- (1.) Heard learned counsel for the parties.
(2.) By way of this intra court appeal, appellant has challenged the order of the learned Single Judge dated 04.01.2011 passed in SB Civil Writ Petition No.2662/2010.
(3.) The brief facts of the case are that the appellant preferred the writ petition for quashing the order dated 10.02.2010 passed by the Excise Commissioner, respondent No.2.;