JAYALAKSHMI Vs. ASSISTANT COMMISSIONER, BENGALURU SOUTH SUB-DIVISION

JUDGEMENT

(1.) The present petition has been filed seeking for setting aside of the order at Annexure-C.

(2.) Sri. V. Srinivasa Raghavan, learned Senior Counsel appearing for the petitioner submits that R.A.No.183/2025 came to be allowed as per the order at Annexure-A on 2/5/2025 and revenue records were effected pursuant to the said order. Thereafter on 4/6/2025, it is submitted that the Assistant Commissioner has reopened the proceedings and recalled the earlier order dtd. 2/5/2025 without notice to the petitioner.

(3.) It is submitted that by virtue of the order at Annexure-C, the earlier order allowing the appeal has now been dismissed.