(1.) The charm and dignity of a judge get enhanced by sobriety restrain grace and concern for the cause of justice - EGO (Edging God Out).
(2.) The above appeal is filed by the appellant to expunge certain offending / objectionable observations made in the order of the Writ Court made in W.P.No.18385 of 2012 on 8/7/2021.
(3.) The appellant, who had purchased an imported car, was insisted by the transport authorities to pay the entry tax before registering the vehicle. Hence, a Writ of Mandamus was filed by him. While dismissing the same, learned Single Judge had made certain observations / remarks, which according to the appellant, are disparaging and undeserving. Feeling aggrieved against the adverse remarks made by the Writ Court and for the expunction of the same, the above appeal is filed.