(1.) In this Writ Appeal, important questions of law regarding the interpretation of the provisions of Sections 4, 8 and 12 of the Karnataka Rent Control Act, 1961 ('the Act' for short), arise for consideration, they are :
(2.) The facts of the case, in brief, which have given rise to the above questions are:
(3.) The relevant provisions of the Act which have come up for interpretation are Sections 4, 8(4) and 12. Section 4 reads: Intimation of Vacancy by landlords: