K SREEDEVI AMMA Vs. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT REVENUE DEPARTMENT GOVERNMENT OF KERALA

JUDGEMENT

(1.) PETITIONER is aggrieved byfExt.P4 an order passed by the 3rd respondent purported to be in exercise of the powers under the provisions of the Kerala Land Conservancy Act. By this order petitioner has been called upon to remove certain offending constructions. Grievance raised in the writ petition is that Ext.P4 order was passed without issuing notice to the petitioner or affording her an opportunity of hearing.

(2.) IN view of the submission made the case was adjourned with a direction to the Government Pleader to obtain instruction as to whether Ext.P4 was passed after hearing the petitioner. Evidently therefore Ext.P4 is an order passed in violation of the principles of natural justice calling for interference in the matter.