KADAPPA MANALIL DINESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) SRI.T.Sethumadhavan, learned counsel for the petitioners, very fairly brings to our notice the judgment of the Supreme Court in Christ The King Cathedral v. John Ancherial (2001 (2) KLT 946 (SC). The learned counsel would concede that notification SRO 769/1996 under challenge in this writ petition was approved by the Supreme Court under that judgment. However, drawing our attention to paragraph 7 of the judgment, the learned counsel submitted that the reasoning of the Supreme Court set out in the above paragraph may not be applicable to the present case where the landlord sought for a steep increase in the existing rent.

(2.) MAY be it is true that the respondent/landlord sought for a very steep increase in the rent from the petitioners. But as the notification SRO No.769/1996 has been upheld by the Supreme Court in the Judgment cited supra, nothing survives in this writ petition for decision. The writ petition will stand dismissed, however without any order as to costs.