THANGARAJ Vs. S. DHANASEKHAREN

JUDGEMENT

(1.) This appeal is directed against an order dated February 12, 2021, which was passed on a writ petition of the first respondent herein and wherein the present appellants were parties but were neither heard nor issued any notice. Indeed, there is a line in the third paragraph insinuating that the present appellants may be persons involved in land grabbing or belonging to a political party. It is difficult to imagine how, on the basis of such impression, an order came to be made without even affording a notice to the present appellants.

(2.) Since the judgment and order impugned appears to be in complete derogation of the principles of natural justice where the appellants appear to have been prejudiced without being afforded a chance to defend themselves or have a say, the impugned judgment and order stand set aside and the writ petition is restored to the board of the appropriate Single Bench having determination for consideration of the matter afresh in accordance with law and completely uninfluenced by the observations and findings rendered in the impugned judgment and order of February 12, 2021. It will be open to the writ petitioner to mention the matter before the appropriate Bench upon notice to advocates currently representing the parties so that there is no delay in the matter.

(3.) It is also made clear that the merits of the writ petitioner's grievance have not been gone into at this stage and it will be open to the Single Bench to render the same findings, but upon notice to all the parties to the lis.