- (1.)Leave granted. This Court, on 05.09.2014, had passed the following order:
"Mr. K. Radhakrishnan, learned senior counsel appearing for the Revenue, shall file the list of cases which are pending before the Tribunal relating to these kinds of irrigation projects so that this Court can think of transferring all the cases pending in various benches of the Tribunal to the Principal Seat so that there can be a singular judgment. Let the matter be listed on 15th September, 2014".

(2.)Mr. Radhakrishnan, learned senior counsel appearing for the Revenue has submitted a list of 47 cases which are pending before the CESTAT, Bangalore. It is his submission that if this Court desires a uniform decision to be rendered by the Tribunal, then all cases pending at Hyderabad, Bangalore and adjacent areas be transferred to CESTAT, Bangalore. Mr. Ganesh, learned senior counsel fairly stated that they have no objection if the cases are transferred to Bangalore, but the demand of pre-deposit should be waived.
(3.)Having heard Learned Counsel for the parties, it is directed, that the list of cases that has been given by Mr. Radhakrishnan which are pending at Bangalore be adjudicated along with other cases pending at CESTAT Hyderabad and other places, we think that all the cases should be heard by a Full Bench, presided over by the President CESTAT so that in the ultimate eventuate, uniform order is passed.