- (1.) HEARD the learned Advocates appearing for the parties.
(2.) CHALLENGING the judgment and order dated 26th June, 2007 passed by the learned Trial Judge in W. P. 8431 (W) of 2007, this appeal has been preferred by the writ petitioner/appellant.
(3.) THE application for stay, being CAN. 8857 of 2007, has been moved today. From the very nature of the stay application, we are of the view that in deciding the stay application the entire appeal could be considered and disposed of on merit. Hence the appeal is also taken up as on day's list for final hearing.;