BABUREDDY S/O GURURMURTHY REDDY Vs. SMT. LAKSHMAMMA W/O LATE MUNIVENKATAPPA, THE TECHNICAL ASSISTANT LAND SURVEY INCHARGE DEPUTY DIRECTOR OF LAND RECORDS, THE TAHSILDAR AND THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) WRIT Petitioner is aggrieved by the order passed by the Deputy Commissioner exercising his appellate power setting aside certain phodi proceedings taken by the -second Respondent - The Technical Assistant - Laud Survey - Incharge Deputy Director of Land Records at the instance of the Petitioner but in an appeal preferred by the first Respondent, that having been set aside and that too as submitted by Sri. Pavan Chandra Shetty, learned Counsel for the Petitioner, without notice to the Petitioner the impugned order is not. sustainable in law, has to be set aside etc..

(2.) SUBMISSION of Sri. Pavan Chandra Shetty. learned Counsel for the Petitioner is that though the order recites notice had been issued, in fact, the Petitioner never received any notice and therefore the order is one in violation of principles of natural justice, cannot be sustained etc..

(3.) IT is open to the Petitioner to participate in the proceedings now remanded to the original authority and put forth his version before the authority.