WILLIAM JOHN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has filed this Original Petition praying for a declaration that sub-section (3) of Section 1 of the Kerala Buildings (Lease & Rent Control) Act, 1965 (Act 2 of 1965) as null and void as it is violative of the fundamental rights guaranteed under Articles 14 and 21 of the Constitution of India and also that Act 2 of 1965 is enforceable throughout the State of Kerala even without a resolution of the local authority concerned. The petitioner has also prayed for a writ of mandamus directing the respondents to implement the said Act throughout the State of Kerala with immediate effect.

(2.) FOR convenience, Section 1 of Act 2 of 1965 is extracted hereunder :

(3.) THERE is no merit in the Original Petition and the Original Petition is dismissed. Petition dismissed.