GANESH S. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is knocking at the doors of Writ Court for assailing the order dtd. 11/7/2022 a copy whereof avails at Annexure-G. The operative portion of the order reads as under:

(2.) Learned AGA on request having accepted notice for the respondents opposes the petition on the ground of availability of alternate & equally efficacious remedy under 6 A of the Essential Commodities Act , 1955. On the other hand, learned Sr.Advocate Mr. S.P.Kulkarni appearing for the petitioners submits that this client has no difficulty in availing the remedy of appeal provided the intended auction is not interdicted.

(3.) There is force in the submission of learned Sr.Advocate appearing for the petitioner and the learned AGA representing the official respondents. However, some golden balance has to be struck between these two competent views canvassed before the Court, so that, the remedy of appeal becomes meaningful.