ANNIE ANTO Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader as well as the learned counsel appearing for the GCDA.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners have submitted Ext.P8 representation before the GCDA seeking waiver of the rent arrears due from them. It is submitted that going by Exts.P1 and P2 orders, the petitioners are entitled to a consideration of Ext.P8. It is further submitted that this Court in judgment dated 16.10.2019 in W.P(C) No.17814/2019 had directed the Secretary to Government of the Local Self Government Department to consider the contention of the petitioners for waiver of arrears of rent. It is stated that, pursuant thereto, the arrears of rent have been waived in respect of identically situated persons by the Government.