MERCY MATHEW Vs. CHINNAMMA VARGHESE

JUDGEMENT

(1.) THIS writ petition is filed as an interim measure for stay of delivery of possession of the tenant's premises. Petitioner is a tenant, who was ordered to be evicted and finally the said order was confirmed in revision by this Court. As per order in RCR No.374/2006, time was however granted to give vacant possession of the premises. That has also expired. Petitioner contends that he has preferred SLP before the Supreme Court and the matter is coming up for consideration on 16/4/2007. He prays that till such time the SLP is considered, there may be stay of taking delivery. Since no relief could be granted in the writ petition, no interim relief could also be granted. When the matter has become final as far as this Court is concerned, it is for the petitioner to obtain stay from the Apex Court. Writ petition cannot be entertained. In such circumstances, writ petition is dismissed.