- (1.) The petitioners have filed the present writ petition making the following reliefs :- "I. Issue a writ, order or direction in the nature of writ of certiorari calling for record and quash the impugned order dated 4.6.2010 passed by the respondent No. 2 Branch Manager contained as Annexure No. 1 to the writ petition. II. Issue a writ, order or direction in the nature of writ of mandamus commanding and directing.the respondent No. 2 Branch Manager to sanction the housing loan of ' 10 lacs to the petitioners institution completing necessary formalities in accordance with guidelines issued by the Reserve Bank of India within a stipulated period to be fixed by this Hon'ble Court. III. Any other writ, order or direction in favour of the petitioners which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. IV. Award cost of the petition in favour of the petitioners."
(2.) From the averments made in the writ petition. It transpires that Smt. Abha Singh, wife of the petitioner No. 2 filed a writ petition being Civil Misc. Writ Petition No. 16915 of 2009 before this Court. Another writ petition being Civil Misc. Writ Petition No. 16917 of 2009 was filed by the petitioner No. 1.
(3.) By the separate order each dated 30.3.2009 (Annexure Nos. 7 and 8 respectively), the aforesaid writ petitions were disposed of.;