HARISH Vs. PRESIDENT GRAMA PANCHAYATH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners Sri. H.V. Manjunatha and the learned counsel for the respondents- Ms. Pavithra.

(2.) The case of the petitioners is that they are the tenants in the shops owned by the second respondent Panchayat and that all of a sudden the second respondent- Panchayat has issued a public notice intending to hold an auction of the shop premises.

(3.) It is contended by the learned counsel that the second respondent could not have announced the auction which is to be held today without evicting the petitioners and if the respondent is permitted to continue with the auction, it could lead to multiplicity of litigation. He would further contend that it is apparent that the Panchayat intends to evict them and that there is all possibility that Panchayat would resort to illegal means to evict the petitioners without following the due process of law.