J LAXNIAN BHAT Vs. NARAYANA NAYAK

JUDGEMENT

(1.) the. Petitioner is common in all these revision petitions and he has challenged the three orders passed on 15-4-1987 in the three execution petitions filed by him, holding that the execution petitions were barred by limitation.

(2.) the petitioner filed eviction petitions under Section 21(1)(j) of the Karnataka Rent Control Act against the tenants who are respondents in these three revision petitions. The revision petitions filed against those orders were also dismissed. But, in c.r.p. nos. 1841/1970,2417/1971 and 2422/1971, this court allowed the eviction petitions filed by the petitioner selling aside the orders passed by both the courtsbelow and directing the eviction of the tenants under Section 21(1)(j) of the karnalaka Rent Control Act. The orders of eviction were subject to the condition that the petitioner-landlord obtains a licence from the municipality for the purpose of demolition and reconslruction of the building. It was clarified that until the licence for demolition and reconstruction is obtained, the landlord will not be entitled to obtain actual possession of the premises in question and only after tbe licence is produced in the court, tlie petitioner will be entitled to be put in possession of the premises, and the petitioner was required to start demolition and reconstruction of the building within one month from that date.

(3.) the order in c.r.p. No. 1841/1970, dated 5-8-1971 was sought to be executedin execution case No. 25/1987, the order in c.r.p. No. 2417/1971, dated 28-2-1972 was sought to be executed in execution case No. 23/1987 and the order passed in c.r.p. No. 2422/1971, dated 28-2-1972 was sought to be executed in execution case No. 24/1987.