SHYAM LAL Vs. THE FINANCIAL COMMISSIONER

JUDGEMENT

(1.) CM Nos. 19942/2014 & 19943/2014 (both for exemptions)

(2.) ALLOWED , subject to just exceptions.

(3.) THIS intra -court appeal impugns the judgment dated 25th September, 2014 of the learned Single Judge of this Court, allowing W.P.(C) No.13695 - 13706/2005 filed by the respondents No.3 to 14, by remanding the matter to the Court of Revenue Assistant.