AIR 1952 TRAVANCORE-COCHIN 287

Travancore-cochin High Court

Hon'ble Judge(s): Kunhi Raman , C.J. AND Subramania Iyer , J

(A) Constitution of India , Art.226— Quasi-judicial tribunal - Opportunity to be heard by - Right whether exists - Special Tribunal. All that quasi judicial tribunals like the Board of Revenue have to do, is to give sufficient opportunity to persons who approach them for the exercise of their jurisdiction to state their case. In the case of an executive authority like the Member of the Board of Revenue, there is no rule which requires that he should listen to oral contentions of parties or their advocates. It is enough if the contentions are put in writing and the order is passed on perusal of these objections. That is sufficient hearing for the purpose of disposing of the matter. AIR 1951 Mad 276, Foll.; AIR 1951 TC 197, Affirmed.(Para 7) (B) Constitution of India , Art.19— Obligations arising out of contract entered into by party - Party whether can contend that restrictions imposed by contract offend fundamental right. Where a person's legal status and responsibility as also his obligations arise out of a contract entered into between him and the Government, it is futile for such person to try to avoid the restrictions imposed upon him under the clauses and rules of his contract by saying that they offend the Constitution, of India which r....