INDUMATI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Aggrieved by the order dtd. 5/5/2022 passed by respondent No.1 in RB/RTA/128/2020-2021 vide Annexure-A to the writ petition, the instant writ petition is filed.

(2.) The case of the petitioners is that, they were respondents in the proceedings before respondent No.1 and without issuance of notice to them, the impugned order has been passed. It is further contended that the petitioners have a good case on merits and they are true owners of the property, which is the subject matter of the writ petition.

(3.) Learned AGA, upon instructions, is not in a position to dispute that the notice has not been served on the petitioners herein in the proceedings before the respondent No.1 - Deputy Commissioner.