(1.) The petitioner-Institution is aggrieved by the notice memorandum/order dated 05.08.2021, at Annexure-A, whereby the recognition granted by the Government has been withdrawn in terms of Section 39 of Karnataka Education Act, 1983.
(2.) Learned Counsel for the petitioner brings to the notice of this Court that under similar circumstances this Court noticed that the order impugned is an appealable order under Section 130 of Karnataka Education Act, 1983, therefore, while protecting the interest of the Institution, the petitioners were relegated to the appellate authority, therefore, similar orders are prayed for.
(3.) By reserving liberty to the petitioner-Institution to file an appeal challenging the impugned orders within three weeks from today, this writ petition stands disposed of. In the meanwhile, respondents are directed not to take any precipitative or coercive action pursuant to impugned orders till the disposal of such appeal that would be filed by the petitioner