VIKRAM SINGH KATHAT Vs. AND UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri H. R. Mishra, learned Counsel for the petitioners and Sri N. P. Singh, learned Counsel appearing for respondents No. 3 to 6.

(2.) THE petitioner is aggrieved by the order of Central Administratwe Tribunal, Allahabad (hereinafter referred to as the "tribunal") dated 12. 10. 2007 whereby the Original Application has been rejected.

(3.) SRI N. P. Singh, learned Counsel appearing for respondents No. 3 to 6 has raised a preliminarv objection about the maintainabillty of the writ petition stating that the entire cause of action has initiated in the State of Uttarakhand and, therefore, this Court lacks territoriai jurisdiction and placed reliance on the Apex Court's judgment in Ambica Industries v. Commissioner of Central Excise, 2007 (6) SCC 769.