(1.) Briefly stated the facts, necessary to dispose of this appeal are:-
(2.) Before the learned single Judge, several contentions were urged including whether the PP Act providing for eviction of unauthorised occupants from the public promises belonging or taken on lease by a Corporation established by or under the Central Act and controlled by the Central Government is ultra vires and/or whether the Karnataka Rent Control Act, 1961 (for short KRC Act), would prevail over the PP Act. The learned single Judge having referred to and relied on various decisions of the Supreme Court did not accept the contentions of the Writ Petitioners. In the view he took, dismissed the Writ Petitions.
(3.) This Writ Appeal 427/1989 was posted along with W.A.Nos.597 and 598/1989 as all these Writ Appeals were connected and filed against the said common order of the learned single Judge. In Writ Appeals 597 and 598/1989 at the hearing, the parties filed a joint memo under which the appellants were satisfied if only time was granted to them upto 31-10-1991, to vacate the petition premises. We have passed a separate Order acting on the joint memo in those cases.