T.C.HANUMAPPA Vs. ASSISTANT COMMISS IONER

JUDGEMENT

(1.) On 2/9/2022, this Court has passed the following order;

(2.) In view of the submission made by the learned Counsel for the petitioner that the impugned order passed by the Karnataka Appellate Tribunal (hereinafter referred to as 'the Tribunal', for short) in Appeal No.993/2005, dtd. 30/10/2015, having been passed without bringing the legal representatives of the appellant therein viz., Abdul Latheef Sab, on record, it can be a ground on which the impugned order would be set aside.

(3.) However, there is no contest to the submission made by the learned Counsel for the petitioner. As there is no representation for the contesting respondents, the writ petition is allowed.