R. Nataraj, J
1. The petitioner has challenged a confirmation order bearing No.ಮೈನಪಾ/ನಯೋಶಾ/ತಾಂ(11)/-/2025-26 dated 08.09.2025 passed by the respondent under Section 321(3) of the Karnataka Municipal Corporations Act, 1976.
2. When it was brought to the notice of the learned counsel for the petitioner that an appeal remedy is provided under Section 443-A of the Karnataka Municipal Corporations Act, 1976 before the District Judge, the learned counsel fairly accepted it. He submits that he would file an appeal and prays that till the filing of an appeal, the respondent be directed not to take any further action.
3. In view of the aforesaid submission, this petition stands disposed off permitting the petitioner to file an appeal before the District Judge as provided under Section 443-A of the Karnataka Municipal Corporations Act, 1976, within a period of fifteen days from today. Until then, the respondent is directed not to take any further action pursuant to the confirmation order dated 08.09.2025.
4. It is made clear that this protection is only for the limited purpose of enabling the petitioner to file an appeal before the District Judge. It is open for the petitioner to seek interim relief in the appeal that may be filed before the District Judge.
5. In view of disposal of the petition, pending I.As., if any, do not survive for consideration and the same stand disposed off.
