Sanjay K. Agrawal, J
1. This writ petition has been preferred by the petitioner being aggrieved by the order dated 26.09.2016 passed by respondent No. 2 dismissing the
revision filed by the petitioner.
2. Learned counsel appearing on behalf of petitioner would submit that petitioner may be allowed to prefer an appeal / revision before the Appellate
Authority against the order of revision dated 26.09.2016 (Annexure - P/7).
3. I have heard learned counsel for the petitioner.
4. The prayer appears to be fair and reasonable and is accordingly allowed.
5. Be that as it may, the petitioner is at liberty to file an appeal / revision before the appropriate Appellate Authority in accordance with law who shall
consider and decide the same expeditiously.
6. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
