Karnataka High Court
Sri Lakshmi Janardhana Swamy vs The State Of Karnataka on 14 December, 2010
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
IN THE HIGH COURT OF KARNATAKA AT BANGA1JQ§1«:.
DATED THIS THE 141m DAY OF "
BEFORE _ " "
THE HONBLE MR. JUSTICE
WRIT PETITION NOS. 39058~1() 6() F.jéOO§ (§;.M:PP)n
BETWEEN
Aged About 56 Years _ 1 V .
Devastanadalliruva Badigetia;*a'V
Kssemabhrudhi Sanghgi[Registe;re'd). L = "
By Its Presid::r1t_.Sri H L Na.rayAari'--..' ' "
S/O Sr1'H:M E;:ingeg(Ewda{J _V
R/O '
Mandya:Tq.;;5z'_Disf" ' A' V'
1. Sri Lakshmi Jallardhana u
_l\)
Sri. VG0pé1i"M_V < _
Aged : 53 Yeé11*é" .. _ ' , '-
S/O ManjunathRao;'*~.__ "
R/O HC»-*.¢IMMMad'hu 'D}'1a1fi<;han
Bus Stand Road; "
M_;fmd3ra Disinc'; V
Shimhi Lad
V. Aged' 223 'Yzfaifs
. /O "D?m10j'iVV'Ra0,
'R/'A0 B4"Fé3:iIb1's, Sihineera Kola
13:: Ci.;'bss,""Kenchaiah Bu1'1d1'ng
Opp D'.;C.C. Bank,
V' .. Mandya
§S/0 Kishan L211,
*~w;_
6.
. 8: V
..Q1d M (3 Road,
" vAMaf1dyaA' ._
Aged About 54 Years
R/O Nagameka Vasiralaya
Opp D C C Bank
Bus Stand Road,
Mandya
Sri. Sathar _
S/O Abdul Rehaman, A
Aged About 32 Years
R/ O Mubarak Traders
Opp D C C Bank
Bus Stand Road,
Mandya
Sri. G Venkatesha
S/O Guruswamy, ._ .
Aged About 4.5 Years. _ '
Thabala Rop-ajror, V _ .
R/O lst _ _ A A'
Sihineeru '
Mandya f_ A '
Sn. Munovi>u'a«V P3asha"'~«.V
S/'O Na'neV-Jho1f1,.._ M A V'
Aged' About 4.5 'E-'-ears"
R/O N'er_41ne.VJho'n';_ " "
Sub New ":3La1' Auto 'Works
2 ' /O Ko'i«1_eVKutty.
A .__Aged.Ab'o,ui 49 Years
Good Luok Footwear
D Bank Opp
" .=B'L1sVSia11d Road,
. _ Malldya.
9.
l. U.
11.
2))
Sri. '35. Puttaswamy
S / O Thirnmaiah,
Aged About 55 Years
R/O 1st Cross.
Sihineeru Kola
Mandya
Sri. Shreedhar
S / O Venkatachalaiah.
Aged About 33 Years V
R/O New Anil Hair Style
Old M C Road, ''
Holalu Circle
Mandya
Sri. Arujun I-I Patil ._ .
S/O Hirji Deevs Pate1.,.._ _ '
Aged Abou_t.:3Q ¥ea1fis V :
R/O S H Ffateiiflardwafed A'
Near '
Mandya T__ 3 '
snz. D
S/Q Man}: R'P.értel.=.v
Aged'Ab'out 5.2. Years"
R/ O Sag_ar Emu-_:-rprises_.,'*
Bus Staf1"d_RoaC;' '
Near?' Gayathfi. Hotel,
'=Ma1'11jd_Va"~ A. H
" '}4o1§es;fi(':'handra Gupta
. S,/O'B'abu.La1 Guptha.
' . Aged A'::~oL1*.r:' 61 Years
'R/O.vGeei'ha Drug House
Opupddfl C C Bank.
