DODDAMMA Vs. ASSTT COMMISSIONER

JUDGEMENT

(1.) Though this petition is posted for preliminary hearing in 'B Group', with the consent of Learned Counsel appearing for the parties, it is taken up for final hearing and disposed of by this order.

(2.) The petitioner, who is the widow of one late Doddaiah, has filed this petition challenging order dated 2nd January 1990 passed by the second respondent confirming order dated 29th March 1983 passed by the first respondent. Copies of the orders passed by respondents 1 and 2 have been produced as Annexure-B and C respectively.

(3.) The brief facts of the case, which are relevant for the disposal of this petition, may be stated as follows: