THIMMA BOVI Vs. DEPUTY COMMISSIONER CHITRADURGA DIST

JUDGEMENT

(1.) Smt. Nagashree, learned Government Advocate to accept notice for respondents 1 and 2 and file memo of appearance within a period of four weeks.

(2.) Considering the nature of disposal, notice to respondent 3 is unnecessary.

(3.) The third respondent herein was before this Court in Writ Petition No. 24847 of 1994. THE said writ petition was disposed of on 14- 11-1996. In the said writ petition, the subsequent order passed by the Deputy Commissioner on 12-7-1994 was called in question. By the said order, the Deputy Commissioner had set aside the order passed by the Assistant Commissioner and the purchase of the land by the third respondent was held to be bad in law and the restoration had been ordered.