ALIZA DSOUZA Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) The prayer sought in this writ petition is to direct the 2nd respondent to issue a copy of the final order in AA No.883/1982.

(2.) Learned Government Pleader on instruction submits that the file is missing and endeavours are being made to trace out the file.

(3.) Having regard to the case of the learned Government Pleader that the concerned file is misplaced, even if a direction as sought for in the writ petition is issued, as at present, it will be impractical to comply with the same. Therefore, the first thing to be done by the 2nd respondent is to make all endeavours to trace out the file concerning the A.A. mentioned above and if the file is traced out to issue copies as sought for by the petitioner.