.A.No.37 of 2019, which is pending before the Rent Control Appellate Court, Kozhikode. The petitioner has also sought for a direction to keep in abeyance the execution proceedings in E.P.No.11 of 2019 in R.C.P.No.62 of 2016, on the file of the Munsiff's Court, Vadakara till a decision is taken in Ext.P2 appeal by the Rent Control Appellate Authority, Kozhikode. The further relief sought for is an order directing the Rent Control Appellate Authority, Kozhikode to hear and dispose of Ext.P2 appeal, -4- OP (RC) NO. 199 OF 2019 within a time limit to be fixed by this Court.
2. Today, when this matter is taken up for consideration, the learned counsel for the petitioner would submit that the reliefs sought for in this original petition have become infructuous and hence, the same may be dismissed as infructuous.
Recording the aforesaid submission made by the learned counsel for the petitioner, this original petition is dismissed as infructuous.
Sd/-
ANIL K. NARENDRAN, JUDGE Sd/-
M.R. ANITHA, JUDGE AV/4/8