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Judgment
Suraj Govindaraj, J
Sri Pawan Kumar, learned counsel accepts notice for the respondent.
What is challenged in the present proceeding is an order under sub-section (3) of Section 248 of the BBMP Act. The petitioner has an alternative and efficacious remedy for filing an appeal before the Chief Commissioner under Section 253 of the BBMP Act.
Reserving such liberty the above petition stands disposed of.
The submission of the learned counsel for the petitioner that such an appeal would be filed within fifteen days from today is placed on record. Needless to say until the said appeal is disposed, the respondents cannot take any coercive action against the petitioner. The petitioner is restrained from putting up any further construction and or alienating the property till the disposal of the proceedings before the Chief Commissioner.
With the above observation, the petition stands disposed of.