T. S. GOVINDA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these petitions having similar facts and law arise under the provisions of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974 and therefore all they had been were heard together for being disposed off by a common judgment. The foundational facts on which these petitions have been structured are:

(2.) Learned advocates appearing for the petitioners principally argued that the provisions of the Act are not applicable to leases in question and even otherwise the occupation of the petitioners is not an unauthorized occupation; it is also submitted that the impugned orders are vitiated for the violation of principle of natural justice ie., nemo debet esse judex in propria sua causa which means no man can be a judge in his own cause; so contending they seek allowing of the writ petitions; per contra learned Panel Counsel appearing for the municipal body vehemently opposed the writ petitions making submission in justification of the impugned orders and the reasons on which they have been constructed.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court is not inclined to indulge in the matter for the following reasons: