Nigam, J. - (1.) Chandrika has filed this petition under Article 226 of the Constitution praying for a writ of certiorari quashing the order passed by the opposite party No. 1 on June 30, 1964 copy Annexure 6.
(2.) The only point urged before me is that the order of the Director (Consolidation) was passed without giving a hearing to Chandrika. On that question an investigation into the fact has been held by me. I have come to the conclusion that the circumstances and the probabilities of the case indicate that Chandrika's counsel was not heard. It is accepted that Chandrika himself was not present. In the circumstances the prayer that the impugned order be set aside and the revision application restored to its original number to be heard and disposed of in accordance with law after giving an opportunity to Chandrika's counsel has to be accepted.
(3.) No other question has been raised before me in the Writ Petition in the course of the arguments.;