K K PRADEEP Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Material pleadings advanced by the petitioner in the writ petition are as follows:

(3.) Petitioner is in occupation of the building bearing No.9/5A situated in the Kozhikode Beach (Port area) . According to the petitioner, the same was let out to the petitioner by the 3rd respondent in the year 2005 and is conducting a tea shop business. It is also submitted that, petitioner has expended an amount of Rs.45 lakhs for renovation as the said building was in a dilapidated condition at the time of entrustment to the petitioner. The renovation was effected by the petitioner with permission of the 3rd respondent. However, during the year 2013, there was threat of eviction of the petitioner from the building, and thereupon, petitioner filed O.S.No.90 of 2013 before the Munsiff's Court, Kozhikode, seeking permanent prohibitory injunction restraining the respondents from dispossessing the petitioner from the building in question forcibly.