UNION GYMKHANA BC-148 Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners filed this writ petition challenging the order dtd. 31/1/2023 passed in M.A.No.5/2022 by the learned VI Additional District in Sessions Judge, Belagavi, vide Annexure-S, and the order of eviction dtd. 23/6/2021 passed by respondent No.2 vide Annexure-M4.

(2.) Brief facts leading rise to the filing of this writ petition are as follows:

(3.) The respondents filed a statement of objections contending that the petition is not maintainable either in law or on facts as the property is a public premise and the petitioner is an unauthorized occupant of the public premise. It is also contended that sufficient opportunity of hearing was provided to the petitioner before passing the impugned order. Hence, on these grounds, prays to dismiss the writ petition.