CHINTAPALLI LAKSHMAIAH Vs. COLLECTOR OF KRISHNA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution, for the issue of a writ of certiorari to quash the order of the District Collector, Krishna in D. Dist. No. A-2-17048/58 dated 27th September, 3954.

(2.) The facts which have given rise to this petition may be briefly stated. One Bethapudi Satyanandam was the village munsif of Nandigamalanka, in the Kaikalur Taluk of the Krishna District. On 29/07/1938, he was dismissed from service with a bar order that,

(3.) In support of the petition Mr. K. Ramachandra Rao has argued that the order appointing the petitioner to perform the duties of village munsif during the minority of the registered office-holder had become final and the District Collector had no jurisdiction to set aside that order in appeal.