NARENDRA SHIVARAM KUNDAPURKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners/residents of kundapur in respect of residential premises, are before this Court, praying to strike down the word 'city' in Part-B of the First Schedule (areas to which Chapters I to III and V to viii apply) of the Karnataka Rent Act, 1999 (in short, 'the Rent Act') or in the alternative direct the respondent No. I/state of Karnataka to extend the provisions of Chapters-V to VIII of the Rent Act to the areas situated within kundapur Town Municipal Council.

(2.) THE brief facts of the case leading to the filing of the petition may be stated as under :

(3.) LEARNED counsel for the respondents submit that there is no merit in the petition and the same is liable to be dismissed.