XEC USAMAN XEC MAMED Vs. SHAIK MOHIDIN HAYAT

JUDGEMENT

(1.) RULE .

(2.) RULE is made returnable forthwith. By consent of the Counsel, the petition is taken up for final hearing.

(3.) SINCE the court held that it does not have jurisdiction to entertain the proceedings, any decision of it on merits cannot be sustained. Hence, the orders passed by the courts below deserve to be quashed. The petition is allowed. Rule is made absolute in terms of prayer (a).