LAWS(KAR)-2019-1-383

GOWRAMMA Vs. DEPUTY COMMISSIONER

Decided On January 28, 2019
GOWRAMMA Appellant
V/S
DEPUTY COMMISSIONER Respondents

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 to 3.

(2.) Learned Senior Counsel Sri.Y.R.Sadasiva Reddy waives of notice for respondent Nos.4 and 5.

(3.) The petitioner has challenged the order dated 16.10.2017 passed in Revision Petition No.204/2013-14 by the respondent No.1 - Deputy Commissioner, Bangalore Urban District, inter alia seeking a direction to the respondent No.1 to uphold the order passed by the second respondent - Assistant Commissioner, Bangalore South Sub-division in Appeal No.R.A.[A].187/2008-09 dated 25.09.2013.