KURUVILLA MAMMEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner had taken out two shop rooms from the 2nd respondent at Pattom, Thiruvananthapuram and he is doing textile business in shop No.IV and is using Shop No.XI as a go- down. The 2nd respondent initiated proceedings against the petitioner alleging default in payment of rent of these shop rooms. Various proceedings were initiated in the meanwhile. Now finally pursuant to Ext.P5 order passed by this Court, Ext.P6 communication has been issued, rejecting the appeal. The said order is under challenge in this writ petition.

(2.) IN fact the Government in Ext.P6, after considering various aspects and after considering the fact that the petitioner is in arrears found no reason to accept the request made in the appeal.

(3.) THE learned counsel for the petitioner therefore prayed that this Court may allow the amount to be paid in easy instalments, as otherwise the petitioner will be put in real hardship as he has to pay the current rent also along with the same.