JAMBUNATHAN B M Vs. PRESIDING OFFICER

JUDGEMENT

(1.) INVOKING Article 226 of the Constitution of India, the petitioner herein has filed the present writ petition, seeking for a writ of certiorarified mandamus to call for the records of the order dated February 19, 1993, of the first respondent in I. A. No. 93 of 1993 in I. A. No. 43 of 1991 in W. J. No. 6 of 1984 and to quash the same and to direct the first respondent to decide the issue relating to jurisdiction as the first issue along with other issues while disposing of the entire case after a full-fledged trial and to pass such further or other orders and thereby render justice.

(2.) IN support of the writ petition, the petitioner herein has filed an affidavit wherein be has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition as prayed for. Per contra, though no counter-affidavit has been filed on behalf of the respondents, the matter was contested by the second respondent and learned counsel appearing for the second respondent pleaded that the writ petition may be dismissed for want of merits.

(3.) HEARD the arguments advanced by learned counsel appearing for the respective parties. I have perused the contents of the affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by learned counsel appearing for the respective parties during the course of their arguments. I have also perused the various decisions relied on by learned counsel appearing, for the respective parties during the course of their arguments.