C RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is today listed to hear the prayer by the 4th respondent for an early disposal and accordingly it is I propose to dispose it off finally.

(2.) Acceding to the prayer for grant of an early hearing, I have heard Smt. Manjuladevi for Mr. Suresh, appearing for petitioner and Sri Sadashivappa for Respondent-4 and the learned High Court Government Advocate for Respondents-1 to 3.

(3.) This writ petition arises from a set of concurrent orders of the Rent Controller allotting a first floor premises bearing No. 38/F, 8th 'F Main, III Block, Jayanagar, Bangalore-560011 to Respondent No. 4 herein. That order is at Annexure-A, Subsequently, it came to be affirmed by the Appellate Authority, namely the Deputy Commissioner of Bangalore by an order made in HRC DC(A) 103/1989-90, dated 27-11-1990 as per Annexure-B. That order contains as many as 10 paragraphs. Paras 1 to 9 are devoted to setting out the facts of the case, the grounds of appeal and the arguments of either side. It is in the penultimate para the learned Deputy Commissioner has disclosed his mind while dismissing the petitioner's appeal which merits excerption. It reads: