BABU Vs. DIRECTOR DIRECTORATE OF FISHERIES, VIKAS BHAVAN

JUDGEMENT

(1.) This writ petition is filed seeking the following substantial prayer:

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) The learned counsel for the petitioners submits that as against Ext.P6 order passed by the 2nd respondent, statutory appeals has been moved by the petitioners before the 1 st respondent. Ext.P7 series are the appeals preferred by the petitioners herein.