RAJA Vs. STATE

JUDGEMENT

(1.) PETITIONER has sought indulgence of this Court for quashing the order dated 31st October, 1996 contained in Annexure -P2 to this writ petition issued by respondent No.3 and also order dated 4th September, 2002 contained in Annexure -P3, passed by respondent No.2 on the grounds taken in the writ petition.

(2.) IT is necessary to notice the facts of the case herein;

(3.) IT appears that writ petitioner and respondent No.5 were condemned unheard. Both the revenue officers have not followed the procedure warranted under law.