- (1.) This writ petition was filed with the allegation that the Appellate Authority Collector Central Excise (Appeals) is not available at Ghaziabad, with the result that the petitioner is not able to file appeal or obtain any interim order from the Appellate Authority. However, today it is stated before us by Sri V.K. Singh, Chief Standing Counsel for the Central Government that the appellate authority has been posted and is now working at Ghaziabad. In such circumstances there is no reason to entertain this writ petition. It is open to the petitioner to approach the said appellate authority for such interim relief as he may be advised. If any such application for stay or other interim direction is filed, the appellate authority shall consider it in accordance with law and dispose of as expeditiously as possible.
(2.) The petition is disposed of with the aforesaid observation.;