MONARCH INVESTMENTS ST THOMAS ROAD TRICHUR Vs. STATE OF KERALA

JUDGEMENT

(1.) The provisions of the Kerala Money Lenders Act are in challenge in this batch of writ appeals and writ petitions. A learned single Judge rejected the claim and dismissed the writ petitions. Hence the appeals. The Act has been subsequently amended. Thus the new writ petitions.

(2.) Money Lenders including pawn brokers are the appellants or the writ petitioners. Licence under the Act to carry on the business of money lending gives the money lenders a status and symbol which they would always gladly welcome. Rightly, therefore, there is no complaint against the insistence of a licence to conduct the business. But it is contended;

(3.) It is, therefore, necessary to advert to the object and the scheme of the Act and to the relevant statutory provisions and amendments.