TVL SUMANGALA STEELS LIMITED Vs. CHAIRMAN

JUDGEMENT

(1.) This writ petition has been filed for the issuance of the writ of writ of certiorarified mandamus, to call for the records of the first respondent in T.A.98/2002 dated 06.08.2002, to quash the same as illegal, unlawful and unconstitutional and direct the second respondent to take the appeal on file and dispose it of on merits.

(2.) The brief facts that are necessary for the purpose of disposal of this writ petition are as follows:

(3.) In the counter affidavit, it is stated as follows: