LAKSHMI NAGENDRA Vs. SECRETARY

JUDGEMENT

(1.) Petitioners have called in question the validity of the intimations at Annexure-A series issued by respondent No.3 - Authority.

(2.) In terms of the notices / intimations at Annexure-A series dtd. 3/6/2024, it is observed that the period of occupancy would come to an end on 30/6/2024 and in light of the same, arrears of rent was claimed and it was stated that further action would be taken.

(3.) Sri. A. Ravishankar, learned counsel appearing for respondent No.3 would submit that in terms of the procedure prescribed in the Government Order dtd. 19/7/2019, the 3rd respondent is obliged to give away occupancy rights as per procedure prescribed. It is further submitted that apart from the right given to the existing occupants to exercise right of first refusal, they are entitled to take part in the auction proceedings. That apart, the possession of the petitioners could be taken only in terms of the law and not otherwise, irrespective of the exercise of right of first refusal or the participation of the petitioners in the auction proceedings.