(1.) The Writ Petition is for the issue of a writ of certiorari to call for the records relating to I.D. No. 165/1985 dated July 8, 1987 on the file of the first respondent and to quash the same on the following allegations :
(2.) The second respondent has not filed any counter in the main writ petition.
(3.) On the basis of the records available, the learned counsel for the second respondent sought to support the order of the first respondent.