M D PAPPU Vs. GEOLOGIST

JUDGEMENT

(1.) Ext.P6 order dated 26/07/2010 passed by the 1st respondent is under challenge in this writ petition.

(2.) By this order, the quarrying permit granted to the petitioner has been cancelled in purported compliance of the directions of this Court in the judgment in WP(C) No.9605/2008, to which the petitioner was not a party.

(3.) Although, learned counsel for the petitioner has raised several contentions on merits to impugne the validity of Ext.P6 order, having regard to the admitted position that Ext.P6 order was passed without putting the petitioner on notice or giving him an opportunity of hearing, I am inclined to think that this order has been issued in violation of the principles of natural justice.