Busvfitand Road
.. A ' Mandya
I6.
E7.
Sri Ashok
S/O Dondoji R210.
Aged About 48 Years
R/O Modern Tylors
Opp D C C Bank.
Bus Stand Road
Manclya _
Smt Asha
W/O Sri Ashok,
Aged About 48 Years
R/O Pallavi Buity Parlor
R/O Ist Cross,
Sihineeru Kola
Mandya
Sri. U J Rajendra Pra.e~9.,d"V. V
S/O U RJz;1},:'--sg Ram; V ~. _ .
Aged About 5{§}YearsA V "
R/O Diyjxesh»Textiles,'-._V*--«.__ '
Opp D C..CB::_nk ' '
Bus Sta r1d*'eR0éit3;A.,
Mazndya 1 " ' " "
Sri. VKFuzzi._U11a<
S/O Abdul Shakkvr;
Agevd Ab0'L1€:_. 40' Yeafs
P;/O Sami Bro¥.hvers«}-Ia1'dware
"Sihifieeer'LI._K0la. Zfid Cross
e Mand;ra
:3.
' O Ma1*a_.da Muttu.
Aged--Aboéuf. 45 Years
R/ Q Raghavendra Electricals
* x 1,91 Ci'0ss, Sihineeru Kola
, _M':g.ndya
W'"l
19.
TU
I'-.3
TU
Sri. Abdul Klmdar
S/O P T Hassan,
Aged About 42 Years
R/O Maddeen Tea Stall
Sihineeru Kola, .1 st Cross
Mandya
Sn'. Zakir Shariff
S/O Been Makbul Shareeff,
Aged About 32 Years
R/O Au to Work Shop
lst Cross, Sihineeru Kola A
Mandya
Sri. Firoz A ~ A
s/o Firoz Khan @ Kmde;;e;;11ano,:
Aged About 35 Years, _ *
Mandya Furniture \§§x'or}§s_f
Ist Cross, :51h1;m;=.e;~-:4 'Koia
Mandy-91:' AA A A A 4. -.
Sri M-u!_<Asi'1_ KuAii1a1*
S/0 Ba12iChE_1nd,AAV.V
Aged About 3A9.AYea£s
R/O s:11'inee'm KOEa,AA'1-.st"{";'foss
MandyAéx.__' A A '
52:1. Sohan Raj,
"S/O3.-Kisiian Lal,AAA AAAAA AAA
.A * Aged Abop1i~.6G Years
'A V AR/O AC1o'i'rA1 =l\_/Ie.rchar1t
A'B_us Sté1_n_dA'Road,
A .i__\4/farldya A' '
Sri." Némendra Kumar
'A .5./osohan Raj
«AA , _NAa;vajyoth.i 'I'ex1.1'1es
Bus Stand Road.
(w
Opp Dec Bank
Mandya
S11'. Ghevar Ram
S/O Nena Ram.
Aged About 35 Years
R/O Rathod Garmems
Bus Stand Road,
Opp DCC Bank
Mandya
Sri. Ahmmed Kutty
S/O Abdul Khadar,
Aged About 72 Years~._
R/O Preethi Stores,
Opp D C C Bank
Bus Stand Road dd
Man dya
Abdul Khader:~.»- 'V
s/0 Ah:n.m;épd;»'.Kutty.<_°7~7."_A .1 "
Aged Ab.Qu't. 48' 5:fear;~3_.
R/QJa112i"priya 'I3'radefS,V_ _ '
Opp;D'C (3 Bank, M _
Bus Stparzd Road v "---
Mandyét M 7 "
Gevendegowdap.
' "S / O?-{S-a1'1n_e Gowdé;
* Aged Ab0u"t-- .42 Years
_ 'I{enchaiva.hV'Bu£Iding
A fist Cvrossg Sihineera Kola
I\"/Iar1.dya" 4'
.31-i. Ram Raji Urs
. _S}'_C) Davarji Urs,
MK':
30.
