PALANI SWAMY CHETTY Vs. S MUTHAMMA

JUDGEMENT

(1.) IN this batch of civil revision petitions, two questions arise for determination :

(2.) ON such appeal being preferred, the appellate authority may order stay of further proceedings in the matter pending decision on the appeal.

(3.) THE decision of the appellate authority and subject to such decision, an order of the Controller shall be final and shall not be liable to be called in question in any Court of law, except as provided in Section 22." Power to make rules is conferred on the Government by Section 30, which reads :