1. The points raised in this appeal are covered squarely against the appellant by the decision of this Court in M/s. Pankaj Jain Agencies vs. Union of India and Others, wherein it was emphatically stated as under:
"We, therefore, see no substance in the contention that notwithstanding the publication in the Official Gazette there was yet a failure to make the law known and that, therefore, the notification did not acquire the elements of opera tiveness and enforceability. This contention of Shri Ganesh is unacceptable." *
(Para 18)
2. We may also observe that rejection by the Tribunal of the appellants case even on the admitted position that on t he very date of issue of notification there was a radio announcement about the changes brought about by these notifications; and also a Press Release is another ground to justify rejection of the appellants claim. Accordingly, there is no g round to admit this appeal.
3. The appeal is, therefore, dismissed.
