CHAND KIRAN YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The grievance in the appeal is to the manner in which the writ petition filed by the appellants has been decided. The record of the learned Single Judge would show that the writ petition was listed for preliminary hearing on 8/9/2017. Without issuing notice to the respondents and recording only presence of Counsel for the appellants, the order dtd. 8/9/2017 records that arguments have been heard and concluded. The matter was reserved for orders.

(3.) The next order dtd. 18/9/2017 is in the presence of Counsel for the respondents and records that after the writ petition was heard and reserved for judgment it was ordered to be listed "to be mentioned category", to obtain record regarding possession from the Rajasthan Housing Board.