Kerala High Court
Kakkottakath Puthiya Purayil Komachi ... vs Cherukunnontakath Hamsa on 1 November, 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 MURALEE KRISHNAN S.
Friday, the 1st day of November 2024 / 10th Karthika, 1946
RCREV. NO. 209 OF 2024
RCA 32/2023 OF THE RENT CONTROL APPELLATE AUTHORITY, THALASSERY.
RCP 38/2018 OF THE RENT CONTROL COURT(MUNSIFF COURT), TALIPARAMBA.
REVISION PETITIONER(S)/APPELLANTS/RESPONDENTS:
1. KAKKOTTAKATH PUTHIYA PURAYIL KOMACHI SHAKKEER ALI AGED 43 YEARS S/O.
PALLAKKAN UMMER HAJI, FATHIMA MANZIL, 7TH MILE, THALAIPARAMBA
AMSOM,KUTTIKKOL DESOM, TALIPARAMBA TALUK, POST KUTTIKKOL,KANNUR
DISTRICT, PIN - 670562
2. KAKKOTTAKATH PUTHIYA PURAYIL CHERIYA MOIDU AGED 47 YEARS S/O.
PALLAKKAN UMMER HAJI, FATHIMA MANZIL, 7TH MILE, THALAIPARAMBA
AMSOM,KUTTIKKOL DESOM, TALIPARAMBA TALUK, POST KUTTIKKOL,KANNUR
DISTRICT, PIN - 670562
3. KAKKOTTAKATH PUTHIYA PURAYIL FATHIMABI, AGED 66 YEARS W/O. PALLAKKAN
UMMER HAJI, FATHIMA MANZIL, 7TH MILE, THALAIPARAMBA AMSOM,KUTTIKKOL
DESOM, TALIPARAMBA TALUK, POST KUTTIKKOL,KANNUR DISTRICT, PIN -
670562
BY ADVS.MANAS P HAMEED,IPSITA OJAL,REBIN VINCENT GRALAN,AMALJITH,
RESPONDENT(S)/RESPONDENTS/PETITIONERS:
1. CHERUKUNNONTAKATH HAMSA S/O. AALI HAJI, AGED 72 YEARS, 7TH MILE,
THALIPARAMBA AMSOM, TRICHAMBARAM DESOM, TALIPARAMBA TALUK, POST
KUTTIKKOL, KANNUR DISTRICT, PIN - 670562
2. CHALUPARAMBIL EZHUNGAL RUKHIYA W/O. HAMZA, AGED 62 YEARS, 7TH MILE,
THALIPARAMBA AMSOM, TRICHAMBARAM DESOM, TALIPARAMBA TALUK, POST
KUTTIKKOL, KANNUR DISTRICT, PIN - 670562
BY ADV R SURENDRAN FOR R2
This Rent control revision having come up for orders on 01.11.2024,
the court on the same day passed the following:
ANIL K. NARENDRAN., J.
&
MURALEE KRISHNAN S., J.
=====================================
RC REV. No. 209 of 2024
=====================================
Dated this the 1st day of November, 2024
ORDER
ANIL K. NARENDRAN., J.
The learned counsel entered appearance for the 2 nd respondent. Notice issued to the 1 st respondent returned with an endorsement 'expired'. The learned counsel for the 2 nd respondent to furnish the details of legal representatives of the 1st respondent other than the 2nd respondent.
2. The learned counsel for the 2nd respondent would submit that no coercive steps shall be taken against the tenants before the Execution Court, till the next posting date.
Post on 07.11.2024.
Sd/-
ANIL K. NARENDRAN JUDGE Sd/-
MURALEE KRISHNAN S JUDGE ADS 01-11-2024 /True Copy/ Assistant Registrar