R.SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have raised the challenge to the order, dated 18.5.2016 (Annexure -N) passed by the fifth respondent Tahsildar holding that there is no grant of land in favour of the petitioners' father, late Ramaiah, that the land in question is a Government land and that it is encroached by the petitioners.

(2.) I am disinclined to entertain these petitions on merits on the short ground of the availability of alternative remedy. Keeping all the contentions open and reserving the liberty to the petitioners to avail of the remedy of filing the appeal before the Assistant Commissioner, I dispose of these petitions.

(3.) In view of the grave apprehension being expressed by the petitioners' learned advocate that the authorities are making hectic efforts to dispossess the petitioners, I also deem it necessary and just to direct the Assistant Commissioner to consider the petitioners' application for interim stay, etc. on the date of its filing, provided the appeal and application are filed within two days.