SHANTHARAJU S/O SRI. MARISWAMAPPA Vs. THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT OF REVENUE VIKASA SOUDHA AND THE TAHSILDAR

JUDGEMENT

(1.) 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 K.V. Narasimhan, learned Counsel for the Appellant submits that the appeal may be dismissed as withdrawn and the Appellant may be enabled to question the order impugned in the writ petition which was passed by the learned Tahsildar, by filing an appeal before the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.

(2.) THE learned Single Judge has declined to entertain the writ petition filed by the Appellant on the ground of availability of statutory remedy under Section 49 of the Karnataka Land Revenue Act, 1964.

(3.) 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.