THARUJADHULLA Vs. MOHAMMAD IBRAHIM

JUDGEMENT

(1.) Aggrieved by the order passed by the learned Single Judge in W.P(MD)No.11940 of 2018, dated 11.08.2018, the Writ Appeal is filed by the appellants, who are the second and third respondents in the Writ Petition.

(2.) The facts of the case are that according to the first respondent/writ petitioner, a notice of enquiry issued by the second respondent/the Revenue Divisional Officer was served on him on the previous day of enquiry. On that day, despite the request for grant of an adjournment for producing the relevant materials to establish his case, the second respondent/the Revenue Divisional Officer refused to adjourn the matter and reserved the case 'for orders' and a final order was passed on 24.05.2018, wherein patta was transferred in favour of the appellants/respondents 2 and 3. As no opportunity was given to the first respondent/writ petitioner to putforth his case by providing the relevant materials, the aggrieved first respondent/writ petitioner has preferred the Writ Petition.

(3.) When the Writ Petition came up for hearing on 07.06.2018, the learned Single Judge originally granted an order of interim stay and called for the records from the second respondent/the Revenue Divisional Officer for perusal.