NAKKA SURYA BHAGAVAN Vs. STATE OF A P

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to set aside order dated 9.11.2010 of Respondent No. 2, whereby, he has rejected the appeal filed by the Petitioners on the ground that the same was not presented within thirty days from the date of the order passed by Respondent No. 3.

(2.) When this writ petition came up for admission on 19.11.2010, this Court adjourned the case to enable the learned Assistant Government Pleader for Revenue to obtain instructions about the date of receipt of the order by the Petitioner.

(3.) At the hearing, learned Assistant Government Pleader for Revenue fairly conceded that the Petitioner has received a copy of order dated 4.10.2010 on 12.10.2010 and filed the appeal within 30 days from the date of receipt of the order.