PADMA NARSIMA KOKARNE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD. Rule. By consent, the Rule is made returnable forthwith.

(2.) THE petitioner challenges the order dated 2-5-2002 having been passed without giving the opportunity of being heard to the petitioner after the adjournment of the hearing on 14-2-2002.

(3.) THE facts which are not in dispute are that the matter was fixed for hearing before the lower Appellate Authority on 14-2-2002. On the said date, the petitioner's Advocate prayed for adjournment of the hearing which request was not rejected by the lower Appellate Authority. The fact that on 14-2-2002 the petitioner had sought adjournment was recorded by the petitioner under letter dated 15-2-2002 which reads thus:-