GHOUSE BI. Vs. STATE OF KARNATAKA, REVENUE DEPARTMENT, BY ITS SECRETARY, MULTISTORIED BUILDING, DR. AMBEDKAR VEEDHI, BANGALORE- 560 001, THE LAND TRIBUNAL. TUMKUR TALUK, REPRESENTED BY ITS SECRETARY /TAHSILDAR, TUMKUR TALUK, TUMKUR-572 101. TUMK

JUDGEMENT

(1.) IT is not in dispute that the petitioner Ghouse Bi was a party to the earlier proceedings before this Court. The matter was remitted to the Land Tribunal for fresh consideration. The grievance of the petitioner is that notice was not issued to her but however, was issued to one Ghouse Mohiddin. Hence, states that the impugned order is without notice to her and is in violation of the principles of natural justice.

(2.) RECORDS were summoned and the learned Government Pleader, learned counsel for the petitioner as well as the respondents submit that indeed notice was not issued to the petitioner but was issued to one Ghouse Mohiddin. Hence, I am of the view that the impugned order suffers from serious infirmity inasmuch as it is one passed without notice to the necessary persons. Hence, the following order is passed: