MRUTHUNJAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These intra-court appeals have been preferred by the petitioners being aggrieved by order dated 02.04.2018 passed in W.P. Nos.108099/2017 (LB-RES) and W.P. Nos.108991-109007/2017.

(2.) Writ petitioners came to be allotted shops by 4th respondent within the jurisdiction of Bhatkal town Municipal Council and lease deeds came to be executed during 2009 in their favour for a period of three years and on expiry of said lease period, proceedings were initiated under the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974. At that point of time, the petitioners approached this Court by filing respective writ petitions since the Town Municipal Council, Bhatkal had invited applications from prospective applicants for allotment of shops which were in occupation of the writ petitioners by advertising the same in the news paper.

(3.) It was grievance of the petitioners before the writ court they have been paying enhanced rent amount after expiry of the lease period and thereby the lease had stood extended and by virtue of Section 72 of Karnataka Municipalities Act, 1974, they are entitled to seek for extending of lease period.