SOMAVATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been directed against the orders dated 21. 2. 1997 (Annexure P-12) and 12. 3. 1997 (Annexure P-16) passed by the Financial Commissioner, Haryana. Notice of this petition was issued to the respondents.

(2.) AFTER hearing the learned counsel for the parties and having perused the impugned orders, i find that the impugned orders passed by the learned Financial Commissioner, Haryana do not contain any reason. Further in para-5 of the revision petition, it has been stated that the orders dated 12. 3. 1997 was passed by the Financial Commissioner after 5. 00 PM and the petitioners were not given any opportunity whatsoever to argue their case.