STATE OF ANDHRA PRADESH Vs. SRINIVASA CEMENTS

JUDGEMENT

(1.) WE do not wish to entertain this matter as the impugned order has been passed by the learned Tribunal relying on its earlier decision on similar facts, in T.A. Nos. 1258 and 1550 of 2003. Under these circumstances and as there is no statement in this revision petition that the order which has been relied on by the Tribunal has been challenged before any Court, this revision is liable to the dismissed. However, it has been submitted that an application has been made ready and presented to challenge the said earlier order relied upon by the Tribunal, while passing the impugned order. We cannot go by the oral statement. Unless the matter is admitted for hearing, there cannot be any pendency.

(2.) THE revision is therefore dismissed. No order as to costs.