K S KUMAR Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE petitioner is calling in question the order dated 16-1-2010 passed by the first respondent, which is impugned at Annexure-A to the petition. THE petitioner has also sought for quashing the resolution dated 8-7- 2008 passed by the second respondent-Council as at Annexure-B to the petition.

(2.) HEARD the learned Counsel for the petitioner and Sri R. Devdas, learned Government Advocate appearing for the first respondent. The second respondent though served is unrepresented.

(3.) LEARNED Government Advocate would however seek to justify the order passed by the Deputy Commissioner. It is also contended that the Deputy Commissioner after noticing the rival contentions was of the view that the action initiated by the second respondent is in public interest and as such the first respondent did not see reason to interfere with the order.