RAMESHCHANDRA KALULAL Vs. KOTHARI DILIPKUMAR MANIBHAI

JUDGEMENT

(1.) xxx xxx xxx.

(2.) It is a settled proposition of law that the writ court exercising its powers under Articles 226/227 of the Constitution is not an Appellate Court. It has a supervisory power. The anxiety of the writ court is to see whether the decision making process is, in any way, affected, adversely, by extraneous consideration or circumstances. It is the process and not the product which has material bearing on the examination of the writ petitions. Bearing in mind the celebrated proposition of law and the limited parameters of a writ court, the merits of the petitions are required to be examined.

(3.) xxx xxx xxx.