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Judgment
Considering the fact that T.A. No. 158 of 2010 was originally filed in the High Court as a writ petition in the year 2005 and thereafter it was transferred to this Tribunal after 5 years in the year 2010 and now it has been pending in this Tribunal for the last more than 12 years, even though there are various administrative constraints in hearing the matter, but looking to the peculiar consideration in this case that the applicant has been litigating the matter since 2005, we allow this application and direct the TA to be listed for hearing.
We are informed that the TA is already listed for hearing on 10th May, 2022, it be listed on the same on which date, if possible, it should be heard finally and disposed of.
Respondents to keep the original records of GCM present for perusal of the Tribunal on the next date.