MUZAFER Vs. ZILLA PANCHAYAT

JUDGEMENT

(1.) Heard learned counsel for petitioners and learned counsel appearing for caveat/respondent No.2.

(2.) The petitioners are before this Court challenging the order passed by the 2nd respondent by issuance of impugned notices dtd. 10/6/2025 for eviction of the petitioners from the properties in question.

(3.) It is the contention of learned counsel for the petitioners that they are tenants of shops bearing Nos.2, 7, 16, 17, 18, 19 and 20 at Taluka Panchayat Complex, Hangal, since from more than 15 years. Their tenancy was extended for a period of 3 years from 5/4/2021.