BALAKRISHNAN Vs. ALAPPUZHA MUNICIPALITY

JUDGEMENT

(1.) The above writ petition is filed with following prayers :

(2.) The main grievance of the petitioner is that Exts.P2 and P3 orders are passed without giving an opportunity of hearing to the petitioner. It is true that a statement is filed by respondent nos. 1 to 3 and a reply is also filed. A perusal of Exts.P2 and P3 would not show that it is an order passed after giving an opportunity of hearing to the petitioner. When this writ petition came up for consideration before this Court on 13/1/2023, this Court passed the following order :

(3.) The interim order is regularly extended. I am of the considered opinion that this writ petition need not be retained here. The impugned orders can be set aside and there can be a direction to reconsider the matter, after giving sufficient opportunity of hearing to the petitioner.