(1.) CHALLENGING an order of the second respondent dated 28. 4. 2007, this writ petition has been brought forth seeking a writ of certiorarified mandamus to quash the same and also to issue a direction to the third respondent to release the document No. 1353 of 2007.
(2.) AFFIDAVIT in support of the petition is perused. The Court heard the learned Counsel on either side.
(3.) THIS Court is of the considered opinion that an order could be passed in the following manner.