NEPC TEA GARDEN LTD. Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Mr. A.V. Arun, learned counsel appearing for the petitioner submits that in paragraphs 7 and 8 of the affidavit filed in support of the petition, it has been stated as follows:

(2.) As noticed from the aforesaid statements made in the affidavit of the petition, since the petitioner has already filed appeals before the Statutory Authority, the petitioner cannot prosecute this writ petition simultaneously for the same relief. Hence, the writ petition is dismissed. It is made clear that it is open to the petitioner to seek interim relief before the Tribunal in accordance with law and if such application is made, the Tribunal shall consider the same and pass appropriate orders. If the appeals have already been disposed of, it is needless to state that the parties shall proceed accordingly in furtherance thereof. No costs. The connected miscellaneous petitions are closed.