ALI MOHOMED Vs. MAHOMED ABDUL GANI

JUDGEMENT

(1.) THIS writ is directed against the order purporting to be made by the Collector, Hyderabad District. Among other grounds the learned Vakil contends before us that there is a flaw in this order because the arguments in the case were heard by the Additional Collector and the actual order was passed by the Collector. We are of opinion that this argument has force. It is an accepted principle of law that it is only that authority who can pass the final order who hears the argument. There is no procedure of one authority hearing the case and expressing his opinion and sending it for formal sanction by a higher authority. Such a procedure may probably be prevalent and in force on the executive or the administrative side but not at any rate on the judicial side. We, therefore quash the order dated the 23rd July 1951 under consideration and send the case back to the Collector with directions to hear the arguments of the parties and dispose of the same according to law. Costs of this petition would abide the result.