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Judgment
S Sunil Dutt Yadav, J
The present petition has been filed seeking for setting aside of the order at Annexure-C.
Sri. V. Srinivasa Raghavan, learned Senior Counsel appearing for the petitioner submits that R.A.No.183/2025 came to be allowed as per the order at Annexure-A on 02.05.2025 and revenue records were effected pursuant to the said order. Thereafter on 04.06.2025, it is submitted that the Assistant Commissioner has reopened the proceedings and recalled the earlier order dated 02.05.2025 without notice to the petitioner.
It is submitted that by virtue of the order at Annexure-C, the earlier order allowing the appeal has now been dismissed.
Though learned counsel appearing for private respondents has raised various contentions, only on the point that the order at Annexure-C could not have been assed without notice to the petitioner, the order at Annexure-C is set aside.
It is clarified that the order is passed taking note of the contention that the order at Annexure-C has been passed without adhering to the principles of natural justice.
Various contentions have been raised by the petitioner including that the power of review cannot be exercised even if proceedings at Annexure-C were to have been initiated with prior notice. The contention of the private respondents that the order at Annexure-A is without notice and passed against a dead person, is kept open. All contentions are kept open.
Accordingly, petition is disposed of.