KASHMIR TRAVEL Vs. STATE

JUDGEMENT

(1.) AN order was passed by respondent authorities. The petitioner came to be black -listed. Copy of the order so passed is annexure -A. The further fact is that the operation of this order was stayed by this court on 5th August, 1986.

(2.) IT is a settled law that if an order is passed by which a person or concern is black -listed then this order has to be passed consistently with principles of natural justice In this regard it would be apt to refer to a Division Bench JUDGMENT of Orissa High Court reported as AIR 1986 Orissa 200. This JUDGMENT takes notice of two decisions given by the Supreme Court of India as well. Para 4 and 6 dealing with this aspect of matter are relevant and are being noticed

(3.) THE order in this case is passed without affording an opportunity of hearing. This petition is disposed off with a liberty to the authorities to pass fresh order after affording opportunity of hearing. Till a decision is taken the interim order passed by this court in the case shall continue to operate. Disposed of accordingly.