T.S. GOPALAGOWDA Vs. THE TALUK PANCHAYATH, BANGALORE NORTH TALUK, YELAHANKA, BANGALORE, REPTD. BY ITS EXECUTIVE OFFICER AND THE VILLAGE PANCHAYATH, CHIKKAJALA VILLAGE, JALA HOBLI, BANGALORE NORTH TALUK, BANGALORE, REPTD. BY ITS PANCHAYATH DEVELO

JUDGEMENT

(1.) ORDER S. Abdul Nazeer , J. I have heard the learned Counsel for the parties. In this case, the petitioner has called in question the validity of the order at Annexure 'A' dated 23.5.2011 passed by the first respondent cancelling the katha in respect of Sy. No. 391/1 measuring 24 ft. x 29 ft. situated at of Tharabanahalli village, Jala Hobli, Bangalore North Taluk, Bangalore.

(2.) IT is evident from the materials on record that the first respondent has not issued any notice to the petitioner before passing the said order. The petitioner was not even heard in the matter. I am of the view that the said order has been passed in violation of the principles of natural justice. The writ petition is allowed. The order at Annexure 'A' passed by the first respondent is hereby quashed. The matter is remanded to the first respondent for fresh disposal in accordance with law after due notice to all the parties concerned. No costs.