- (1.) Leave granted.
(2.) This appeal has been preferred against the judgment and order dated 10.08.2006 passed by the High Court of Kerala in C.R.P. No. 546 of 2002 and order dated 25.09.2006 in R.P. No. 740 of 2006, whereby the High Court has set aside the order of eviction passed by the Rent Control Appellate Authority, Kozhikode and allowed the revision petition filed by the Respondents.
(3.) The facts which are necessary for the disposal of this appeal are briefly recapitulated hereunder:;