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Judgment
R Devdas, J
Learned High Court Government Pleader takes notice for respondents No.1 and 2. Notice to the other respondents is not necessary for the following reasons:
Learned High Court Government Pleader has raised a preliminary objection that the petitioner is raising a challenge to an order passed by the Tahsildar, Devanahalli Taluk, at Annexure 'A', which is an appealable order in terms of Section 49(a) of the Karnataka Land Revenue Act, 1964.
However, learned Counsel for the petitioner submits that in view of the extreme urgency, the petitioner had to approach this Court having regard to the impugned order passed by the Tahisldar.
Learned Counsel submits that the petitioner should be protected for some time so that highhanded action will not be taken to demolish any part of the construction put up by the petitioner legitimately.
Accordingly, the writ petition stands disposed of reserving liberty to approach the Assistant Commissioner. However, the impugned order at Annexure 'A' passed by the Tahsildar, Devanahalli Taluk, shall not be precipitated for a period of three weeks to enable the petitioner to approach the Assistant Commissioner and secure appropriate interim orders.
Ordered accordingly.