(1.) In this writ petition under Arts. 226 and 227 of the Constitution, the petitioner has challenged the validity of the order dated 2-2-1980 passed by the Assistant Commissioner, Hassan Division, Hassan, in case No. DRA 11/79-80.
(2.) By the aforesaid impugned order, the Assistant Commissioner while vacating the earlier order of temporary injunction dated 28-1-1980, has further directed that the parties to maintain the status quo regarding possession of the land in question bearing S. No. 279/13 of Koravangala village, Dusda Hobli, Hassan Taluk, until further orders.
(3.) It was contended on behalf of the petitioner and also on, behalf of respondent-2 that there is no provision contained in the Karnataka Debt Relief Ordinance, 1979, hereinafter referred to as Karnataka Ordinance No. 19 of 1979, enabling the Assistant Commissioner to pass interim orders of the nature in question pending disposal of the proceeding instituted before him under the provisions of the Ordinance, therefore, it was submitted that the orders dated 2-2-1980 and 28-1-1980 (Exts. A and B respectively) are without jurisdiction.