SURESH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners have approached this Court challenging the validity of Annexures-F, F1, F2, F3, F4, F5 and F6 dtd. 30/10/2021 passed by the 1st respondent.

(2.) Learned AGA appearing for the 1st and 2nd respondents has raised a preliminary objection with regard to the maintainability of the petition, on the ground that the petitioners have got an alternative efficacious remedy before the Karnataka Appellate Tribunal.

(3.) Learned counsel for the petitioners after arguing the matter for sometime, submits that, the petition may be dismissed as withdrawn with liberty to avail alternative remedy before the Competent Authority as provided under the statute.