Sri Abdul Rahman vs Prof Noor Ahmed Khan on 24 August, 2010

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Karnataka High Court

Sri Abdul Rahman vs Prof Noor Ahmed Khan on 24 August, 2010

Bench: Ajit J Gunjal

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6. Apparently, a notice under Section 4(1]Vp--:;fp the
Act was issued on 7th November 2005 
was served on the petitioners on 8111   
Suﬁicient opportunity was 
following the principles, of  it 
petitioners, except paying  in'
arrears to the 18? dates of
hearing failed to utilise? provided to
them and    said notice. It
is also  respondents that huge

sums :';of ._ 'to them towards use and occupationof the _pu1'emis"_;3s in question. 'I'h.e objecitions ﬁled before the Competent disclose that they are in occupation of the-«4.pre_ir1ise*sii on a rent of RS600/- per month. The ii."4"*--.vvVp"'o1iginaiw-tenant Abdul Rahim was the brother of the 1st petitioner. It is to be noticed that the petitioners in no

-uncertain terms have admitted the fact that they have entered into an agreement to lease in favour of the 2nd /9 respondent. The so-calied defence, which is sought to be set--up by the petitioners has been negativedbyigthe Authorised Officer. The learned Appellate . assessed the materia} on record and K V' is not a case where any interference:

so having regard to the factithfatgthe"statutoryprovislions " V it have been complied. ofythe that, that being a question of scope for this Court to step_i'n.._ of both the authorities ' 227 of the Constitutions. V _V

8. This' the second request made by the.~petitioners"'inasmuch as they would require some more, time 't.o°'v._acate the premises in question. Indeed the were initiated in the year 2003 and at the timeof issuance of notice, some time was granted to f'vacat«e the premises.

9. Having regard to the totaiity of the circumstances, and more so having regard to the fact %

- 7 _ that the petitioners are eking out their livelihood by running an auto-garage some reasonable time is required to be granted to them to quit and vacant possession. Hence, the following orderlisy ~pass'ed_':'?

(a) Petition stands rejected.-.' . pp

(b) The petitioners are granted. tirrierdtill March 2011 to it possession. . a (C) Petitioners by way of an elfficigvit indicating :th.at..tiiey will vacate the H also they will not seek 23anyeXten_siori._:of«time and they shall not drive

-- .. p ..:respondents to execute the order in . ..... ..

" . . SrntV§'S,VRv.Anuradha, learned counsel appearing for thelrespondents is permitted to file Vakalat in the ":1" Registry within four weeks. Sd/~ Judge SPS

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Karnataka High Court