S.S.ARUMUGASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) After arguing the writ petition at length for a challenge to the constitutional validity of Clause (a) of sub-sec. 2 of Sec. 21 of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 [for brevity, "the Act of 2017"], as amended by the Tamil Nadu Act 39 of 2018; the Tamil Nadu Act 22 of 2019 and the Tamil Nadu Act 3 of 2020, learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to contest the applications filed for eviction on all the grounds available to him and, in the course, if necessity arises, to challenge the order of the Rent Court by taking the remedy of appeal. He further submits that liberty may be given to assail the provisions of the Act, if subsequently any amendment is made affecting the rights of the tenant, who entered into the tenancy agreement prior to the commencement of the Act of 2017 or the amendments made by the Act of 2018, 2019 and 2020 respectively.

(2.) In view of the above, the writ petition is dismissed as withdrawn, with liberty as prayed for. There will be no order as to costs. Consequently, W.M.P.Nos.20380, 20381, 20382, 20383, 20384 and 20385 of 2022 are closed.