R.SHIVA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court for assailing the order dtd. 9/6/2022 and the consequent notice evenly dated passed by the 2nd Respondent respectively at Annexure E & F whereby arguably the damages having been unilaterally fixed, petitioner is directed to make good the same in respect of premises in question having remained after the expiry of the granted tenure.

(2.) Learned AGA on request having accepted notice for the respondents opposes the petition contending that after the expiry of the arrangement in question, petitioner is liable to pay, not the rent but the damages and therefore, damages having been quantified, he is asked to pay and the same cannot be faltered. So contending, he seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court inclined to grant a limited indulgence in the matter as under and for the following reasons: