GHATGE PATIL TRANSPORT LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ALL the appellants are tenants except the appellant in W. A. No. 62 of 1999 is a Charitable Trust. However, all the appellants challenge the constitutional validity of Section 2 (7) (b) (iii) and (iv) and the Explanation thereto of the Karnataka Rent Control Act, 1961.

(2.) THE learned Single Judge by an order dated 17th of December, 1997 disposed of a batch of writ petitions upholding the constitutional validity of the impugned sections.

(3.) AGGRIEVED by the order of the learned Single Judge these writ appeals have been filed.