UMMAL ALIMABI Vs. BALAKRISHNA POOJARY

JUDGEMENT

(1.) IN this writ petition the petitioner is seeking to quash the proceedings in NCSR 394/91-92 and No. HSRR 12/2000/2001 pending before the Land Grant Committee, Puttur, who are respondents 3 and 4 respectively. Certified copies of those proceedings are not produced. But, I. A. I. is filed for dispensation of production of copies of those proceedings.

(2.) RULE 9 of the Writ Proceedings Rules, 1977 of this Court prescribes as under :-

(3.) THIS writ petition is liable to be rejected in limine in view of non-production of the proceedings sought to be quashed. Further, the entire proceedings of a pending case cannot be quashed under writ jurisdiction. Only particular order in its entirity or a portion thereof can be quashed. Writ petition is misconceived. The petitioners are at liberty to urge all such legal contentions before the third respondent, in support of their case.