31.
..i\;§Ea11Ctya
Aged About 48 Years
R/O Subramauya Canteen
Kenchaiah Building, 1st Cross
Sihineera Kola.
Mandya
Sri. Ghouse Peer
S/O AssiffAIi,
Aged About 51 Years
R/O G P Auto Works J _
Kenchaiah Building, Est Cross
Sihineera Kola,
Mandya
Sri. L Putta Swamy
S/O Lingachar,
Aged About 54 Yea,rS~._ i " '
R/O M/S Manj'ushre_e:rWo'o_d ]??'¢ ifiifig _
Furniture Works, A . A
Near Rai1way,'I'ack Road A
Mandya ' f V'
Sri, V DeVé.ip.utré.V 'V
S/(JVeda;nurth.y,A A' _.
Aged'Ab"out E59 's<¢ar's'~_..__
R/O Hlanoka E}.ectriCa}S
Si-hineeru K1o'Ea;' lst Cross
* --. Sri, Puttai'aju
" _ "Pu t!".asw_an1iah,
. "Aged '/\_.¥;;0u't 55 Years
A ._R/Olktshpia Air Dresses
Kenéhafith Building,
Isi, Ciéoss
A * .rASihiiiee1*u Koia.
A A . _ Mjandya
34.
35.
Sri. Shabbir Khan
S/O Anwar Khan,
Aged About 24 Years
R/O S L V Stores,
Dr Thammanna Building
Sihineeru Kola Road.
Mandya
Srj. Mohammad Asgar Pasha
S/O Mohammad Inayathulla,
Aged About 35 Years I A
R / 0 Star Enterprises
Sihineeru Kola,
Mandya
Sri. Shaffi Ulla _
S/O Abdul Shakku1",'~._
Aged About 45 Years. _ A
R/O Samy Brothers
Opp D C C Bank, A
Bus Stand. E?,o_a"_d V
Mav.:1*d*ya,A ' "C C A
Sri}:Pr'ashVanth:'~ A A'
S/O'Na'ryan'a.V_Ra.o',-- A
Aged About 35 Yea,_r's»__
Naresha Ta,i1ors", ls-t Cross
» Siiihificeru Ko1a.Vv_ ,
"lMa1d'dya'
" V A. lSu;1'u_(j-.sha
C" 'S/O Gange Gowda,
A ._Aged. About 33 Years
R/O Av B" Bakery & Sweets
Opp D C C Bank.
" :a.I4_3us"Sta'nd Road
x _ Nlatldya
K,'//ti/Z'
39.
40.
41.
..1.a5t Cross,
"Maridya"'
9
Sri. G V Venkoba Rao
S/O Govinda Rao,
Aged About 60 Years
Isl Cross.
Sihineeru Kola
Mandya
Sri. A M Mohammad Ismail B'u1¥{kl1a'1.*i' ._
S/OAMAbdu1Ajeej,
Aged About 54 Years
R/O Zen Zow Footwear
Bus Stand Road,
Mandya
Sri. S Arland
S/O Srinivasa.
Aged About 44 Years... _
R/O Om Sh-akthi Bi;ildm:g _ _
Near Sil1i13i_eer}i:~Ko1a'o A'
Mandya A A A' 4. --. ' »
S1'i,.Rewa.s11afiRa.r . .
S / O Poof1'afe Chand.hji~,.V
Aged About 51. Roars " "
R/O 'CV/o oanesh Ma1,%
Somanai_;ha.,Chemi::a13_...'
Sjhineerli Kola '
A _ Shefity
_ ' V,' O 'I?.afg11'i:, Ram Shetty,
' ,AgedAbo--§;"t 46 Years
S] O<.Sri' Dhurga Restaurant:
Old MIC Road,
AA ; Manddya
"./:;--'1'
44.
45.
46.
47'.
S11. S O Sajadh
S/O Late Syed Umer.
