- (1.) A fantastic petition purporting to be under Art. 32 has been filed seeking a mandamus against the Chief Justice directing him to constitute a bench of 5 Judges of this Court or even a larger Bench which-ever he deems fit and proper to resolve the conflict of views in two cases decided by two Benches of this Court. It is clear that no fundamental right is involved and in our view the Registrar was perfectly justified in refusing to register the petition and was within his rights when be acted under Order 18 Rule 5 of the Supreme Court Rules, 1966. The petition is thoroughly incompetent under Art. 32 and is merely a camouflage. To make it sustainable a tennuous reference to Art. 14 has been made therein but no averments warranting the applicability of Art. 14 as against the Chief Justice appear, in the petition. However, counsel has applied for withdrawal of the Writ Petition. The Writ Petition is allowed to be withdrawn.;