S.K. Sen C.J. And Ashok Bhushan, J. - (1.) We have heard Sri B.P. Singh Kachhawah. learned Advocate for the appellant and Sri Ran Vijai Singh learned Standing Counsel for the Stale Respondents.
(2.) This special appeal has been filed against the judgment and order dated 11.10.2002 passed by the learned single Judge in Civil Misc. Writ Petition No. 43899 of 2002.
(3.) The contention of the learned advocate for the appellant is that the District Magistrate concerned has not given any opportunity of hearing to the appellant before arriving at a conclusion in our viewy the appellant and other interested parties should have been heard. Accordingly, we dispose of the special appeal with the direction that the concerned District Magistrate shall consider the matter and pass appropriate order in accordance with law after hearing the appellant and other interested persons, within six weeks from the date of communication of mis-order. In the meantime the status quo, as of today, shall be maintained.;