S.B. MANJUNATH Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) SRI . G.S. Bhat, learned counsel to accept notice for respondents No. 3 to 6. Considering the nature of disposal, notice to respondents No. 1 and 2 is unnecessary. Registry shall take the Vakalathnama on record. Heard the learned counsel for the parties and perused the petition papers.

(2.) THE short grievance in the instant petition is that the petitioner herein had filed an appeal under Section 269 of the Karnataka Panchayath Raj Act before the Executive Officer, Taluk Panchayath. The Executive Officer after entertaining the appeal had granted the interim order in favour of the petitioner on 03.01.2013.

(3.) THE learned counsel for the private respondents seek to justify the order on the ground that the appeal itself was barred by time and the application filed seeking condonation of delay had not been considered, the grant of interim order was not justified and the Executive Officer having realized this aspect of the matter has vacated the stay.