As per the case facts the appellants were found guilty and ordered to pay compensation by the National Green Tribunal in an ex parte proceeding Their review petition citing lack ... of opportunity to be heard was dismissed leading to their appeal The question arose whether the Tribunal's ex parte orders including the finding of guilt and review dismissal should be overturned due to the denial of a fair hearing violating natural justice principles Finally the Supreme Court set aside the Tribunal's orders emphasizing the lack of opportunity for the appellants to present their defense The case was returned to the Tribunal to issue notices to all parties and conduct a detailed hearing without influence from the prior judgments