WAGACHARA TEA ESTATE LTD Vs. MUHAMMAD ABU TAHER

JUDGEMENT

(1.) This appeal by leave is at the instance of the writ respondent No.2 Wagachara Tea Estate Limited from a judgment of the High Court Division in Writ Petition No.358 of 1997 by which the High Court Division made the rule nisi absolute and declared an order of the Land Appeal Board, the writ respondent No.1, to be illegal and without lawful authority.