ROHIT Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner contending to be the owner of 2 acres 3 guntas of land in Sy.No.166/5B of Guledgudda has filed instant writ petition challenging the impugned order passed by respondent No.1, wherein the permission granted to convert the land for industrial purposes has been withdrawn and the buildings are directed to be demolished allegedly on the ground that the petitioner has obtained conversion for industrial purposes but has used the land for commercial purposes.

(2.) Learned AGA upon instructions submits that the petitioner has an alternative efficacious remedy before the Karnataka Appellate Tribunal under Sec. 49(c) of the Karnataka Land Revenue Act, 1964. The advocate for the petitioner does not dispute the same. However, he submits that there is imminent threat of demolition of the buildings and he has not violated any law and if the buildings were to be demolished, he will be put to irrevocable loss and injury and prays for interim protection till he approaches the Karnataka Appellate Tribunal. Hence, the following: