- (1.) Heard Sri P.N. Saxena, learned Senior Counsel at length and perused the record.
(2.) At the outset he pointed out that this writ petition was listed on 9.9.2011 in the heading "Group of Cases Likely to be Infructuous". He said that this case is not infructuous. Since the fair price shop's agreement was cancelled, therefore, it was not rendered infructuous. He further submitted that this writ petition is of 2007, therefore, if is not infructuous, then it has to be listed before appropriate Court for admission and hence it ought to be released to be listed for appropriate Bench.
(3.) I am, however, not inclined to accept the above submission. The jurisdiction assigned to this Court as per the determination of Hon'ble the Chief Justice is as under: Fresh, order, admission, hearing Misc. Writs (except Writs arising out of suits and Educational Institutions) AND Listed Misc. Writs (except Writs arising out of suits and Educational Institutions) from January 1st, 2009 onwards including Bunch Cases. Misc. Writs upto the year 1994 and for the year 1997 and infructuous cases irrespective of the year for Orders, Admission and Hearing. Cases for Final Hearing/Disposal starting from the oldest of the category assigned.;