(1.) In this application, the petitioner has sought for a direction to respondent No. 2-Corporation Bank to remove its locks put on the doors of the schedule premises forthwith and to return the petitioner's locks. The schedule premises in question is a non-residential premises bearing Door No. 4-92-1 situated within Madikeri Town limits at College Road, Madikeri.
(2.) The schedule premises was leased to the petitioner for non-residential purpose. It is a public premises falling within the ambit of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (Central Act No. 40 of 1971) as amended by Act No. 61/80 and 35 of 1984 (for short, the 'Act'). The Estate Officer in exercise of his power under the provisions of the Act, has passed an order on 12-11-1983 directing eviction of the petitioner from the schedule premises. It is not in dispute that the said order was also published in accordance with the provisions contained in Sub-section (2) of Section 5 of the Act.
(3.) Being aggrieved by the aforesaid order, the petitioner preferred an appeal before the District Judge, Madikeri, who, by the order dated 6-7-1985, has dismissed the appeal and affirmed the order of eviction passed by the Estate Officer.