Aged About 55 Years
R/O Baba Emporium,
Opp D C C Bank
Bus Stand Road,
Mandya _
Sri. Sundar
S/O Ram Rao, _
Aged About 35 Years " _V
R/O Sunder T ailors, 1st Floor"
Kenehaiah Building,
Sihineeru Kola
Mandya
Sri. C R Saroja Swamy-.. _ A
W/ 0 TA SW'an'1§7_, } _,
Aged About 1
Cha11da.'riVSVa.rfies;V_ _ V
Tammar;na:..B£«dg A A
1st,dvF}o0r,V"j. -
Opp D C ?Ba.nk«.
MaVn,dy':-1 " V'
Sri. K ..So1fitlda._ AV/A{A.d?_11"in.f'.J",~:L1
S./O Malihgu,' ~ * V-
.Agedd'Aobout .Yeor.s
" vChet.r1da12 .. Beauthy Parlor
. :'«--.Si11ineeruko1_a lst Cross
" . A.O'p:?_"D._ <3 C*~B.%.?'~fik=
'Bus Sfand'TRaod
' ._Ma11d,ya" '
Srlf; Vsdiddappaji
AA ; S/O"Venkata11nga Char,
Aged About 35 Years
A "Sun Stitch Tailor Building
'vs./""'i
Kenchaiah Building
Mandya
49. Sri. MakbhooIA11aInad
S / O Huiam M'usthaffa.
Aged About 58 Years
J J Traders, ls': Cross
Sihineerukoia
Mandya ... Pet.i1_,i'e'11ers:.A_A."~
(By Sri.M.R. Rajagopal. Adv.)
AND
I. The State Of Karnataka .
Dept Of Mujarai 8: EI1C1OVVII1§_3_IV"l{L,_
Vikasa Soudha,
Bangalore " '
Ex.)
The State Of AKarnata1:--d._ '
By Its Secretary ' ' ., A
Department Oi¢i:.-Revenue
Vidhana A861-,1dha,V
Bangaiore " V" AV
3. The C(Srn1nissione'r_F'mj..'e'
Religious" 8: CheL'1*itab1e
.» Bind dwmems " -in Karnataka
A & " 'eM.al§ed 'AM€i£1eshWafé1' Building
V " -. Fort, 'ctxanzaraj apet,
" _ . BVaI1_ga_10re»._
4. A Comrnissioner
Mandya' District
Mandya
Tahas1'Idar
"Mandya Taluk
'Lfi/*.«*"\,/1
6.
A 5.1";
.. andya
Mandya
Sri Lakshmy Janardhana Swamy Tempie
Mandya Taluk
Reps Muzaroi Officer & Deputy
Commissioner, Mandya Dist
Mandya _
Dr '1' S Sudharshan
S/O Late Dr D Thammarana,
Aged About 40 Years 'T
R/O N0 1237, Amma Nilaya,
K R Road, Ashoka Nagara,
Mandya ~
Sri. Kenchaiah ._
S/O Rangaiah, V
AgedAb0'u_t.8«O'Yea1§js , ~
R/O 7th Cr0s§5e;s' _ _ _ "
'
Mandya ' '
Sri, C Nafas-irnh:a: Sw.é1"my _ _'
S/Q Late Chaluyaehaz,
Aged About 40 me rs" v
R/O I3'.£3}d.779,_ "
Old M C Read»
- .. MK. 'Ramélinge Gowda
" s_S',lQ;=L,a£e'Kernpegowda
._ AgeVC'I" years,
' __R/o Istcrjoss,
Subhash J Nagar,
Mandya
V S~:;i.. M.D.Ramesh Raju
3»/a¢"gJ1
""15.
S/() Late Devaiah
Aged About 60 Years,
R/O 2084/ 1.
