- (1.) Learned counsel for the appellant submits that a batch of similar cases (L.P.A No.238/2010 and analogous cases dismissed on 21.09.2010) has already been dismissed.
(2.) As an order of dismissal has already been made in a batch of similar cases, it would not be appropriate to take a different view. Therefore, this appeal is also dismissed in that view of the matter. It is pertinent to note that this appeal is time barred. As such, this appeal does not become ripe. Be that as it may, since a batch of similar cases has been dismissed, this appeal is also dismissed.;