TOWN MUNICIPAL COUNCIL Vs. KARNATAKA HOUSING BOARD

JUDGEMENT

(1.) The petitioner/Town Panchayat, Arkalgud (for short 'the Panchayat) in W.P. No. 22616/2005, is before this Court seeking the following prayer:

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-

(3.) Pursuant to the order passed by this Court, Panchayat issued notices to the occupants seeking to evict them on the premise that they have not paid the rents. This was called in question by the occupants in Writ Petition Nos. 27823-846 of 1995. This writ petition came to be dismissed by an order dtd. 11/9/1998 directing appropriate action to be taken against the occupants under the provisions of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act if really the Panchayat is aggrieved by the non-payment of rent and also to evict the occupants. On this premise, the notices that were issued were not interfered with by this Court.