BUDHAN KUMHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed against the order dated 31.7.2008 passed by the S.D.O., Nagar Untari (Annexure 12) and the order dated 18.8.2008 passed by the learned Deputy Commissioner, Garhwa (Annexure 13) cancelling the Jamabandi of the petitioner, on the ground that it was illegally created in favour of the petitioner. Learned counsel for the petitioner submitted that no opportunity of hearing was given to him before passing the impugned orders.

(2.) It appears from the said orders that the petitioner was given notice pursuant to which he filed show-cause and also the documents in support of his case; and after considering them and also the relevant records, the said orders were passed; but it does not appear that petitioner was given opportunity of hearing.

(3.) In the circumstances, I am inclined to give opportunity of hearing to the petitioner.