- (1.) The question at the outset before us is whether the Writ Petition is maintainable or the petitioner should have applied for review of the impugned Judgment passed by this Court. Two weeks are allowed to the petitioners for filing their written submissions on this point. Two weeks thereafter are allowed to the respondents for filing their written submissions. The Writ Petitions will be listed on March 24, 1987, for consideration of this matter.;