- (1.) Learned counsel for the petitioners, has expressly given up all contentions other than that the impugned order dated 15th June, 1979 was passed without giving to the petitioners a fair opportunity of being heard. This means that all constitution issues as also the ground of alleged mala fides are not pressed.
(2.) On the aspect of lack of opportunity, it does appear to us that the order dated 15th june, 1979 was passed in a great hurry. The learned Solicitor General, fairly, states that, in the circumstances, that order may be set aside.
(3.) Accordingly, the writ petitions are allowed in terms of prayer (a). The Tehsildar shall now hold a fresh inquiry in regard to the lands covered by that order. He shall do so after giving to the petitioners an opportunity of being heard. This implies that they shall be told what they have to show cause against and that, in that behalf, they shall have sufficient time. The petitioners shall cooperate in that inquiry. The fresh order that is passed shall be a speaking order. Such remedies under the relevant statute as are available against that order may be invoked, if found necessary, by the petitioners.;