DEPUTY COMMISSIONER Vs. DHANALAKSHMI ALIAS PUSHPA

JUDGEMENT

(1.) The following order was passed by this Court on 21.1.2011;

(2.) Learned Counsel for Respondent No. 1, who was the sole Petitioner before the learned Single Judge, does not dispute the factual position brought to the notice of this Court, namely, that the Appellants herein were not afforded an opportunity to file their counter affidavits, before the impugned order dated 4.1.2011 came to be passed by the learned Single Judge.

(3.) In view of the above, the instant writ appeal is allowed. The impugned order dated 4.1.2011 is set aside. The matter is remanded to the learned Single Judge for reconsideration, in case Respondent No. 1 herein continues to press her claim for an injunction.