AMITABH THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed in the Registry on 13.7.2012, under the heading "Miscellaneous Bench" but the Stamp Reporter on the basis of relief claimed by the petitioner opined that the matter is cognizable by the Bench dealing with "Service Bench" matter. Accordingly, the instant writ petition was placed by the Registry before this Court having jurisdiction of "Service Bench" on 17.7.2012.

(2.) On 17.7.2012, Sri Asok Pande, learned Counsel for the petitioner has submitted that though he had filed the instant writ petition under the heading "Miscellaneous Bench" but the Stamp Reporter has marked the instant writ petition as "Service Bench" and sent it to this Court. In order to verify the facts, we summoned the Stamp Reporter, who submitted before us that on account of the relief so claimed by the petitioner in the instant writ petition, it has been marked as a matter of "Service Bench" and as such Counsel for the petitioner was requested in writing to correct the heading, who declined to do so and, as such, the Stamp Reported sent the matter to the Computer Section for listing the same before the Service Bench. He submits that the report so submitted on 13.7.2012 is also on record. Consequently, Sri Asok Pande, learned Counsel for the petitioner prayed that he may be granted time to file objection to the report submitted by the Stamp Reporter and as such, this Court, vide order dated 17.7.2012, granted time to Sri Asok Pande to file objection to the report of the Stamp Reporter.

(3.) In compliance of the order dated 17.7.2012, Sri Asok Pande, learned Counsel for the petitioner has filed an objection to the report of the Stamp Reporter on 19.7.2012. Thereafter, this Court, vide order dated 19.7.2012, directed the Stamp Reporter to submit his reply to the objection, so filed by the petitioner's Counsel.