VENKATAMMA @ MUNIVENKTAMMA AND ORS Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) Though matter is listed for orders it was agreed to by the learned Advocates appearing for the parties that hearing of application of I.A.No.1/2012 would be as good as hearing the writ petition on merits. Hence, by consent of learned Advocates appearing for parties writ petition is taken up for final disposal.

(2.) Heard Sri.M.S.Varadarajan, learned counsel appearing for petitioner and Sri.D.R.Rajashekarappa, learned Special counsel appearing for respondent Nos.1 to 3. Sri.K.Sreedhar, learned counsel appearing for respondent No.4. Perused the impugned order dated 25.11.2010, Annexure-A.

(3.) Facts in brief leading to the filing of this writ petition are as under: