AIR 2001 SUPREME COURT 2543 ::2001 AIR SCW 2656 ::2001 SCFBRC 419 ::(2001) WLC(SC)CVL 604 ::2001 (6) SCC 170 ::(2001) 4 Scale 491 ::2001 (2) All CJ 1506 ::2001 (5) Andh LD 6 ::(2002) 47 All LR 225 ::2002 (1) MadLW 522 ::2001 (2) Ker LJ 593 ::2001 (2) Ker LT 946 ::2001 (2) RenCR 155 ::(2001) 4 SCJ 288 ::2001 (4) LRI 110 ::2001 (5) Supreme 248 ::2001 (7) SRJ 239 ::(2001) 5 JT 604 (SC) ::2001 (5) JT 604 ::(2001) ILR(ker) 3 SC 221

Supreme Court Of India

(From : Kerala)*

Hon'ble Judge(s): S. Rajendra Babu, Shivaraj V. Patil , JJ

(A) Kerala Buildings (Lease and Rent Control) Act (2 of 1965) , S.25— Exemption from Act - To buildings of all Churches, Mosques, all dioceses, Archdioceses, Monasteries, Convents, Wakfs and Madarsas - Notifications issued are valid - Such bodies or institutions fall in a distinct class by themselves @page-SC2544and exemption granted to them would serve a public purpose, namely, to carry out the objects of the trust or the trust or the endowment or religious activity in a broad sense. (Para 10) (B) Kerala Buildings (Lease and Rent Control) Act (2 of 1965) , S.25— Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) , S.29— Exemption from Act - Provisions of S. 29 of T. N. Act Not distinct from provisions of S. 25 of Kerala Act. It is not proper to say that the power of exemption under S. 29 of the Tamil Nadu Act is general in nature, while such power could be exercised under the Kerala Act only "in public interest or for any other sufficient cause". Such distinction cannot be made on the basis of language of these two provisions. The Government may grant exemption and while granting exemption even under the Tamil Nadu Act it has got to bear in mind that it should be in public interest or for any other sufficient cause and it....