B HANMANTHU Vs. COLLECTOR MAHABUBNAGAR DISTRICT

JUDGEMENT

(1.) THIS Court issued Rule Nisi on 13. 11. 2007 and granted interim suspension in W. P. M. P. No. 31149 of 2007 for a limited period and the same was further extended for a further limited period. Counter affidavits are filed by respondents 1 to 3 and also by respondent No. 4 as well. Reply affidavit also had been filed.

(2.) SRI B. Devanand, learned counsel representing the writ petitioner, had taken this Court through the orders made by the authorities concerned and how there is total non-application of mind while considering the merits and demerits. The learned counsel made elaborate submissions, taking this court through the contents of the affidavit filed in support of the writ petition and also the respective counter-affidavits.

(3.) PER contra, the learned Assistant Government Pleader for Civil Supplies had taken this Court through the counter-affidavit filed by respondents 1, 2 and 3 and would maintain that in the facts and circumstances of the case, there is no illegality in the orders impugned and hence, the writ petition is liable to be dismissed and the interim order to be vacated.