M. S. Ramachandra Rao, C.J
1. This Letters Patent Appeal is preferred against an interlocutory order passed on 27.07.2023 in W.P.(C) No. 3022 of 2022 by the learned Single Judge declining interim relief in the said interlocutory application.
2. Since the main writ petition continues to be pending, the petitioner is given liberty to agitate the point raised in the interlocutory application in the writ petition. The writ petition be heard by the Judge having provision as per roster.
3. Therefore, this Letters Patent Appeal is closed directing that the writ petition be disposed of. It is open to both sides to raise all contentions open to them in law in the writ petition.
