VENKATREDDY Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) SRI Shivakumar Tengli, the learned Additional Government Advocate is directed to take notice for respondent Nos. 1 to 3. Notice to the respondent No. 4 is dispensed with.

(2.) THE petitioners have called into question the first respondent - Deputy Commissioner's order, dated 25.09.2006 dismissing the revision petition directed against the second respondent Assistant Commissioner's order dated 19.01.2004 passed in Appeal No. 45/2002 -03.

(3.) SRI Shivakumar Tengli, the learned Additional Government Advocate appearing for the respondent Nos. 1 to 3 submits that the revenue authorities have passed the orders for right reasons, as the petitioners/his legal representatives have not produced any registered document in their favour.