KANVA EDUCATIONAL TRUST Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed against the final order dtd. 9/1/2024, passed by the XCI Additional City Civil and Sessions Judge, Bengaluru ('Special Court' for short) in Misc.No.1204/2023. By the said impugned order, the Special Court made the ad-interim order of attachment of properties, including the property on which the appellant's school is situated, absolute.

(2.) We have heard Shri. D.R. Ravishankar, learned senior counsel as instructed by Shri. Siddarth U.B, learned advocate appearing for the appellant, Shri. Veeresh R. Budihal, learned counsel appearing for respondent No.1 and Shri. Shreeram T. Nayak, learned counsel appearing for respondent No.3.

(3.) It is submitted that the appellant, a registered Educational Trust operates a school in a property taken on 30 year lease from respondent No.3 by a registered lease agreement dtd. 5/3/2016.