GOPI NAIDU S/O LATE B. VENKATARAMA NAIDU Vs. A.M. GOPAL S/O LATE A.N. MALLAPPA, CHIKKA CHENNIGAPPA S/O LATE MARI CHENNAPPA, G. NAGESH S/O LATE M. GOPALA AND THE SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE learned Government Advocate to take notice for respondent No. 4 and file memo of appearance within a period of four weeks from today. Insofar as respondent Nos. 2 and 3, there is no need to issue notice.

(2.) THE petitioner is calling in question the order dated 02.03.2008 (to be correctly read as of the year 2009) passed in No. Revn. Petn. 19/2007 -08, which is impugned at Annexure 'A' to the petition.

(3.) THE grievance of the petitioner is that though there was a specific direction in the earlier instance to hold spot inspection, no such inspection had been held and therefore, the Deputy Commissioner in the present instance could not have upheld the contention of the first respondent to restore his name.