GALAXY AMAZE KINGDOM LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking for a writ in the nature of declaration declaring that by the contract if the parties have restricted settling of disputes between them at a particular place, any prosecution or proceedings launched by the other party away from the restricted / agreed jurisdiction even in cases of Section 138 of the Negotiable Instruments Act falling within the said contract will not be valid and binding in law and non-est against the petitioner.

(2.) THE petitioner has made the Union of India and the State of Tamil Nadu as first and second respondents. Apart from that, there are 17 respondents, including seven learned Magistrates whose courts are situated in New Delhi, Haryana and Mumbai.

(3.) HOWEVER , this court is not inclined to admit the writ petition for more than one ground. Except by giving number of those writ petitions, the petitioner has not made out any case as to how they are similar to the case of the petitioner. On the other hand, he has made several magistrates of the Country as party respondents as if the writ petition is a quash petition filed under Section 482 Cr.P.C. In respect of each process issued by the learned Magistrates, it is the separate cause of action and the petitioner cannot file a consolidated writ petition and challenge all kinds of processes issued by the learned Magistrates. Even in one cheque bounce case, the petitioner has challenged the process issued.