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Judgment
A.N. Venugopala Gowda, J.—After arguing the matter for some time, Sri. K.V. Narasimhan, learned Counsel for the Appellant submits that the appeal may be dismissed as withdrawn and the Appellant may be enabled to question the order impugned in the writ petition which was passed by the learned Tahsildar, by filing an appeal before the Assistant Commissioner.
The learned Single Judge has declined to entertain the writ petition filed by the Appellant on the ground of availability of statutory remedy u/s 49 of the Karnataka Land Revenue Act, 1964.
In the circumstances, the request made by the learned Counsel is justified. The writ appeal stands dismissed as withdrawn. The Appellant to avail the remedy of appeal as observed by the learned Single Judge in the impugned order herein.
The interim order passed by the learned Single Judge and extended vide the impugned order shall stand extended for a further period of fifteen days from today.
Writ appeal stand disposed of accordingly.
Misc.W. Nos. 12680/10 and 12686/10 do not survive for consideration.