N. NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondents No.1 and 2. Notice to the other respondents is not necessary for the following reasons:

(2.) Learned High Court Government Pleader has raised a preliminary objection that the petitioner is raising a challenge to an order passed by the Tahsildar, Devanahalli Taluk, at Annexure 'A', which is an appealable order in terms of Sec. 49(a) of the Karnataka Land Revenue Act, 1964.

(3.) However, learned Counsel for the petitioner submits that in view of the extreme urgency, the petitioner had to approach this Court having regard to the impugned order passed by the Tahisldar.