RAHUL KATTI YUVAKA MANDAL Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned counsel for the respondents and the learned AGA submit that the petitioner has filed an appeal in Appeal No. 12/2020-21 challenging the very same impugned order and therefore this writ petition is not maintainable.

(2.) Learned counsel for the petitioner does not dispute the fact that the petitioner has filed an appeal in Appeal no. 12/2020-21 which is pending consideration before the Deputy Commissioner, Belagavi. However, learned counsel for the petitioner submits that since the Deputy Commissioner has not disposed of the matter, this writ petition was filed.

(3.) As could be seen from the perusal of the writ petition, it is clear that this writ petition was filed on 28/12/2020 challenging the very same impugned order dtd. 14/10/2020, while admittedly a statutory appeal under Clause 17 of the Karnataka Essential Commodities Act (Public Distribution System and Control Order), 2016 was already filed by the petitioner.