TIRUPATI Vs. CHIEF OFFICER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) Petitioner is before this Court against the order passed by III Additional District Judge, Vijayapura, in M.A.No.24/2018 dated 23.10.2018, whereby the appeal preferred by the petitioner under Section 10 of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974 (for short 'the Act') has been dismissed.

(3.) There is no dispute as to the fact that the petitioner is the lessee of the shop No.9 on the ground floor of TMC complex situated on CTS No.51A/1A at Talikoti. On expiry of the lease, eviction proceedings were initiated against the petitioner under the provisions of the Act. The order passed by respondent has been confirmed by the Appellate Court.