SHARADABAI Vs. ASSISTANT COMMISSIONER HARAPANAHALLI

JUDGEMENT

(1.) This intra Court appeal seeks to lay a challenge to the ad interim order made by a learned Single Judge of this Court on 13/7/2022 in a pending case i.e. W.P.No.102588/2022.

(2.) Learned Government Advocate on request having accepted notice for the official-1st Respondent Assistant Commissioner vehemently opposes the admission of this appeal contenting that it is only an intra-court appeal and therefore, has its own limitations and that, as such these limitations are amplified because the challenge is to the ad interim order. He submits that, even otherwise, this appeal is unworthy of merits and therefore, should be rejected at the threshold.

(3.) Having heard the learned counsel for the parties and having perused the appeal papers, we decline indulgence in the matter being broadly in agreement with the reasoning of the learned Single Judge; more particularly the unnumbered paragraphs of the order read as under: