REVANSIDDAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, respondent and the learned Additional Government Advocate.

(2.) These petitions had been preferred against the order dated 10.03.2015 passed by the Regional Commissioner, Kalaburagi Division and this Court had been pleased to set aside the said order. The Deputy Commissioner has passed orders constituting Heroor-K as the headquarter of the newly formed Grampanchayat and other villages as headquarters in respect of other Grampanchayat as mentioned in the connected writ petitions vide notification dated 19.01.2015.

(3.) The learned counsel for the petitioners submit that the order of the Regional Commissioner is contrary to Clause 12(3). It is now fairly admitted by the learned counsel for the respondents that the petitioners were not, heard by the Regional Commissioner while passing the order. It is contended that none of the petitioners were parties to the proceedings before the Deputy Commissioner nor were they heard by the Regional Commissioner while disposing off the revisions preferred by the respondents herein. The said contention is vehemently opposed by counsel for the other respondents. He contends that it is otherwise. On a perusal of the records it is seen that the contention raised on behalf of the petitioners has some substance. The petitioners have placed on record, various material to demonstrate the fact that the petitioners have not been accorded an opportunity of hearing.