MOHAMMED Vs. CHIEF OFFICER

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for respondent.

(2.) Petitioners are before this Court against the order passed by I Additional District Judge, Vijayapura, in M.A.Nos.34 and 36 of 2018 dated 03.01.2019, whereby the appeals preferred by the petitioners under Section 10 of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974 (for short 'the Act') have been dismissed.

(3.) There is no dispute as to the fact that the petitioners are the lessees of the shop Nos.17 and 15 on the ground floor of TMC complex situated on CTS No.11B at Talikoti. On expiry of the lease, eviction proceedings were initiated against the petitioners under the provisions of the Act. The order passed by respondent has been confirmed by the appellate Court.