By an order dated a Bench of this Courtexpressed serious doubts about the maintainability of the appeal observing that the State of Chhattishgarhprima facie lackedlegislative competence to enact law providing ... for statutory appealsdirectly to the Supreme Court from the orders of a Tribunal Notice was accordingly directed to be issued to the AttorneyGeneral for India and the Advocate General for the State ofChhattisgarh