HUSSAINAPPA JAGALI Vs. DEPUTY COMMISSIONER RAICHUR

JUDGEMENT

(1.) The Appellant herein approached this Court in writ petition to quash the notice dated 4.1.2010 issued by Respondent No. 2/the Chief Officer of the Town Municipal Council, Manvi, Raichur. The same came to be dismissed. Aggrieved by the same, the present appeal is filed.

(2.) In brief the facts that lead to the filing of the appeal are as under:

(3.) No statement of objections came to be filed by the Respondents in the writ petition. However writ petition came to be dismissed.