Leela Chacko vs. State Of Kerala
Held
The High Court closed the writ petition after the petitioner's counsel informed the court that the outstanding rent amount due had been received, rendering the petition infructuous.
Facts
The petitioner, a landlord, sought a writ of mandamus for the State of Kerala to pay arrears of rent and regular monthly rent for a building occupied by the SGST Department, as per a government order.
Key Issues
The key legal issue was the State of Kerala's obligation to pay arrears of rent and regular monthly rent to the petitioner for a building occupied by the SGST Department.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN MONDAY, THE 21ST DAY OF AUGUST 2023 / 30TH SRAVANA, 1945 WP(C) NO. 21190 OF 2023 PETITIONER: LEELA CHACKO, AGED 69 YEARS D/O V.P KORATHU, SAROHITO, VALAVI ROAD, ERNAKULAM NORTH P.O, KOCHI, ERNAKULAM DISTRICT, PIN - 682018 BY ADVS. JOSEPH GEORGE BIJO THOMAS GEORGE P.A.REJIMON RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF TAXES (C), GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001 2 THE DEPUTY COMMISSIONER OF STATE TAX SGST DEPARTMENT, TAXES COMPLEX, PERUMANOOR P.O, ERNAKULAM DISTRICT, KOCHI, PIN - 682015 3 THE COMMERCIAL TAXES OFFICER SGST, BUILDING NO.41/3945 ABC, CLAS TOWERS, KARGIL LANE, OLD RAILWAY STATION ROAD, ERNAKULAM, KOCHI, PIN - 682018 4 THE COMMISSIONER, STATE GST DEPARTMENT 9TH FLOOR, TAX TOWER, KILLPPALAM, KARAMANA P.O, THIRUVANANTHAPURAM, PIN - 695002 OTHER PRESENT: SRI. B.S.SYAMANTAK, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 21190/2023 2 P. V. KUNHIKRISHNAN, J. ------------------------------------------- WP(C).N
The judgment continues below.
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