2nd Cross,
Subhash Nagar,
Mandya
Sri. M.G.Shreeka1'1tu
S/0 M.B.Gangadharaiah
Aged About 65 Years, ._
R/0 no. 829, I
Kallahalli Layout,
Shankarapuram,
Mandya
Sri. M.N.Kumar
S/0. C.Narasimha Ma,.:V_rthy."V " jé
Aged About 35 Years, _ Y ' V
R/O Old Town,
Mandya . v
Sri, S';KurI1ar ii;
S/o.Sanfiappa'» . R1'
Aged About 35:";l'ears;"eVd.__ _
R/ 0 T P'uttasv_vamy P'e.f_t_'t"y Shop
In FrofiE._4Of,Sihi.1'1ee_r'uIs;C)la
Mandya A V-
" C ;"£)&eVegd\Xfd'é{ A
' 2 Laue Chikkahidegowda
A " e_Ag.ed'«Abvdmj:_ Years,
_ O"Té_1jdagg1Wadi Village
' _Sr1ra1_'1gagatr1a T aluk
IV.Ean'dyav Dist
_Sr1. VMs.V.Narayana Swamy
S730 Venkatagiriyappa
VA '»1".ged Aboui 50 Years.
R/O 4th Cross Gandhi Nagara
Mandya Dist Respondents
[By Sri. RB. Satyanarayana Singh, I-ICGP for R}~6....._l' » 9
Sri. M.V. Seshachala, Adv. for R-7. 8. 9. 10, ll &*l2 j"
Sri. T.P. Vivekananda. Adv. for R15
R9 & R14 are served)
These Writ Petitions are filed ifi;ndere§~irtic»les~
of the Constitution Of India praying; to_I'_;quas'h Wthe ' 0
proceedings of the Respondent "no. éltltdi I0;9.0..:9"'"as"'per "
An.nex--R and also comrnunicati0n..ol"the respondentWn0.3 dtd
91109 as per Annexure M S a-ndeto 'direct. the-.re.s-lpondent
nos} 8: 4 to implernent.__the decision*..o£_th.e government dtd
l.l2.05 as per AI1I'1€X~PJ _i'by'r..rr:gularizing" the sub~lease
existing in favour of the_.pet1ti.oners*.by*--lconsidering the
representations of "the pet,itj;oI1ers"_ji-as. per Annex~Q dtd
1.09.09. ' ' "
These' for preliminary hearing
in '13' Grnup this '{:'u3«y_V. "the"Cou_r't' made the following:
ORDER
V""Fhe Tpetitioners herein are sub--lessees of commercial to 6th respondent. The admitted facts are 9 that '6__"'* respofndent is a Mujarai temple having vast vacant 0.9"'-__Vlandj a1'ou.:td the temple. The said vacant land was initially 9 hl'C_tV'Q.EJfti."by respondent n03 herein to 25 persons under an
5.: {JR order of lease granted in their favour in the year 1995_...___ The petitioners herein are the sub~lessees of the premises",V are constructed on the property belonging to ' ~ Mujarai temple. _
2. The brief facts leading to thesellwrit Petigtiiohs areas under:
6t" respondent -- Temple of Mandya Taluk has the center of Mandya town,:, to 25 persons under a 1ease":g1,., 01.04.1995 which. was renew'ed.,lrorn ai'i'dVV-the said lease came to an end lease period, the original lessees haVle>1.et~»out thle._slai.d" portion of the property that was }eased.3~':.t0x'l.l1€1'I1 "t--o._j_r_arious persons as subwlessees. The petit-ioners«he1jein_ are the sub~lessees under respondent nos. 7'. lessees under respondent nos.3 to 6. So afar leasehold right of respondent nos.7 to 16, the same.. terminated by the 3"? respondent by order dated E,/*.'\/E 16 10.09.2009, as per Arinexure ~w R, which is impugned in these proceedings.
