KURIAN, J. - (1.) Leave granted.
(2.) The appellants are aggrieved by the impugned order dated 22.07.2016 passed in CWP No.14927 of 2015, which has visited the appellants with adverse consequences. It is not in dispute that the impugned orders have been passed without hearing the appellants.
(3.) We have considered a similar issue vide our judgment dated 11.01.2017 rendered in Civil Appeals arising out of SLP (C) Nos.28640-28641/2016.;