H. MAHESH Vs. CITY MUNICIPAL COUNCIL

JUDGEMENT

(1.) Petitioner aggrieved by the order dtd. 22/8/2022 passed in M.A.No.44/2022 on the file of 4th Addl. District and Sessions Judge (Commercial Court) Ballari, confirming the order dtd. 18/2/2022 passed by the respondent under Sec. 5 of the Karnataka Public Premises (eviction of unauthorized occupants) Act, 1974 (hereinafter referred to as 'the Act', for short).

(2.) Brief facts leading rise to filing of this writ petition are as under:

(3.) Heard the learned counsel for petitioner and learned counsel for respondent.