ADMINISTRATOR/PRESIDENT, ARYA KSHATRIYA RAJAKULA NANDHAVANA Vs. COMMISSIONER, DEPARTMENT OF HINDU RELIGIOUS & CHARITABLE ENDOWMENTS

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 06.11.2017 made in W.P.No.25776/2012 by a learned Single Judge.

(2.) The Writ Petition has been filed by the petitioner therein praying for issuance of a Writ of Certiorari, to call for the records in Letter No.240/2012/A1 dated 24.8.2012 on the file of the 2nd respondent and quash the same. The said Writ Petition was allowed by the learned Single Judge by setting aside the impugned order dated 24.8.2012 issued by the 2nd respondent by order dated 6.11.2017 with a further direction to remand the matter to the 2nd respondent for fresh consideration of the petitioner's claim vis-a-vis the assertion of the respondents/department by following due provisions of the Act, 1959 in its Letter and Spirit. The 2nd respondent is directed to afford an opportunity of personal hearing to the petitioner, receive all the materials if any being placed by the petitioner in support of their claim and thereafter proceed to pass appropriate orders in accordance with law and merits. Aggrieved over the same, the petitioner is before this Court with this Writ Appeal.

(3.) Heard the learned Counsel appearing for the appellant and the learned Special Government Pleader appearing for the respondents. We have also gone through the typed set of papers filed along with this Writ Appeal including the order passed by the learned Single Judge.