KIRAN JAIN Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) COUNSEL for the petitioner states that order Annexure P.6 having been passed without affording opportunity of hearing to the petitioner is liable to be set aside. To that extent the argument raised is perfectly justified. From the record, we find that before passing the order, referred to above, no notice was sent to the petitioner to represent his case. In view of this, the order passed is not justified.

(2.) THE writ petition is allowed to the limited extent of setting order Annexure P.6 only. THE matter is remitted back to the Financial Commissioner-cum-Principal Secretary to Government of Haryana, Urban Development Department to decide the revision petition, filed by the petitioner, afresh as per law after giving appropriate opportunity of hearing to her. Needful be done within two months from the date of the receipt of the copy of this order.