- (1.) Heard Sri Ram Krishna, learned counsel for the petitioner and Sri A.K.Upadhyay, learned standing counsel for the respondent No.1.
(2.) Learned counsel for the petitioner submits that the impugned order dated 18.10.2014. passed by respondent no.1 in Adjudication Case No.175 of 2012 is wholly arbitrary and illegal. He submits that the jurisdiction of respondent no.1 is a referred jurisdiction and, therefore, the respondent no.1 cannot travel beyond the terms of reference. Under the circumstances, the respondent no.1 has committed a manifest error of law to hold that he lacks territorial jurisdiction to adjudicate the dispute.
(3.) Learned standing counsel supports the impugned order. He submits that even no prejudice has been caused to the petitioner, inasmuch as, the respondent no.1 has made it open to the petitioner to raise the dispute before the competent authority/Court.;