MADDALA SREE RAMAKRISHNA Vs. COMMISSIONER

JUDGEMENT

(1.) The unsuccessful writ petitioner in W.P.No.26476 of 2003 preferred this writ appeal under Clause 15 of Letters Patent, challenging the findings recorded by the learned Single Judge.

(2.) The parties to the appeal will hereinafter be referred as petitioner and respondents to avoid confusion.

(3.) The petitioner filed W.P.No.26476 of 2003 Article 226 of the Constitution of India questioning the legality and validity of the proceedings of the first respondent dated 07.07.2003 dismissing the revision filed by the petitioner, which was received by him on 27.10.2003 on various grounds.