NAVILKAL TEA FACTORY Vs. CEGAT

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is for the issue of a writ of certiorarified mandamus to call for the records relating to the order of the first respondent passed in No. E/COD/520/88-D/Appeal No. E. 1086/88-D, dated 27-1-1989 and to quash the same and for consequential direction to dispose of the appeal preferred by the petitioner on merits.

(2.) Brief facts leading to the filing of this writ petition are the following :

(3.) Learned counsel for the petitioner submits that the petitioner has got a very good case on merit and that the Tribunal ought to have disposed of the appeal on merits instead of dismissing the same on the ground of delay in filing the appeal.