JANARDHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court with the prayer of quashment of Intimation dtd. 17/7/2023 at Annexure.

(2.) Annexure-A Intimation in vernacular reads as under: <IMG>JUDGEMENT_1710_LAWS(KAR)7_2023_1.jpg</IMG>

(3.) Learned counsel for the Petitioner vehemently argues that as per the Joint memo filed in W.P.No.16622/2006, the Petitioner has got right of renewal in terms of Clause 6 thereof and therefore, renewal needs to be granted. In the alternative, he submits that at least, a period of two years extension be granted so that his client will quit the premises peaceably and see for the alternative.