Karnataka High Court
B Raghuram Shetty vs Arun Bhandary on 6 August, 2008
Equivalent citations: AIR 2009 (NOC) 82 (KAR.) = 2008 (6) AIR KAR R 264, 2008 (6) AIR KANT HCR 264 2009 A I H C 187, 2009 A I H C 187, 2009 A I H C 187 2008 (6) AIR KANT HCR 264, 2008 (6) AIR KANT HCR 264
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
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BE 3333
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SPIRIT PETITIGH 130.1364-§'v:9H!2c:03'*.tEa:.=.fi-=1
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BK DISTRICT 7 "
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PEDREALE 903$ '
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THIS wax? P$$I?IORfilSg?ILED UNDER ARTICLE
226 Ann 223, Q? =maEgacaNsT:EaTIaH my xnnrn
PRAy:uGVw:Q"g§UA$3 ,THE'"QEDER ET. 11.4.2003
933533 BY Tag 13? Annrzriofiaz DISTRICT JUDGE,
[email protected] xnfi«3a3v:s:aa% (RENT: PETITION
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5 FaEL:§I§AaY HEAEiEfi THIS nay, THE CGURT PASSED
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'u, fixi§399titianex claims ta be the absolute
.éQfi5§ of the prnperty beaximg D;No.3-W'?-613
'"»fi§nd? Slfia and appurtenant lands situated at
v "« Kadixi 'B' village cGming under the Mangalore
flity fierparatien. It is the vansian of the
...,..... .....- .\....m..mm mu-H wuss or KARNATAKA was cou
2l(l){c), 21(1)(o) and Section 21(.s'~;.I:'j<«sf«VVA the
Karnataka Rent Control Act, 1961 %anfii§et* in
short}.
2. This petition cane to béléiiowed only
under Section 21(1)('oi')V:_"p¢f_u andtticame to
be dismissed ion. fired otner' grounds namely
Sections tv3lt1)ett<t19i\?d»td 21:1Ho) and
21(6) 'ofit fine Iflctnd 'test against this order,
while the tenant segrerfed a revision Petition
underiAs§g§%$hdJdQ _otW the Act before the
District Jn$§§€k%fVManga1ore in Rent Revision
EetitionrxNo;3€/£600 the landlord also had
dereterred retision petition No.48/2000. The
is,éna§éy§: on the part of the petitioner was to
A*det rid of the order under Section 2l(l){C) of
i"xvLtner:Act. Endeavor of the landlord was to
'=-nolster the order' of eviction on the other
grounds also. In terms of the order dated
18.11.2000, the learned I Addl. District Judge. Marlgalorep Dakshina Kannada whili/~.
--W--~ -Wm w r-AKNAIAKA HIGH COURT or KARNATAKA ms:-a cm:
of this nature under Article 227v of; the Constitution of India.