DAMAYANTHI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS Matter is taken up for final hearing with the consent of the learned counsel appearing for the parties.

(2.) THIS Writ Petition is filed being aggrieved by the order passed by the Deputy Commissioner, Mangalore, Dakshina Kannada District, in Case No. CDS:rap:20/2002and#8209;03 dated 25. 11. 2003. , allowing the revision and remitting the matter to the Assistant Commissioner, Puttur.

(3.) IT is the contention of the petitioner that the Deputy Commissioner having remitted the matter to the Assistant Commissioner was not justified in making certain observations on the merits of the case, which would prejudicially affect the rights of the petitioner.