CHARLES REGO Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) WITH the consent of the learned Counsel appearing for the Petitioner and the learned Government Pleader appearing for the Respondents, the matter is taken up for hearing.

(2.) THE Petitioner assailing the impugned order dated 27.3.2001 passed by the 2nd Respondent in RAP No. 28 of 2000 -2001 (Annexure -F), order dated 6.3.2001 passed by the 3rd Respondent in No. C. Dis.RRT.SR.86 of 1999 -2000 (Annexure -D) and the order dated 10.6.1999 passed by the 4th Respondent in MR No. 11 of 1999 -2000 (Annexure -C) has presented this writ petition.

(3.) BEING aggrieved by the order dated 6.3.2000 the Petitioner approached this Court in Writ Petition bearing No. 17352 of 2000 which was disposed of on 26.5.2000, reserving liberty to the Petitioner to approach the revisional authority - Deputy Commissioner. Thereafter, the Petitioner filed a revision before the 2nd Respondent in RAP 28 of 2000 -2001, who in turn dismissed the revision confirming the orders of the 3rd and 4th Respondents.