RAJASAB Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The instant writ petition is filed with a prayer to quash the order Annexure-F dtd. 10/7/2013 passed by the first respondent in Revision Petition No.22/2008- 09 and consequently remand the matter to the first respondent with a direction to pass orders in accordance with law after giving an opportunity to the petitioner to bring the legal representatives of the deceased respondent No.3 on record.

(2.) Heard the learned counsel for the petitioner, learned High Court Government Pleader appearing for respondents No.1 and 2 and the counsel appearing for the legal representatives of deceased respondent No.3.

(3.) The petitioner herein had filed an appeal before the second respondent - Assistant Commissioner challenging the order dtd. 23/3/2004 passed by the Revenue Inspector, Huda in proceeding bearing No.91/2004-05 which related to the entries in the revenue records of the land bearing Sy.No.301/A of Mukkunda Village, Sindhanoor Taluk. The said appeal was allowed by the third respondent-Assistant Commissioner, on 23/1/2008 and the order dtd. 23/3/2004 was set aside. Thereafterwards, the order dtd. 23/1/2008 was modified by the third respondent-Assistant Commissioner on 25/8/2008 vide Annexure-D.