BRAHMA THAKUR Vs. GEETANJALI ENTERPRISE AND ANR.

JUDGEMENT

(1.) HEARD Mr. S.P. Roy, learned Counsel to the petitioner.

(2.) ON close perusal of the impugned order as well as upon hearing in learned counsel, for the petitioner, this Court proposes to depose of the revision petition today itself at the motion stage.

(3.) IN the backdrop of the above factual position as regards seeking relief under Article 227 of the Constitution of India, this Court does not find any such provision for issuance of writ of mandamus/certiorari and/or any other appropriate writ(s)/direction(s)/order(s) contemplated under Article 227 of the Constitution of India which bestows upon the High Court only the power of superintendence ever all courts and tribunals throughout the territories in relation in which such High Court exercises jurisdiction. It is to keep the inferior courts within the bound of then authority and to see that they do what their duty requires and that they do it in a legal manner.