REGOTI MALLIKARJUN Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) This writ appeal is directed against an order dated 11-06-2012 passed in W.P. No. 16404 of 2012, wherein the Hon'ble single Judge while allowing the writ petition only directed the Revenue Divisional Officer, Sanga Reddy to pass appropriate orders in the matter and to find out whether the 4th respondent is a resident of Munipally village, duly verifying the record and after giving notice of hearing to the petitioner. It has further been stated that such exercise should be completed within a period of two months from the date of receipt of a copy of the order. The appellant, being aggrieved and dissatisfied with the said order filed this writ appeal.

(2.) The facts of the case briefly are as follows:

(3.) We do not find that there is any illegality or irregularity in the order passed by the Hon'ble single Judge, since the writ petitioner along with 4th respondent shall got a chance of being heard before the said Officer and the Officer will pass a reasoned order in the matter. In these circumstances, we do not find that this writ appeal can be entertained by us, since in our opinion, there is no merit in the writ appeal and it is dismissed.