MUNIVENKATAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) IN this intra-Court appeal filed under Section 4 of the Karnataka High Court Act, 1961, the writ petitioner challenges the order of the learned Single Judge passed in W. P. No. 17822 of 2000, dated 13-12-2000.

(2.) THE respondents 1 and 2 are represented by Sri Basavarajaiah, learned Government Pleader. Respondent 3 is represented by Sri J. G. Chandra Mohan.

(3.) FOR the purpose of convenience, the appellant and the respondents herein are referred to as 'the petitioner', 'the Appellate Authority', 'the Assistant Commissioner' and 'the grantee's daughter-in-law', respectively.