N.KANNADASAN, J. - (1.) The unnumbered C.M.P. dated 24.04.2008 on the file of the District Forum wherein the application filed by the Petitioner for appointment of another Advocate Commissioner is dismissed. The District Forum while dismissing the said application has specifically stated that if any objections raised to the report of the Advocate Commissioner who was already appointed to inspect and submit report would be taken into consideration at the time of finalizing the case. In the light of the above observation, the Petitioners interest is safeguarded. We do not see any reason to interfere with the order of the District Forum. Hence the Revision Petition is dismissed.;