PUNAM WANGKHEM SINGH BHATIA Vs. MANIPUR INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) THIS is an appeal filed by the writ petitioner/appellant herein under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the order dated 10.09.2012 passed by the learned Single Judge in WP(C)No.561 of 2012.

(2.) BY impugned order, the learned Single Judge dismissed the writ petition filed by the petitioner (appellant) and in consequence upheld the orders passed by the DRT and its appellate authority.

(3.) HAVING heard the learned counsel for the appellant and on perusal of the record of the case, we are of the considered opinion that this appeal has no merit and hence it is liable to be dismissed. In other words, the view taken by the DRT/ appellate authority /writ court on the issue involved in this appeal is just and legal and hence it does not call for any interference.