- (1.) In this L.P.A., the appellant has challenged the order dated 2.03.2017 passed by the learned Single Judge in Writ Petition being W.P.(C) No.240 of 2017 rejecting the I.A. as well as the Writ Petition and disposed of both with a direction to approach the appellate authority, without granting any interim relief.
(2.) It is mentioned by the appellant that the statutory appeal is pending before the appellate authority and an observation has been made in the final order of Writ Petition that the Appellate Authority would endeavour to consider the appeal on the next day.
(3.) The appellant submits that since materials are lying within the said area and the gates have been locked by the respondent No.2- RIADA, it is necessary to give some protection to the properties and the materials. He apprehends that the appellant may be dispossessed during pendency of the appeal and the land may be allotted to third party during the pendency of the instant appeal.;