T A ANANDAN Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) SINCE the issue involved in this batch of cases are identical, they are taken up together for disposal. For the purpose of disposal of these matters, the facts in W. A. No. 1326/2000 and W. P. No. 9339/2000 are taken up for consideration. Writ Appeal Nos. 1323, 1324 and 1326/2000 have been filed against W. P. Nos. 8103/1998, 8105/98 and 7082/98. The prayer in the said writ petitions were for issue of a writ of certiorarified mandamus to quash the order passed by the third respondent herein, dated 04. 10. 1997 and the consequential demand dated 21. 04. 1998.

(2.) WRIT Appeal Nos. 1322, 1325 and 1327/2000 have been filed against tand 6804/1998. The prayer in the said Writ Petitions were for issuance of a writ of declaration to declare the condition 'a bid once offered shall not be withdrawn' incorporated in Section 152 (5) of the Pondicherry Excise Act 1970 as unconstitutional.

(3.) ALL the Writ Petitions came to be disposed by a common order dated 04. 12. 1998 as against which the present Writ Appeals have been filed.