K N ESHWARAPPA Vs. LACHANAIKA BIN MANJANAIKAAND

JUDGEMENT

(1.) even though this writ petition is posted for orders, with the consent of both the counsel the writ petition is disposed of finally.

(2.) the petitioner in this writ petition has called in question the correctness andlegality of the orders made by the assistant commissioner at annexure-a, dated 14-9-1982 and that of the deputy commissioner at Annexure-C , dated 16-4-1991. He has sought for quashing the same on more than one ground. Sri C.M. Desai, learned counsel for the petitioner took me through the impugned orders annexures-a and c and other documents produced and urged the following 4 points:

(3.) before considering the legal contentions urged by Mr. Desai, learned counselfor the petitioner, it is better for me to refer to the salient facts necessary for the disposal of this writ petition.