GIRIJA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned AGA is directed to take notice for all the respondents.

(2.) The petitioner contends that though the property is situated in Maddur, Mandya District, the petitioner is residing in Sunkadakatte, Bengaluru North Taluk, Bengaluru. It is the case of the petitioner that there was no notice served on the petitioner and without service of notice, the 3rd respondent proceeded with the matter and has passed the impugned order at Annexure-F.

(3.) Sri.Shivaramu H.C., learned counsel appearing for the petitioner submits that there is a gross violation of principles of natural justice in the sense that the order has been passed without adequate notice to the petitioner and the petitioner was therefore prevented from placing her case before the 3rd respondent along with supporting documents.