SHIVANAND GOVIND NAYAK Vs. VIVEKANAND SHRIKAMAL PATIL

JUDGEMENT

(1.) This Writ Appeal is preferred against the order dated 22nd January 1990 passed in Writ Petition No.1 141/ 1990. The appellant was the petitioner in the Writ Petition. Respondents 1 to 3 herein were respondents 1 to 3 in the Writ Petition. In this Judgment, the parties are referred to with reference to the position assigned to them in the Writ Petition.

(2.) In the Writ Petition, thepetitioner sought for quashing the order dated 20th January 1989 passed by the 3rd respondent in No. RNT/CR/ 15/87 88 and also the order dated 5-12-1989 passed by the 2nd respondent in No. RNT/AP/SR/15/63-89 produced as Aunexures-B and C'respectively in the Writ Petition.

(3.) The premises in questionnumbered as A-2 is situated in the Mission Compound, Hubli. There are two premises bearing No. A-1 and A- 2 in the same Mission Compound, Hubli. Both the premises belong to respondent No.1. The premises bearing No. A-1 was occupied by the petitioner as a tenant. The 1st respondent sought for eviction of the petitioner from the premises bearing No, A-1, on the ground that he required the premises for his personal use and occupation under Section 21 (1)(h) of the Karnataka Rent Control Act(hereinafter referred to as the 'Act'). It is not necessary to go into greater details of the proceedings relating to eviction of the petitioner from the premises bearing No. A-1.