HIRA KALYAN DAS Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) MR. T. S. Doabia, Senior Counsel with Ms. Mamta joshi, Advocate, for the appellant. Mr. J. P. Joshi, Chief Standing Counsel for the respondents. They are heard on admission.

(2.) MR. J. P. Joshi, the learned Chief standing Counsel for the respondents has raised a preliminary objection about the maintainability of the Special Appeal on the ground that the present Special Appeal is not maintainable on account of the specific bar contained in Rule 5 of Chapter VIII of the High Court Rules.

(3.) APPELLANT Hira Kalyan Das has filed this Special Appeal under Chapter VIII Rule 5 of the High Court Rules against the impugned judgment dated 25-9-2007 passed in Writ Petition No. 840 of 2001 (M/s ).