IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5549  OF 2008 (Arising out of SLP (C) No. 1295 of 2008)

Charanjit Singh     ….Appellant

Versus

State of J&K Through Commissioner/ Secretary to J& K Food & Supplies  Department, Srinagar  & Ors. …Respondents

O R D E R

1. Delay condoned.   

2. Leave granted.   

3. This  appeal  is  directed  against  the  impugned  order

dated  26th of  May,  2005  passed  in  LPA  (SW)  No.

52/2005  and  order  dated  10th of  August,  2007  in

APLPA (OW) No. 50/2005 passed by the High Court of

Jammu & Kashmir at Jammu by which the order of the

learned  Single  Judge  was  set  aside  and  the  Writ

Petition was dismissed.   

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4. In  our  view,  this  appeal  can  be decided  on a  short

point.   Admittedly,  the learned Single Judge allowed

the Writ Petition and passed an order in favour of the

appellant before us.  In appeal, the Division Bench of

the High Court reversed the order without giving any

notice  to  the  appellant  or  without  giving  any

opportunity to the appellant to be heard.  In that view

of the matter,  we set  aside the impugned order and

remit the matter back to the Division Bench of the High

Court  to decide the same afresh in accordance with

law at  an  early  date  preferably  within  three  months

from the date of communication of this order.   

5. The appeal is allowed to the extent indicated above.

There shall be no order as to costs.       

    ……………………….J.       [Tarun Chatterjee]

New Delhi;      ………………………J. September 08, 2008. [Aftab Alam]

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