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Judgment
Heard the learned counsel appearing for the parties.
Taken note of the submissions made by Sri M.B. Anirudh, learned counsel for the petitioners, Sri Shamanth Naik, learned AGA for respondent Nos.1 to 7 and Sri D.R. Ravishankar, learned Senior Counsel appearing on behalf of Sri. Ajay N, learned counsel for respondent No.8.
It is forthcoming that the proceedings between the same parties are pending consideration before the High Court of Telangana. The same is also evident from Annexure-R4 to the statement of objections filed by the respondent No.8.
In that view of the matter, since the proceedings are pending consideration before the Deputy Commissioner, Chikkaballapura District, as per Annexure-A, I am of the view that no interference is called for in respect of the pending matter before the Competent Authority. Therefore, no interference is called for in this petition.
However, all the contentions of the parties are kept open to be urged before the Deputy Commissioner, Chikkaballapura District. In order to expedite the hearing, the parties are directed to appear before the Deputy Commissioner, Chikkaballapura District, on 27.10.2026 at 03:00 p.m. Upon their appearance, the Deputy Commissioner, Chikkaballapura District, is requested to dispose of the petition within six weeks thereafter.
Since the matter has been ordered to be listed before the Deputy Commissioner, Chikkaballapura District, the interim order passed by this Court shall not continue henceforth.
Accordingly, the writ petition is disposed of.