JANAKIRAM AND RAMULU Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) In this writ appeal, the appellants have assailed the order passed in W.P.No.202065/2023 dtd. 26/9/2023.

(2.) In the writ petition, a certiorari was sought to quash Annexure-F issued by respondent No.1 - Deputy Commissioner, Raichur and Annexure-G and H, notices dtd. 18/7/2023 issued by respondent No.3 - Commissioner, CMC, Raichur.

(3.) The above writ petition was disposed of by the learned Single Judge, reserving liberty to the petitioners to agitate all the contentions before the competent authority. Para-5 and 6 of the order passed in the writ petition is extracted hereunder: