NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dated 06.04.2016 passed in Writ Petition Nos.18000-18003 of 2016 connected with Writ Petition Nos.9056-65 of 2016 by the learned Single Judge, in disposing off the writ petitions, the petitioners therein have filed this appeal.

(2.) There is a delay of 323 days in filing the appeal. However, the learned Counsel has addressed his arguments on merits and we have heard him.

(3.) The instant writ petitions were filed seeking to quash the notice dated 06.10.2015 issued by respondent No.3 directing the petitioners to vacate their respective shops and hand over vacant possession within seven days. The learned Single Judge by placing reliance on the earlier order passed in Writ Petition No.9056 of 2016, disposed off the Writ Petitions by granting one years time to vacate the premises. Among other consequential directions, the said order is sought to be challenged herein.