T. JAYAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with following prayers:

(2.) The grievance of the petitioners is that the 7th respondent is not handing over the keys of the building, which was given to the 6th respondent Municipality in connection with the conduct of a school. It is the case of the petitioner that a new building is already constructed, even then the rented premises of the petitioner is not vacated. Hence, this writ petition is filed.

(3.) Today, when the matter came up for consideration, the learned Government Pleader takes me through the statement filed by the 3rd respondent. The relevant paragraph of the statement is extracted here: