(1.) Affidavit filed in Court be taken on record.
(2.) An order dated December 21, 2016 passed by the revisional authority is under challenge in the present writ petition.
(3.) Learned senior advocate appearing for the petitioners submits that, the impugned order suffers from view of breach of principles of natural justice. According to him, the High Court, while remanding the revisional petition for decision to the revisional authority by the order dated September 8, 2016, it required the revisional authority to afford a reasonable opportunity of hearing to the petitioners. The notice issued by the authorities subsequent to such order, said that, personal appearance was not necessary. The impugned order records that, none was present on behalf of the petitioners. According to him, such a stand taken by the authorities is contrary to the express direction contained in the order dated September 8, 2015 and, therefore, the impugned order stands vitiated.