- (1.)THE matter is coming up for admission.
(2.)HEARD Sri Ghanshyam Das Mandhani, the learned Counsel representing the writ petitioner and the learned G. P. for Civil supplies.
(3.)SRI Ghanshyam Das Mandhani, the learned Counsel representing the writ petitioner had placed strong reliance on the decision of the Apex Court in State of U. P. v. Mohammad Nooh and would maintain that the Writ Petition can be maintained. The learned Counsel also would submit that here is a case where the Special Court in violation of principles of natural justice had made an order and hence, the same can be challenged by filing a Writ of Certiorari. The Counsel also had drawn the attention of this Court to the distinction to be drawn between a Writ of mandamus and also a Writ of Certiorari.