SOMCHAND GUPTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Advocate for respondent Nos.1 and 2 and learned counsel for respondent Nos.3 and 4.

(2.) Petitioner is before this Court against the order passed by I-Additional District Judge, Vijayapura, in M.A.No.46/2018 dated 03.01.2019, whereby the appeal preferred by the petitioner under Section 10 of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974 (for short 'the Act') has been dismissed.

(3.) There is no dispute as to the fact that the petitioner is the lessee of the shop No.5 on the ground floor of Commercial Building, Opposite Bus Stand, Talikoti Municipality, Talikoti. On expiry of the lease, eviction proceedings were initiated against the petitioner under the provisions of the Act. The order passed by respondent No.3 has been confirmed by the appellate Court.