3. Challenging the said order several Writ Petitions were filed by the original lessees in W.P. 705/2009, 30410415/2009, 30416/2009 and"20.2v10,/'2009..'0 1* "
ciassified as {GiVI--R/C}. The said:v'Jpetition's_ c:arti_e'--_a.p"'VforV"« consideration before this court and 'by ar1fi_1:1fder'* 29.01.2010, this court diSpOS€€'§%0.f"1f.h6 the following order: 0 it 0 0 "(ad Ail the petitions.0_a1'e (10) _v the Deputy _ * _;A.D:DVS(2}:57:2009~10, 0*-_Mandya'"' J 10.09.2009 stands ejuavshed insoiar as the petitioners are vvconceined; "
V V' it "matter stands remitted to the Deputy A --.v7§io'§nmissioner for fresh disposal insofar 0 -as the petitioners are concerned.
"'"'"\ {d} The petitioners shall take these_..___ proceedings as notice to them and appear before the Deputy Commiss:.i0n.efr:'__'__'if' on 17.02.2010 on which date theblllld petitioners shall appear.__aiid*'mpi*odiic'é' documents, if they Deputy Commissioner shall--._giVe 'a personal hearing. 3
(e) The entire concluded Within a period (of vi/e_6.l:<_Ids-- tiiereafter.
(i) to the i'peti:ti'onVers 4(1) of the Act ~~~~ lin""r"aioeyanCe till the V , ..of "l the petitioners are C0nsid_ered- be regulated by the ordei'._';.toA'=_ passed by Deputy COIDi'iii«S§_1'Q1"i€r."
V "V-..ineideri'tally, the said petitions were filed by the origiiilal less'ee_s..9 So far as the present petitioners are the ' '.concerned',«:_ they are the sub--lessees under respondent nos.'7 I ii§lE$I<--.Tl1e case of the petitioners herein is that the original """"\ lessees under respondent nos. 7 to 16 have no right tolouild perrnanent stnlcttire on the land leased to them a11cl_'to_.s«i.V1.'f3;
lease the same to the petitioners herein. It is al:_-:o*«theilrv:.case"' ' that the original lessees are collecti_ng..h_nge and paying a very nominal aI1"lO1,t{1t 'lrent respondent -- temple.
5. Therefore, the lffilplfi ht,1ge'~arri§ount of linancial losses. "Therefore, the petitioners is for a direction toilthe proceedings of a meetingi. lo_nlHtl1.12.2005, which was presided I ejspovndenii .h.e'rei r1.
6. The case' of"tl3ie_lipeti'tioi'1ers herein is that as per the resolution irihrthve vsaid"v.meeting, the submlessees may be ll'recognisedt.Aasvi. lesseeshf the property in their occupation on "fated Trent "t the pan by then}.
v«._V.'I.'he"i't,1rther case of the petitioners is that under it in"Ar1.11e>rureF~..R, respondent nos.3 and 6 are trying to initiate it iproceedings for eviction of original lessees from the property, W} 19 which is leased to then} and which are now su'o--1et. to the petitioners and others siinilarly placed. If the proceedinig"s_Vl'oif eviction of unauthorised occupation is initiated' ' proceeded, only against original le_s_s.ees, the ex:/ietf;ion"ordei'._V passed therein would affect. their:":.rightslV Th_er*eIlorel, should also be heard with thélleozriginal"less<3¢S'V.lli't'¢lV'tlnat-lithe r L' respondents to be directed to notieehlandpphear them before taking steps to direction that the resolution passed its meeting on 01- 12-2005 consider their representation vvihiaoh is at..A'nf11eXfiI'e Q.
8. :"--Hea:rd' for the petitioners and the counsellor responG.ents~'l'nos.7 to 16, the original lessees and learned.___Qovernrnent Pleader appearing for "g_respondeni.nos;'l to 6.
