MAHADEVAPPA, S/O HANUMANTHAPPA MUKUNDANAVAR Vs. THE ASSISTANT COMMISSIONER, THE TAHSILDAR AND JAYAVANT S/O BASAPPA KILLIKYATAR

JUDGEMENT

(1.) THE Appellant herein assailing the correctness of the order impugned dated 16.01.2008 passed on I.A.I/2008 in W.P. No. 21518/2005 by the learned Single Judge of this Court has presented the instant appeal.

(2.) THE Appellant -Petitioner questioning the correctness of the order dated 26.08.2005 passed by the 2nd Respondent vide Annexure -D presented Writ Petition No. 21518/2005. The said writ petition had come up for preliminary hearing in 'B' group on 18.12.2007 and the matter was taken up for consideration.

(3.) THIS Court has specifically pointed out that the plea advanced is not the one that is available for the counsel in the matter of recalling the order of dismissal of the petition for non -prosecution. The said reasoning given is well considered and interference by this Court is not at all justified.