B.K. Roy and R.K. Mahajan, JJ. - (1.) The petitioners have come up with a prayer to quash the order dated 28.1.1998 passed by the Tariff Advisory Committee (Respondent No. 6) as contained in Annexure-3 revising the motor insurance third party premium of all classes of vehicles with effect from the dates mentioned therein.
(2.) Sri U. C. Mishra. learned counsel appearing on behalf of the petitioners, contended that several writ petitions have been admitted by this Court In which interim orders have also been passed staying the operation of the impugned order and. therefore, we should also admit this writ petition and stay the operation of the impugned order.
(3.) A Division Bench of the Calcutta High Court in F.M.A. No. 306 of 1977 with C.O.T. No. 18084 of 1997. W.P. No. 4260 (W) of 1998 and 5278 (W) of 1998 vide judgment dated June 26. 1998 has already upheld the validity of the Impugned order.;