VIRENDRA KISHORE Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The writ petition is directed against several interlocutory orders. By one order the application for amendment was disallowed. By another order application for appointment of Commissioner was refused and by two more orders the additional affidavits which the petitioner wanted to file were not taken on record. This sort of composite writ petition against several orders and that too interlocutory orders cannot be entertained. If the ultimate decision of the case goes against the petitioner he can urge all theses things before the Appellate Court and if the Appellate Court is of the view that the application filed by the petitioner was wrongly rejected, it is always open to it to remand the case.

(2.) WITH these observations the writ petition is dismissed summarily.