Section 14(1) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(1)Any person aggrieved by any order, made by the Appropriate Authority under any of the provisions of this Act may, within a period of thirty days from the date of receipt of the order by him, appeal to the Deputy Commissioner, if the order is made by any officer other than the Deputy Commissioner and to such authority, as may be prescribed, if the order is made by the Deputy Commissioner. On receipt of such appeal, the Appellate Authority shall, after giving a reasonable opportunity to the appellant of being heard, pass such order as it may think fit. Every order made by the Appellate Authority in such appeal shall be final and shall not be called in question in any court.
