(1.) IT is not disputed that the impugned orders are appealable. The stand of the learned counsel for the petitioner, is that the authorities under the Act failed to supply certified copies, of the order impugned so as to defeat the right of the petitioners to avail statutory remedy of appeal.
(2.) THE action of the respondent, in not supplying the copy of the impugned order is deprecated, the quasi judicial authorities cannot refuse to supply the certified copy of the order. 2. THE writ petitions, are disposed of with the direction to the respondent, to supply the certified copy of the impugned order, to the petitioners within one month of the receipt of certified copy of this order. THE petitioners thereafter will be at liberty to file an appeal, within 30 days of the receipt of the certified copy of the order.