DEPUTY COMMISSIONER AND ANOTHER Vs. P. SIDDAPPA

JUDGEMENT

(1.) I have heard the learned Counsel appearing for the Petitioners and the Respondent.

(2.) BY consent of the learned Counsel appearing on both sides, I have taken up the petition for final hearing though the matter has been listed in the preliminary hearing in "B" group.

(3.) THE Respondent has assailed the correctness of the order passed by the 1st Petitioner before the Karnataka Appellate Tribunal in Appeal No. 202 of 1996. The Appellate Tribunal, after hearing both the parties and after going through the records, objections filed by the Respondents and the submissions made by the learned Government Pleader appeared before the Tribunal, has allowed the appeal filed by the Respondent herein and set aside the order passed by the first Petitioner with costs of Rs. 500/ - to the Respondent herein. Feeling aggrieved by the order passed by the Appellate Authority dated 14.9.1996 in Appeal No. 202 of 1996, the present writ petition has been filed by the Petitioners.