K. NAGARAJU Vs. KENCHAPPA

JUDGEMENT

(1.) HEARD learned Advocates on both sides and perused the writ record.

(2.) FOR the second time, the petitioner is before this Court. W.P. No. 72207/2012 filed against an order dated 30.7.2012, passed by the Deputy Commissioner, Bellary, in Appeal No. 40/2012 -13 was allowed and the impugned order in the writ petition was set aside. Since the petitioner had been dispossessed from the property during the pendency of the said writ petition, it was directed that the petitioner shall be restored to his original position with regard to the possession of the property, subject to the result of the Appeal No. 40/2012 -13 on the file of the Deputy Commissioner, Bellary. It was made clear that the interim order of stay granted by the Deputy Commissioner, on 30.7.2012, shall operate till the appeal is decided by the Deputy Commissioner.