S R S NAGAR CLUB Vs. COMMISSIONER

JUDGEMENT

(1.) There is delay of 103 days in filing this appeal. Misc. W. No. 12244 of 2009 has been filed to condone the delay. 5th respondent has filed objections, opposing the condonation of delay.

(2.) We have heard Sri Ravi Varma Kumar, learned Senior Counsel appearing for the appellants on the merits of the appeal. We have also heard Sri K.V. Narasimhan, learned Counsel appearing for respondents 1 to 4 and Sri S. Shekar Shetty, learned Counsel appearing for 5th respondent. Without going into the question of delay, we would dispose of the main appeal.

(3.) Appellant had filed writ petition against respondents 1 to 4 to quash an order dated 22-9-2008 (Annexure-R) passed under Section 321(3) of the Karnataka Municipal Corporations Act, 1976 (for short, 'the Act'). He had also prayed for issuing a direction to the 4th respondent to renew the licence No. 2876 to run the canteen in the club premises of the writ petitioner. 5th respondent got himself impleaded in the writ petition.