KADAVATH KUNIYIL RAHEES Vs. CHOVVAKKARAN PARAKKAD MUHAMMED

JUDGEMENT

(1.) The Petitioner in this Original Petition is the tenant in a rent control proceedings. The Rent Control Court ordered eviction. The appellate authority confirmed the same. The Petitioner approached this Court and suffered Ext.P1 judgment in R.C.R. No. 218/10, wherein, this Court directed as follows:

(2.) The Petitioner now submits that Petitioner has already moved a Special Leave Petition before the Supreme Court and therefore, the execution proceedings should be stayed. We are of opinion that essentially, what the Petitioner seeks is stay of Ext.P1 judgment of this Court itself, which cannot be permitted under law. If he Petitioner wants stay of Ext.P1, the Petitioner should get it from the Supreme Court. The Petitioner could not also point out any provision of law which confers any right on the Petitioner to seek such a relief from this Court. In the above circumstances, we do not find any merit in this Original Petition and accordingly, the same is dismissed.