CITIGREEN FARMS PVT. LTD. Vs. THE POLICE INSPECTOR

JUDGEMENT

(1.) Challenge in these writ petitions is to Annexure-E, passed by the Metropolitan Magistrate, Patiala House, New Delhi. The relevant portion of Annexure-E reads thus: <FRM>JUDGEMENT_45_LAWS(KAR)12_2014.html</FRM>

(2.) Sri H. Ramachandra, learned advocate, contended that since the petitioners are having registered office and residence in Bengaluru and as the attached properties vide Annexure-E are situated in Bengaluru, these writ petitions are maintainable.

(3.) The jurisdiction to issue a writ is conferred under Article 226 of the Constitution of India. Article 226(2) of the Constitution, provides that, if 'cause of action' has arisen in more than one Court, any of the Courts, where part of 'cause of action' arose will have jurisdiction to entertain the writ petition. For the purpose of Article 226(2), "cause of action", for all intent and purport, must be assigned the same meaning as envisaged under Section 20(c) of the Code of Civil Procedure.