SIVARAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The only question for consideration in this appeal, arising from the judgment dated 1st April, 1998, is whether Ext. P1 notification exempting a set of institutions from the rigours of the Kerala Buildings (Lease & Rent Control) Act, 1965 (briefly, 'the Act') is violative of Art.14 of the Constitution.

(3.) Adverting to the case law germane on the issue, the learned Single Judge concluded that by S.25 of the Act, Government was fully empowered in public interest to exempt any building or class of buildings from the provisions of the Act. Therefore, the contention of the appellant that Ext. P1 notification was violative of Art.14 of the Constitution, was negatived and the O. P. was dismissed. We have gone through the case law relied on by the learned Single Judge. We are of the considered view that Ext. P1 notification is not violative of Art.14 of the Constitution and, hence, is not liable to be struck down.