A lfloidotibt by an order dated 29.01.2010 this court in ea1*lierVV__Wi'it Petitions has passed an order directing the lrAr3spondeI'1t to hold an enquiry against the original W 20 lessees by issuing notice under Section ~ 4(1) of__ the Karnataka. Public Premises {Eviction of Una1;1_tho_i*i.sed Occupants) Act, 19374 by giving sufficient opportu--1iit,yT'to" V' original Iessees. Admittedly. n1ajority...of_ it are not in possession and occupation the ttiand..'leas~eid..to--:
them in the year 01.04.1995 andreiievved frorri..vtAin}Ve*v--to time * it up to 31.10.2004. Admittedly, lease that .iysHgpijanted in their favour has also date. Therefore, the said original lessees aiidaiso. the on par with each other and eacki ,o'ne'of 1'£hE;'fI}' are in unauthorised occupation property. 6"' respondent. 1OE._ It that the Government in its proceedingsttvdpaitedtt has taken a decision to considfei" reneWal""o£'___thev lease of the persons who are in V"._Voecpupatio_n*.yof_ respective portions of the property beioprigingdtoffii'tffizrespondent, whether as lessees or as sub- iessees to_co'nside1' the renewal in their respective names 'bascd..'_on their possession to their said portion and the said ""1 renewal is also sought to be made subject to payment o.l'__rent and good will as resolved in the said meeting.
11. On going through the resolut_i_oin':iA.of _ the"
Government: dated 01.12.2005 itizvis resolution is more beneficial to. 6"" respondentgeitepnjple.ltifuit is implemented. it will fetch higher. rents"for'th*e benefit of the temple. In any way, 'ii:..V_wil1;not"at1"ect:-the rightselof either the original lessees or the sub--'iessee.s.5 'fo1:t1fie reason that the original lease granted inthe yeareijisllor a period of 5 years. to time till 31.10.2004, on which davteggthe lease intheir favoar has expired.
12. lTh_ei'efore_,lflslublsequeilt to 31.10.2004, the occup'antslA'oi' the "p*rope_rties belonging to 6"' respondent are "sin :'po_sse_ssi.oi2,_ the same as unauthorised occupants. Theretore,v'tJ"1e. possession of the original lessees and the «petitiolnersé herein being one and the same. the 4"' lllrespontdent -- Estate Officer i.e., the Deputy Commissioner of is directed t.o issue notice under Section -- 4(1) of the 'rt Karnataka Public Premises [Eviction of Unauthorised Occupants} Act, 1974 to each one of the petitioners ..aniti'«.a1'so other persons who are similarly placed, to avoid' ~ of proceedings and thereafter shall hear allwof along' with the original lessees and shallgpassl azpprolpriatiel'ord&e'1t1s_'l keeping in mind the recommend-actions' 'passed in"t.ljie_rnee,§tinlg held on 01.12.2005, which is nioiebbepneficialttof the interest of 631 respondent.
13. The said.__ exe-rcilse'~lsl1all.l:'be conipleted by the 41"
respondent sixijnlonths from the date of issue of ofyeviction under Section 4(1) of the Karnataka ' [Eviction of Unauthorised Occupants) is '«.._i:~ssued to all the occupants. , 'The1_'eafte_r', the proceieclirzgs shall be held and each one of the petitéoners«.and"'others similarly placed i.e., persons who are ifi-§osse?ss':V¢i':;. the premises built on the property belonging
--V to .£3'5*V1.a respondent either as direct lessee or sub--lessee 00 served with notice and each one shall be heard and 'question of evicting them from the said premises or "*1 23 renewing their license in their favour subject. to resolution dated 01.12.2005 shall be taken in the said proceedings after giving opportunity to each of them. With these directions, the Writ; Petitions are disposed oi'.
14. It is further observed that, in the the _
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fourth respondent is directed to receive "direct'E'u from each of the tenants who are the at the .0 property of 61" respondent either asV"sub--iessees.Vor lessee before issuing notice under 4(1) of~!;hAe'vi°ict:;§ thereby recognizing their occupatfion the Mportions of property "SW" "e1"1t'.j Iudgg