MOHAMED KHAJA SAHEB Vs. ABDUL SHUKUR

JUDGEMENT

(1.) Rule and emergent notice. The petitioner has praved for grant of ad interim order of stav staving the operation of the impugned order of the Sub Divisional Magistrate, Kolar sub-division, dt.17th September 1976 (Ext B). The petitioner has stated in paragraph-18 of the petition that copies of the petition have been sent to the respondents under certificate of posting and that they have been duly served with the copies of the petition and annexures thereto.

(2.) The learned Counsel for the petitioner pravs that ad interim order of stay may be granted as the respondents though served with the copies of the petition and the annexures thereto, are not present to oppose the petitioner's prayer.

(3.) Art.226(4) of the Constitution provides as follows :