Arun Tandon, J. - (1.) IT is stated that the Appeal filed by the writ petitioner under Section 340 of the Cantonment Act, 2006 had been decided under the impugned order passed by the General Officer, Commanding-in-Chief, without affording opportunity of personal hearing to the writ petitioner as required under Section 345, averments in that regard have been made in paragraph 15 of the writ petition. The matter requires enquiry by this Court. Let notice be issued to respondents no. 1 and 2 fixing 23rd July, 2009 as the date for appearance. Petitioner to take steps within one week. All the respondents may file counter affidavit by the next date fixed. List on 23rd July, 2009. Till the next date of listing, status quo with regards to the property in question shall be maintained by the parties.;