- (1.) With consent of the parties, the appeal is heard finally at this stage.
(2.) By filing this writ petition under Article 226/227 of the Constitution of India, the petitioner seeks to challenge the order dated 5-3-2010 bearing No. 195/279/07-RA-CX passed by Government of India, Ministry of Finance (Department of Revenue) (Annex. P/10) to this petition.
(3.) Brief facts necessary for the disposal of this writ petition need mention infra to appreciate the controversy raised by the writ petitioner in this appeal.;