K.A. Swami, J. - (1.) The learned standing counsel for M/s. Bharat Heavy Electrical Ltd. is directed to take notice.
(2.) To these writ petitions, the petitioners have sought for quashing the orders dated 16-10-1987, 14-7-1990 and 2-10-1990 respectively, passed by the concerned District Collectors cancelling the community certificate issued to each one of the petitioners. Ongoing through the impugned orders, we are of the view that apart from the fact that the orders are not speaking orders, there is no proper enquiry held by the District Collectors.
(3.) Before cancelling the community certificates, it was incumbent upon the concerned District Collectors to issue notice to the petitioners as to the grounds on which they intend to cancel the community certificates and on such notice being served upon the petitioners, it was open to them to tile objections, if any. Thereafter, due enquiry was required to be held and an opportunity of adducing evidence and hearing were required to be afforded. It was then the question was to be decided. The impugned orders do not specify that they were passed after holding an enquiry as pointed out above. If the District Collectors would like totally upon any document, a copy of the same should be made available to the petitioners to enable them to meet the same. There is no record to show that proper opportunity was afforded to the petitioners to meet the issue as lo cancellation of the community certificates. In view of this, these matters are required to be remitted to the respective District Collectors with liberty to the District Collectors to hold fresh enquiry in accordance with law and in the light of the observations made in this order.;