CHANDRA TRADERS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE short question that comes up for adjudication in this appeal is:

(2.) THIS Tribunal in T.A. No. 1291/88 by order dated 21.10.1993 considered the objections and material placed by the appellant allowed the appeal and remanded to the revisional authority for compliance of directions contained therein. The operative portion of the judgment of this Tribunal is as follows.

(3.) AGGRIEVED by the said order, the appellant preferred the present appeal before this Tribunal.