GITA Vs. UNION OF INDIA

JUDGEMENT

(1.) REGISTRAR General. The Court cannot permit the Registry to have a dialogue with the Court. Below is the chart which shows cases of similar nature reported differently :

(2.) CLEARLY , it appears that the Registry has not understood the subtle difference between Articles 226. and 227. This is not a matter to take issues with counsel who are presenting the petitions. Take Article 227 first. Under this Article the High Court has superintendence over all the Courts or 25. Tribunals throughout the territories inter -related which exercise jurisdiction. This is in addition to the prerogative writ jurisdiction of the High Court under Article 226 to issue writs mentioned in this Article.