JOSEPH K. THOMAS Vs. P. BALARAMAN

JUDGEMENT

(1.) The petitioner, who is the respondent-tenant in R.C.P.No.82 of 2018 before the Rent Control Court (Additional Munsiff-II), Kozhikode, is the revision petitioner. The petitioner has filed I.A.No.3 of 2022 in the Rent Control Petition seeking leave to amend the counter statement he has filed. He also filed I.A.No.4 of 2022 with a prayer to appoint an Advocate Commissioner. The petitions were dismissed as per the order dtd. 3/8/2022. The said orders are under challenge in this Original Petition filed invoking the powers of this Court under Article 227 of the Constitution of India.

(2.) On 19/8/2022, when this matter came up for admission, notice was ordered to be served on the respondents. An interim order directing the Rent Control Court to defer further proceedings in R.C.P.No. 82 of 2018 till 26/8/2022 was granted.

(3.) Heard the Senior Counsel Sri.T.Krishnanunni appeared on instructions for the petitioner and also Advocate S.Vinod Bhat appearing for the respondents.