MADAN CHAND Vs. THE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Sri T.L.Kiran Kumar, learned Additional Government Advocate is directed to take notice for the respondent Nos. 1 and 2. Notice to respondent Nos. 3 to 5 dispensed with.

(2.) The petitioner's grievance is that the appeal which he has filed before the Assistant Commissioner against the Tahasildar's order, dated 23.05.2016 (Annexure -A) is not being considered by the appellate authority (Assistant Commissioner).

(3.) Sri Chandakanth R.Goulay, learned counsel appearing for the petitioner submits that the Assistant Commissioner was not even prepared to receive the appeal papers, when they came to be presented to him on 30.05.2016. Sri Goulay expresses the apprehension of immediate dispossession.