A. NATARAJ Vs. T.N. CHANDRASHEKAR

JUDGEMENT

(1.) For the reasons stated in the application - I.A.No.1/2025, the same is allowed and the delay caused in filing the appeal is condoned.

(2.) The appellant has filed the present appeal impugning an order dtd. 4/7/2024 passed by the learned Single Judge of this Court in WP.No.44001/2011 (GM-RES) [the impugned order]. By the impugned order, the learned Single Judge partly allowed the writ petition and directed respondent No.3 [the Deputy Commissioner] to conduct an enquiry and quantify the compensation/damages suffered by the writ petitioner. The operative part of the said impugned order is set out below:

(3.) It is material to note that the State Government has not filed an appeal against the said decision. It has, apparently, accepted the same. The Assistant Executive Engineer has filed the appeal, being aggrieved by the findings that the demolition of the property in question is illegal.