RAM SHABD RAM Vs. DISTRICT MAGISTRATE, AZAMGARH

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record. This Modification Application No. 261159 of 2013 has been filed by the petitioners stating that the order and judgment dated 8.8.2013 may be modified by the Court permitting them to approach the Civil Court for redressal of their grievance on questions of facts as to whether Dhuria is a sub-caste of "Gond" which falls under the category of scheduled caste community.

(2.) The contention of learned Counsel for the petitioners is that prior to the passing of the impugned orders neither any show cause notice nor any opportunity of hearing was provided to the petitioners, which is in violation of the principles of natural justice.

(3.) In support of the aforesaid contention learned Counsel for the petitioners submits that the impugned orders dated 12.10.2000 and 29.9.2000 passed by respondent No. 4 were challenged in the present writ petition in which an interim order was granted by the Court on 24.10.2000 staying the effect and operation of the impugned orders.