L.SRINIVASAIAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) An order of the Deputy Commissioner passed in exercise of Sec. 136(3) of the Karnataka Land Reforms Act, 1964 is called in question in this writ petition.

(2.) By the impugned order, the revision filed by respondent No.4 has been allowed.

(3.) One of the grievance urged by the petitioner is that adequate opportunity of hearing was not offered to the petitioner before the impugned order was passed. It is argued that as per the order sheet, which is produced as Annexure-N, indicates that the matter was posted on 7/2/2022 and thereafter, the matter was ordered to be listed on 18/2/2022.