GOUDRA KRISHNAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THOUGH this matter is listed for preliminary hearing, with the consent of the learned Counsel on both sides, it is heard finally. The order of the learned Principal District and Sessions Judge, Davanagere dated 2 -12 -2013 passed in MA No. 182 of 2011 at Annexure -C is assailed by the petitioner in this writ petition.

(2.) THE grievance of the petitioner is that the learned District Judge ought not to have remanded the matter to the Deputy Commissioner for a fresh adjudication.

(3.) I have heard learned Counsel for the petitioner and learned Caveator for respondent 4 and perused the material on record.