PARASURAMAN Vs. PRINCIPAL COMMISSIONER SURVEY AND SETTLEMENT DEPARTMENT

JUDGEMENT

(1.) THE learned Additional Government Pleader takes notice on behalf of the respondents 1 to 3.

(2.) ON consent, this writ petition is taken up for final hearing, at the admission stage.

(3.) THE learned counsel for the petitioner would seriously contend that the official respondents having suffered an order by way of direction in the hands of the High court, have no option but to comply with the same unless and otherwise it is modified in the manner known to law. It is further argued by the learned counsel for the petitioner that the action of the respondent in rejecting the petitioner's representation is not only illegal and without jurisdiction but also amounts to disobedience of the direction issued by the High Court.