ARAKALGUD TOWN PANCHAYAT Vs. SMT. JAYAMMA

JUDGEMENT

(1.) Aggrieved by the order dated 25.07.2019 passed in Writ Petition Nos.30080-30101 of 2019 and Writ Petition Nos.30184-30185 of 2019, whereby the learned Single Judge allowed the writ petitions by quashing the auction notification dated 09.07.2019 and all other consequential actions, the 3rd respondent-Arakalgud Town Panchayat has preferred the instant appeal.

(2.) The parties will be referred to as per their ranking in the writ petitions before the learned Single Judge.

(3.) Brief facts of the case are as follows: Arakalgud Town Panchayat is the 3rd respondent in all the writ petitions, out of which the instant appeal is preferred. The petitioners in all the cases were the tenants under the 3rd respondent, in terms of the lease entered into between the 3rd respondent and the petitioners. The Government issued a circular dated 26.10.2009 in which it was indicated that all the existing tenants whose lease had expired were entitled to get a fresh lease for another period of twelve years subject to enhancement of 50 percent of security advance amount and the payment of rent as per the slab fixed by the Government in the Department of Municipal Administration. The lease of the petitioners by the time the circular was issued had expired.